Supreme Court - Daily Orders
Khadi Village Industries Commission vs Sarva Seva Sangh (All India) Sarvoday ... on 29 July, 2022
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.13 COURT NO.6 SECTION IX
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). 11423/2022
(Arising out of impugned final judgment and order dated 18-02-2022
in WP No. 290/2022 passed by the High Court of Judicature at Bombay
at Nagpur)
KHADI VILLAGE INDUSTRIES COMMISSION Petitioner(s)
VERSUS
SARVA SEVA SANGH (ALL INDIA) SARVODAY MANDAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.90590/2022-EXEMPTION FROM FILING
O.T.)
Date : 29-07-2022 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Rahul Ray, Adv.
Mr. Sumeet sharma, Adv.
Mr. Tenzen Tashineui, Adv.
Ms. Mugdma Pandey, Adv.
Mr. Vishal Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks.
In the meanwhile, there shall be stay of further proceedings in Special civil Suit No. 112 of 2011 pending before the 2 nd Joint Civil Judge, Senior Division, Wardha.
Signature Not Verified(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) Digitally signed by GULSHAN KUMAR ARORA Date: 2022.07.29 18:30:36 IST Reason: AR-CUM-PS COURT MASTER (NSH)