Supreme Court - Daily Orders
India Awake For Transparency vs Hasham Investment And Trading Company ... on 3 October, 2024
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1753 COURT NO.15 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
Petition(s) for Special Leave to Appeal (C) No.17185/2021
INDIA AWAKE FOR TRANSPARENCY Petitioner(s)
VERSUS
HASHAM INVESTMENT AND TRADING COMPANY PRIVATE LIMITED
& ORS. Respondent(s)
(IA No. 139090/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 139088/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 139089/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 03-10-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s) Petitioner-in-person (N.P.)
For Respondent(s) Ms. Neha Agarwal, Adv.
Mr. Siddhant Sahay, Adv.
Mr. E.C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Despite the repeated calls, none is present on behalf of the petitioner.
2. The Special Leave Petition stands dismissed for default, reserving liberty to the petitioner to revive the same should the need so arise.
3. Pending application(s), is any, shall stand disposed of.
Signature Not Verified Digitally signed by Vijay Kumar(VIJAY KUMAR) Date: 2024.10.05 17:24:23 IST (RAM SUBHAG SINGH) Reason: COURT MASTER (SH) COURT MASTER (NSH)