Supreme Court - Daily Orders
Susela Padmavathy Amma vs M/S. Bharti Airtel Limited on 29 March, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.38 COURT NO.8 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl) No(s).12390-12391/2022
(Arising out of impugned final judgment and order dated 26-04-2022
in CRLOP No. 3470/2019 26-04-2022 in CRLOP No. 5767/2019 passed by
the High Court of Judicature at Madras)
SUSELA PADMAVATHY AMMA Petitioner(s)
VERSUS
M/S. BHARTI AIRTEL LIMITED Respondent(s)
(IA No.185976/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 185976/2022 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 29-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Manoj V George, Adv.
Ms. Shilpa Liza George, AOR
Mr. Km Vignesh Ram, Adv.
Mr. Nasib Masih, Adv.
Ms. Darshna Nair, Adv.
Ms. Akshita Agarwal, Adv.
For Respondent(s) Mr. Lakshmeesh S. Kamath, AOR
Ms. Samriti Ahuja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Perused the letter circulated by the learned counsel for the respondent(s) seeking adjournment for filing reply affidavit.
2. four weeks’ time is granted for the same.
3. List after four weeks.
Signature Not Verified Digitally signed by Narendra Prasad (NARENDRA PRASAD) Date: 2023.03.29 20:48:21 IST (ANJU KAPOOR) Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)