Supreme Court - Daily Orders
M/S Pinak Bharat And Company vs Anil Ramrao Naik on 17 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.32 COURT NO.7 SECTION II-A
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 (Crl.) No(s). 1532-
1533/2023
(Arising out of impugned final judgment and order dated 02-12-2022
in CRLA No. 1630/2011 02-12-2022 in CRLA No. 1631/2011 passed by
the High Court of Judicature at Bombay)
M/S PINAK BHARAT AND COMPANY Petitioner(s)
VERSUS
ANIL RAMRAO NAIK & ANR. Respondent(s)
(FOR ADMISSION )
Date : 17-02-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Gaurav Agrawal, Adv.
Mr. Prerak Sharma, Adv.
Mr. Pranav Gupta, Adv.
Ms. Manjhal Sarangdevot, Adv.
Mr. Manan Verma, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) Signature Not Verified COURT MASTER (SH) COURT MASTER (NSH) Digitally signed by BABITA PANDEY Date: 2023.02.18 14:02:14 IST Reason: