Supreme Court - Daily Orders
M/S Adobe Marketing Private Limited vs Haryana State Industrial And ... on 5 August, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.50 COURT NO.9 SECTION XVII-A
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. 4759/2023
M/S ADOBE MARKETING PRIVATE LIMITED APPELLANT(S)
VERSUS
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION AND ORS RESPONDENT(S)
WITH
DIARY NO(S). 17010/2024 (XVII-A)
(IA No. 133251/2024 - CONDONATION OF DELAY IN FILING, IA No.
133252/2024 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS,
IA No. 133253/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 142117/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 133254/2024 - STAY APPLICATION)
Date : 05-08-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Appellant(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Divyanshu Rai, AOR
Mr. Vishal Sharma, Adv.
Ms. Taruna, Adv.
Ms. Aishwarya Bhati, A.S.G.
Mr. Alok Sangwan, Sr. A.A.G.
Mr. Samar Vijay Singh, AOR
Mr. Sumit Kumar Sharma, Adv.
Mr. Rajat Sangwan, Adv.
Mr. Vaibhav Yadav, Adv.
Ms. Sabarni Som, Adv.
Mr. Aman Dev Sharma, Adv.
Mr. Fateh Singh, Adv.
Mr. Vaibhav Tiwari, Adv.
Mr. Pankaj Kumar, Adv.
Signature Not Verified
Mr. Sidharth Arora, Adv.
Digitally signed by
KAVITA PAHUJA
Date: 2024.08.06
Mr. T. N. Surendranath, Adv.
15:49:14 IST
Reason: Mr. Atul Arvind, Adv.
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For Respondent(s)
Mr. Nikhil Nayyar, Sr. Adv.
Mr. Divyanshu Rai, AOR
Mr. Vishal Sharma, Adv.
Ms. Taruna, Adv.
Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. Akshay Amritanshu, AOR
Mr. Samyak Jain, Adv.
Ms. Himanshi Shakya, Adv.
Mr. Nikunj Gupta, Adv.
Ms. Drishti Saraf, Adv.
Ms. Pragya Upadhyay, Adv.
Mr. Manish Verma, Adv.
Mr. Lokesh Sinhal, Sr. A.A.G.
Ms. Himanshi Shakya, Adv.
Mr. Nikunj Gupta, Adv.
Dr. Monika Gusain, AOR
UPON hearing the counsel, the Court made the following
O R D E R
1. This Court is not satisfied with the explanation for a delay of 297 days in filing the Civil Appeal Diary No. 17010/2024.
2. Learned Additional Solicitor General appearing on behalf of the appellant submits that her briefing counsel may be permitted to file a better affidavit.
3. Needful shall be done within four weeks with a copy to the other side.
4. List both the appeals on 13th September, 2024.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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