Supreme Court - Daily Orders
Sulzer Pumps India Private Limited vs Jayendra Arun Jog on 28 November, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.34 COURT NO.12 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). 25502/2023
(Arising out of impugned final judgment and order dated 03-10-2023
in WP No. 5613/2023 passed by the High Court Of Judicature At
Bombay)
SULZER PUMPS INDIA PRIVATE LIMITED PETITIONER(S)
VERSUS
JAYENDRA ARUN JOG & ORS. RESPONDENT(S)
(IA No.236854/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. P S Patwalia, Sr. Adv.
Mr. D.N. Ray, Adv.
Mr. Ajit More, Adv.
Mr. Pravin Bhoi, Adv.
Ms. Shweta Rathod, Adv.
Mr. Dillip Kumar Nayak, Adv.
Ms. Disha Ray, Adv.
Mrs. Sumita Ray, AOR
For Respondent(s) Ms. Jane Cox, Adv.
Mr. Shakti Vardhan, Adv.
Ms. Amiy Shukla, AOR
Mr. Ghanashyam R Thombare, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. Application seeking exemption from filing certified copy of the Digitally signed by impugned judgment is allowed. POOJA SHARMA Date: 2023.11.30 09:57:39 IST Reason:
2. Issue notice.
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3. Ms. Amy Shukla, learned Advocate on Record, who is on caveat, accepts notice for the contesting respondent no.1.
4. Counter affidavit be filed within four weeks. Rejoinder affidavit be filed within two weeks thereafter.
5. List after service is complete.
6. Till further orders, status quo as on date shall continue to operate.
(POOJA SHARMA) (NIDHI WASON)
COURT MASTER (SH) COURT MASTER (NSH)
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