Supreme Court - Daily Orders
M/S Daimler Chrysler India Pvt.Ltd. vs M/S Controls on 25 April, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
ITEM NO.101 COURT NO.15 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.353/2008
M/S DAIMLER CHRYSLER INDIA PVT.LTD. Appellant(s)
VERSUS
M/S CONTROLS & ANR. Respondent(s)
([ ARGUMENTS CONCLUDED IN CIVIL APPEAL NO. 353/2008 ] [ ONLY
CONNECTED MATTERS i.e. C.A.No. 19536-19537/2017,C.A.NO. 2633/2018 &
SLP (C) NO. 30173/2018 ARE TO BE LISTED FOR FINAL HEARING ] )
WITH
C.A. No. 19536-19537/2017 (XVII-A)
([ PART-HEARD BY HON'BLE BELA M. TRIVEDI AND HON'BLE PANKAJ MITHAL,
JJ. ] [ FOR FURTHER ARGUMENTS ] IA No.115716/2017-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.115713/2017-STAY
APPLICATION and IA No.115711/2017-CONDONATION OF DELAY IN FILING
APPEAL and IA No./- and IA No.118473/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
C.A. No. 2633/2018 (XVII-A)
([ PART-HEARD BY HON'BLE BELA M. TRIVEDI AND HON'BLE PANKAJ MITHAL,
JJ. ] [ FOR FURTHER ARGUMENTS ] IA No.17088/2018-CONDONATION OF
DELAY IN FILING and IA No.17089/2018-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
SLP(C) No. 30173/2018 (XVII-A)
([ PART-HEARD BY HON'BLE BELA M. TRIVEDI AND HON'BLE PANKAJ MITHAL,
JJ. ] [ FOR FURTHER ARGUMENTS ]
IA No. 164392/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 25-04-2024 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Appellant(s) Mr. Rakesh Kumar, AOR
Mr. Dhruv Mehta, Sr. Adv.
Mr. Sidharth Sethi, AOR
Mr. Avinash Das, Adv.
Ms. Anupama Dhurve, Adv.
Signature Not Verified
Digitally signed by
KAVITA PAHUJA
Date: 2024.04.25
16:46:08 IST
Reason: Mr. P. C Sen, Sr. Adv.
Mr. P. S. Sudheer, AOR
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Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Miranda Solaman, Adv.
Ms. Akshita Chhabra, Adv.
Mr. Kamal Kant, Adv.
Mr. Vivek Jain, AOR
For Respondent(s) Mr. Arun Khosla, Adv.
Mr. M. A. Chinnasamy, AOR
Mrs. C Rubavathi, Adv.
Mr. C Raghavendren, Adv.
Mr. P Raja Ram, Adv.
Mr. Sarubh Gupta, Adv.
Mr. Manoj Kumar Chowdhary, Adv.
Ms. Janani B, Adv.
Dr. B.P. Nilaratna, Adv.
Mr. Ch, Leela Sarveswar, Adv.
Mr. V Senthil Kumar, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Sidharth Sethi, AOR
Mr. Avinash Das, Adv.
Ms. Anupama Dhurve, Adv.
Ms. Manjula Gupta, AOR
Mr. P. C Sen, Sr. Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Miranda Solaman, Adv.
Ms. Akshita Chhabra, Adv.
Mr. Vipin Singhania, Adv.
Mr. Diwakar Chirania, Adv.
Mr. Abhay Singh Malik, Adv.
Ms. Sapna Kaushik, Adv.
Mr. Pranav Raina, Adv.
Ms. Manjula Gupta, AOR
Mr. Sanjay Kumar Pathak, Adv.
Mr. S.N. Pandey, AOR
Miss K.K. Kiran Pathak, Adv.
Mr. M.S. Akhtar, Adv.
Mr. Sunil Kr. Jha, Adv.
Mr. Mayank Madhu, Adv.
Miss Nidhi Thakur, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsels for the parties at length.
2. Arguments in C.A. No.353/2008 had already stood concluded.
3. Today, the arguments in C.A. No.19536-19537/2017 & C.A. No.2633/2018 have been concluded.
4. Judgment is reserved.
5. Learned Senior Counsels for the parties may submit their respective brief note of submission on or before 29.04.2024. SLP (C) No.30173/2018
Due to connectivity problem, the learned counsel for the petitioner is no able to join.
List the matter next week.
(KAVITA PAHUJA) (MAMTA RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)
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