Supreme Court - Daily Orders
Future Market Networks Limited vs Laxmipat Surana on 6 February, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.45 COURT NO.8 SECTION XVI
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).19513-19514/2022
(Arising out of impugned final judgment and orders dated 28-04-2022
in GA No. 1/2022 and dated 01-09-2022 in GA No. 1/2022 passed by
the High Court at Calcutta)
FUTURE MARKET NETWORKS LIMITED Petitioner(s)
VERSUS
LAXMIPAT SURANA & ANR. Respondent(s)
(IA No. 152626/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 159818/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 06-02-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Ajay Bhargava, Adv.
Mrs. Vanita Bhargava, Adv. Mr. Shantanu Chaturvedi, Adv. Ms. Prerna Singh, Adv.
For M/S. Khaitan & Co., AOR For Respondent(s) Mr. Ajay Kumar, Adv.
Mr. Soumya Dutta, AOR UPON hearing the counsel the Court made the following O R D E R In view of letter circulated by learned counsel for the petitioner seeking adjournment to file rejoinder affidavit, as prayed two weeks' time is granted.Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.02.08
List after two weeks.
17:52:16 IST Reason: (ANITA MALHOTRA) (ANJU KAPOOR) AR-CUM-PS COURT MASTER