Supreme Court - Daily Orders
T. Bhimjyani Warehousing Cold Chain ... vs M/S Parwani Enterprises on 6 December, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.43 COURT NO.13 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). 28663/2024
[Arising out of impugned final judgment and order dated 28-10-2024
in ARBP No. 1147/2024 passed by the High Court of Delhi at New
Delhi]
T. BHIMJYANI WAREHOUSING COLD CHAIN PVT. LTD. Petitioner(s)
VERSUS
M/S PARWANI ENTERPRISES Respondent(s)
(FOR ADMISSION )
Date : 06-12-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Rohit Kumar Singh, AOR
Ms. Rajlakshmi Singh, Adv.
Mr. Naveen Soni, Adv.
Ms. Vidushi Srivastava, Adv.
Mr. Pritesh Patni, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice.
2. In the meanwhile, there shall be stay of further proceedings.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by KAPIL TANDON Date: 2024.12.09 10:12:41 IST Reason: