Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S. Heidelberg Cement India Ltd. vs The Indure Pvt Ltd on 21 November, 2022

Author: Aniruddha Bose

Bench: Aniruddha Bose

                                                     1

     ITEM NO.14                              COURT NO.12                  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)                   No(s).   20202/2022

     (Arising out of impugned final judgment and order dated 28-09-2022
     in FAO(OS)(COMM) No. 18/2021 passed by the High Court Of Delhi At
     New Delhi)

     M/S. HEIDELBERG CEMENT INDIA LTD.                                    Petitioner(s)

                                                    VERSUS

     THE INDURE PVT LTD                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.168978/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.168977/2022-PERMISSION TO
     FILE LENGTHY LIST OF DATES and IA No.170664/2022-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 21-11-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                             HON'BLE MR. JUSTICE J.B. PARDIWALA


     For Petitioner(s)                 Mr. C.A. Sundaram, Sr. Adv.
                                       Mr. Parag Tripathi, Sr. Adv.
                                       Mr. Rana S. Biswas, Adv.
                                       Mr. Sunil Kumar Sharma, AOR
                                       Mr. Abhishek Gupta, Adv.
                                       Mr. Srinivasan, Adv.
                                       Ms. Rohini, Adv.

     For Respondent(s)                 Dr. Abhishek Manu Singhvi, Sr. Adv.
                                       Mr. Maninder Singh, Sr. Adv.
                                       Mr. Prashant Mehta, Adv.
                                       Mr. Sidharth, Adv.
                                       Mr. Varun Gupta, Adv.
                                       Ms. Simran Wason, Adv.
                                       Ms. Divita Vyas, Adv.
                                       Ms. Shobha, Adv.
                                       Mr. Alok Tripathi, AOR
Signature Not Verified

Digitally signed by
Jatinder Kaur
Date: 2022.11.21
16:42:10 IST
Reason:                       UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner.

We do not find any reason to interfere with the impugned order. The Special Leave Petition is accordingly dismissed. Pending application(s), if any, shall also stand disposed of.

(JATINDER KAUR)                                 (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT                     ASSISTANT REGISTRAR