Supreme Court - Daily Orders
Rashi Peripherals Private Limited vs Chodabathula Veera Satya Rama Krishna on 29 January, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.16 COURT NO.12 SECTION XII-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(s). 1529/2021
[Arising out of impugned final judgment and order dated 16-10-2020
in IA No. 3/2020 passed by the High Court of Andhra Pradesh at
Amravati]
RASHI PERIPHERALS PRIVATE LIMITED & ANR. Petitioner(s)
VERSUS
CHODABATHULA VEERA SATYA RAMA KRISHNA & ANR. Respondent(s)
Date : 29-01-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) :Mr. Amit Pai, Adv.
Mr. Aditiya Panda, Adv.
Mr. Saswat Pattnaik, AOR
Hasan Murtaza, AOR
For Respondent(s) :Mr. Raavi Yogesh Venkata, AOR
Ms. Twinkle Rathi, Adv.
Mr. Kotte Venkata Pawan Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned to 12.02.2025.
(INDU MARWAH) (NIDHI WASON) AR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by INDU MARWAH Date: 2025.01.29 17:40:31 IST Reason: