Supreme Court - Daily Orders
Indian Railways Catering And Tourism ... vs M/S Brandavan Food Products on 21 July, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
1
ITEM NO.46 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos. 15507-15509/2025
[Arising out of impugned final judgment and order dated 10-02-2025
in FAO(OS)(COMM) No. 246/2024 10-02-2025 in CMAPPL No. 65793/2024
10-02-2025 in FAO(OS)(COMM) No. 266/2024 passed by the High Court
of Delhi at New Delhi]
INDIAN RAILWAYS CATERING AND TOURISM CORP. LTD Petitioner(s)
VERSUS
M/S BRANDAVAN FOOD PRODUCTS Respondent(s)
FOR ADMISSION and I.R. AND IA No. 140341/2025 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
WITH
SLP(C) No. 17132-17136/2025 (XIV)
SLP(C) No. 17041-17042/2025 (XIV)
SLP(C) No. 16487-16488/2025 (XIV)
FOR ADMISSION
SLP(C) No. 16831-16833/2025 (XIV)
FOR ADMISSION
SLP(C) No. 16742-16743/2025 (XIV)
FOR ADMISSION
SLP(C) No. 15800-15801/2025 (XIV)
FOR ADMISSION
SLP(C) No. 17037-17038/2025 (XIV)
FOR ADMISSION and I.R.
SLP(C) No. 16888-16889/2025 (XIV)
FOR ADMISSION
SLP(C) No. 15650-15651/2025 (XIV)
FOR ADMISSION and I.R.
Signature Not Verified
SLP(C) No. 16184-16186/2025 (XIV)
Digitally signed by
babita pandey
Date: 2025.07.21
FOR ADMISSION
17:26:51 IST
Reason:
SLP(C) No. 17438-17439/2025 (XIV)
FOR ADMISSION
2
SLP(C) No. 17550-17552/2025 (XIV)
FOR ADMISSION
SLP(C) No. 17641-17642/2025 (XIV)
FOR ADMISSION
SLP(C) No. 18771-18773/2025 (XIV)
FOR ADMISSION
SLP(C) No. 18076-18084/2025 (XIV)
FOR ADMISSION and I.R.
IA No. 159843/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
SLP(C) No. 17299-17300/2025 (XIV) IA No. 151119/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 21-07-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. Tushar Mehta, Solicitor General Mr. Ciccu Mukhopadhyay, Sr. Adv. Mr. Vinay Kumar Misra, AOR Mr. Saurav Agrawal, Adv. Mr. Anshuman Chaudhary, Adv. Mr. Rajat Dasgupta, Adv. Ms. Kiran Devrani, Adv. Ms. Akshita Totla, Adv. Mr. Ajay Sharma, Adv.
Ms. Raadhika Chawla, Adv. Mr. Shivam Chaudhary, Adv. Ms. Mehak Joshi, Adv.
Ms. Prachi Dubey, Adv. Mr. Harsh Khabar, Adv. Ms. Saloni Paliwal, Adv. Mr. Arya Bhatt, Adv.
Mr. Parag Tripathi, Sr. Adv. Mr. Sanjay Jain, Sr. Adv. Mr. Joy Basu, Sr. Adv.
Mr. Sudhir Mishra, Adv. Ms. Ritwika Nanda, Adv. Mr. Gaichangpou Gangmei, Adv. Ms. Ananya Saxena, Adv. Mr. Anoop, Adv.
Ms. Mishika, Adv.
Mr. Nishank, Adv.3
M/s Trust Legal, AOR For Respondent(s) Mr. Jasmeet Singh, AOR Mr. Parag Tripathi, Sr. Adv. Mr. Sanjay Jain, Sr. Adv. Mr. Joy Basu, Sr. Adv.
Mr. Sudhir Mishra, Adv. Ms. Ritwika Nanda, Adv. Mr. Gaichangpou Gangmei, Adv. Ms. Ananya Saxena, Adv. Mr. Anoop, Adv.
Ms. Mishika, Adv.
Mr. Nishank, Adv.
M/s. Trust Legal, AOR UPON hearing the counsel, the Court made the following O R D E R Re-list tomorrow, that is, 22.07.2025, with the understanding that the matter will be taken up during the afternoon session.
(BABITA PANDEY) (PREETI SAXENA) AR-CUM-PS COURT MASTER (NSH)