Supreme Court - Daily Orders
M/S Spicejet Limited. vs Kalanithi Maran on 7 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.18 COURT NO.1 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1485-1486/2023 in
C.A. No. 1064-1065/2023
(Arising out of impugned final judgment and order dated 13-02-2023
in C.A. No. No. 1064/2023 13-02-2023 in C.A. No. No. 1065/2023
passed by the Supreme Court Of India)
M/S SPICEJET LIMITED. Petitioner(s)
VERSUS
KALANITHI MARAN Respondent(s)
(IA No. 100367/2023 - EXTENSION OF TIME)
WITH
MA 1487-1488/2023 in C.A. No. 1066-1067/2023 (XIV-A)
(IA No. 100504/2023 - EXTENSION OF TIME)
Date : 07-07-2023 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjay Abbott, Adv.
Mr. Arshdeep Singh Khurana, Adv.
Mr. Malak Manish Bhatt, AOR
Ms. Neeha Nagpal, Adv.
Mr. Abhinav Sharma, Adv.
Mr. Harsh Srivastava, Adv.
Ms. Tannavi Sharma, Adv.
For Respondent(s) Mr. Maninder Singh, Sr. Adv.
M/S. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NEETA SAPRA Date: 2023.07.07 16:37:07 IST Reason: 1 The order of this Court dated 13 February 2023 provides a self-operative consequence of the award becoming executable if compliance is not effected.
22 This is a breach in complying with the order. No further extension of time can be granted. The award shall become executable in terms of the order.
3 The Miscellaneous Applications are accordingly dismissed.
4 Pending applications, if any, stand disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR