Lakshmamma vs M/S. Huawei Technologies India Private ... on 19 July, 2024

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Supreme Court - Daily Orders

Lakshmamma vs M/S. Huawei Technologies India Private ... on 19 July, 2024

Bench: Surya Kant

                                                     1

     ITEM NO.29                           COURT NO.4                   SECTION IV-A

                              S U P R E M E C O U R T O F          I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) ………….Diary No(s).23630/2024

     (Arising out of impugned final judgment and order dated 28-06-2023
     in CA No.143/2022 passed by the High Court of Karnataka at
     Bengaluru)

     LAKSHMAMMA & ORS.                                                    Petitioner(s)

                                                 VERSUS

     M/S. HUAWEI TECHNOLOGIES INDIA PRIVATE LIMITED                       Respondent(s)

     (IA No.133115/2024-CONDONATION OF DELAY IN FILING)

     Date : 19-07-2024 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)             Mr. Neeraj Kishan Kaul, Sr. Adv.
                                   Mr. S. Udaya Kumar Sagar, Adv.
                                   Ms. Bina Madhavan, Adv.
                                   Mr. Tushar Singh, Adv.
                                   Ms. Pritha Suri, Adv.
                                   For M/S. Lawyer S Knit & Co, AOR

     For Respondent(s)             Mr. Sajan Poovayya, Sr.Adv.
                                   Mr. Vikram Hegde, Adv.
                                   Ms. Alvia Ahmed, Adv.
                                   Mr. Palash Maheshwari, Adv.
                                   Mr. Abhinav Hansaraman, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

1. We have heard learned Senior Counsel for the petitioners in support of the prayer for condonation of delay of 234 days in filing the Special Leave Petition. We do not find any satisfactory explanation for the same.

Signature Not Verified

2. The Special Leave Petition is, accordingly, dismissed on Digitally signed by satish kumar yadav Date: 2024.07.20 12:17:50 IST Reason: the ground of delay.

3. Keeping in view the fact that both the sides are represented by their learned Senior Counsel, we deem it appropriate 2 to direct LXXXIX Commercial Court/Addl.City Civil Judge, Bengaluru, before whom Com.O.S.No.296/2020 is pending, to make an endeavour to decide the Civil Suit as early as possible, preferably within three months from the date of receipt/production of a copy of this order.

4. It goes without saying that the observations made by the High Court in the interim order shall have no bearing on the merits of the case.

(SATISH KUMAR YADAV)                             (PREETHI T.C.)
ADDITIONAL REGISTRAR                           ASSISTANT REGISTRAR

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