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Saint Gobain India Private Limited vs Gujrat Gas Limited on 16 September, 2022

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

                                                                Civil Appeal   No(s).   5436/2022



     ITEM NO.8                               COURT NO.12                 SECTION XVII

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

     Civil Appeal                 No(s).   5436/2022

     SAINT GOBAIN INDIA PRIVATE LIMITED                                    Appellant(s)

                                                       VERSUS

     GUJRAT GAS LIMITED & ANR.                                             Respondent(s)

     ( IA No.116580/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.116575/2022-STAY APPLICATION )


     Date : 16-09-2022 This appeal was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Appellant(s)                  Mr. Basava Prabhu Patil, Sr. Adv.
                                       Mr. Samir Malik, Adv.
                                       Ms. Nikita C, Adv.
                                       Mr. Sahil Sood, Adv.
                                       Ms. Farhan Malik, Adv.
                                       M/S. D.s.k. Legal, AOR

     For Respondent(s)                 Mr.   Piyush Joshi, Adv.
                                       Ms.   Sumiti Yadava, Adv.
                                       Mr.   Senthil Jagadeesan, AOR
                                       Mr.   Sajal Jain, Adv.
                                       Ms.   Remya Raj, Adv.

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

An application for exemption from filing certified copy of the impugned judgment is allowed subject to all exceptions.

Issue notice in the appeal as well as on the application for stay.

Digitally signed by SONIA BHASIN Date: 2022.09.17 15:37:30 IST Reason: Mr. Senthil Jagadeesan, learned counsel accepts notice on behalf of the respondents.

1  Civil Appeal No(s). 5436/2022 Counter affidavit/reply may be filed within six weeks. Rejoinder may be filed within four weeks thereafter. List on a non-miscellaneous day in the month of April, 2023.

(SONIA BHASIN)                                      (R.S. NARAYANAN)
COURT MASTER (SH)                                  COURT MASTER (NSH)




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