Supreme Court - Daily Orders
Mac Impex vs Arbaza Alimentos Ltda on 30 July, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.36 COURT NO.6 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 for Special Leave to Appeal (C) No.17641/2023
(Arising out of impugned final judgment and order dated 05-06-2023
in CAP(L) No. 8122/2020 passed by the High Court Of Judicature At
Bombay)
MAC IMPEX & ORS. Petitioner(s)
VERSUS
ARBAZA ALIMENTOS LTDA. Respondent(s)
(FOR ADMISSION and IA No.159230/2023-PERMISSION TO FILE LENGTHY
LIST OF DATES and IA No.159229/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 30-07-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Mr. Chandra Bhushan Prasad, AOR
Mr. Shekhar Naphde, Sr. Adv.
Mr. Mahesh Vaswani, Adv.
Ms. Dharini Nagda, Adv.
For Respondent(s) Mr. Mayur Khandeparkar, Adv.
Mr. Chaitanya Nikte, Adv.
Mr. Anand Dilip Landge, AOR
Mrs. Sangeeta S Pahune Patil, Adv.
Mr. Dinesh H Godara, Adv.
Mr. Viraj Pawar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Not taken up.
List on 10.12.2024. (KRITIKA TIWARI) Signature Not Verified (AVGV RAMU) SENIOR PERSONAL ASSISTANT Digitally signed by Nisha Khulbey Date: 2024.07.31 COURT MASTER (NSH) 17:32:17 IST Reason: