Supreme Court - Daily Orders
The Management Of Kar Mobiles Ltd vs Kantharaju on 27 February, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.9 COURT NO.15 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 74099/2025
[Arising out of impugned final judgment and orders dated 13-10-2025
in WA No. 867/2025(L-TER) & WA No. 658/2025(L-TER) passed by the
High Court of Karnataka at Bengaluru]
THE MANAGEMENT OF KAR MOBILES LTD. Petitioner(s)
VERSUS
SRI G.CHANDRAIAH & ORS. Respondent(s)
FOR ADMISSION, IA No. 51797/2026 - CONDONATION OF DELAY IN REFILING
/ CURING THE DEFECTS, IA No. 51794/2026 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
Date : 27-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Deepanjal Choudhary, Adv.
Mr. Vibhu Sharma, Adv.
Ms. Likivi Jakhalu, Adv.
Mr. Aman Gahlot, Adv.
Mr. Rishi Chauhan, Adv.
Ms. Azal Aekram, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice to the respondents, returnable on 08th May, 2026.
3. In the meantime, the operation of the impugned orders Signature Not Verified Digitally signed by Nirmala Negi Date: 2026.02.28 passed by the High Court, shall remain stayed.
14:20:21 IST Reason:(NIRMALA NEGI) (AKSHAY KUMAR BHORIA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)