Supreme Court - Daily Orders
Scarpe Marketing Pvt. Ltd vs Anheuser Busch Inbev India Limited on 19 September, 2024
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.118 COURT NO.6 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
CIVIL APPEAL NO(S). 5127/2023
SCARPE MARKETING PVT. LTD. Appellant(s)
VERSUS
ANHEUSER BUSCH INBEV INDIA LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No. 26950/2022 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 32306/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 5128/2023 (IV-A)
(FOR ADMISSION and I.R.)
Date : 19-09-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Appellant(s) Mr. Dama Seshadri Naidu, Sr. Adv.
Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
Ms. Shraddha Gupta, Adv.
Ms. Harbani Shinh, Adv.
Mr. Amar Gupta, Adv.
Mr. Divyam Agarwal, AOR
Mr. Aniket Aggarwal, Adv.
Mr. Chirag Basu, Adv.
For Respondent(s) Mr. Gaurav Pachnanda, Sr. Adv.
Mr. Amar Gupta, Adv.
Mr. Divyam Agarwal, AOR
Mr. Aniket Aggarwal, Adv.
Mr. Chirag Basu, Adv.
Mr. Devadatt Kamat, Sr. Adv.
Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
Signature Not Verified
Mr. Javedur Rahman, Adv.
Digitally signed by
ASHISH KONDLE
Date: 2024.09.19
Mr. Harsh Pandey, Adv.
18:07:24 IST
Reason: Ms. Harbani Shinh, Adv.
1
UPON hearing the counsel the Court made the following
O R D E R
Time is sought on behalf of the appellant.
List on 15th January, 2025.
(ASHISH KONDLE) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) 2