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Supreme Court - Daily Orders

Sharvan Kumar vs M /S Synapse India Outsourcing Pvt. Ltd on 17 November, 2025

Author: Pankaj Mithal

Bench: Pankaj Mithal

                                                       1


     ITEM NO.40                               COURT NO.11                  SECTION II

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (Crl.) No.                     17766/2025

     [Arising out of impugned final judgment and order dated 11-08-2025
     in Matters U/A 227 (Crl.Misc.Petition) No. 8858/2025 passed by the
     High Court of Judicature at Allahabad]

     SHARVAN KUMAR                                                         Petitioner(s)

                                                      VERSUS

     M /S                SYNAPSE INDIA OUTSOURCING PVT. LTD. & ANR.        Respondent(s)

     (IA No. 283163/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 17-11-2025 This matter was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE PANKAJ MITHAL
                            HON'BLE MR. JUSTICE PRASANNA B. VARALE

     For Petitioner(s)                   Mr. Sidharth Joshi, Adv.
                                         Mr. Gopal Singh Chauhan, Adv.
                                         Ms. Ambareen, Adv.
                                         Mr. Harsh Gupta, Adv.
                                         Ms. Goldy Goyal, AOR

     For Respondent(s)

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

1. Heard learned counsel for the petitioner.

2. Since the impugned order is that of remand, we do not deem it necessary to interfere with the same.

3. The present petition is, accordingly, Signature Not Verified dismissed.

Digitally signed by

SNEHA DAS Date: 2025.11.18 17:28:56 IST Reason: 4. However, any observation or finding made in the impugned order shall not affect the merits of the case.

2

5. Pending application(s), if any, shall stand disposed of. 

     (SNEHA DAS)                                   (NIDHI MATHUR)
SENIOR PERSONAL ASSISTANT                        COURT MASTER (NSH)