Supreme Court - Daily Orders
Ganesh Grains Limited vs Shree Ganesh Besan Mill on 9 May, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.2 COURT NO.12 SECTION XVI
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). 7812/2022
(Arising out of impugned final judgment and order dated 24-12-2021
in APO No. 69/2021 passed by the High Court At Calcutta)
GANESH GRAINS LIMITED & ANR. Petitioner(s)
VERSUS
SHREE GANESH BESAN MILL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63084/2022-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and IA No.63085/2022-EXEMPTION FROM FILING O.T.)
Date : 09-05-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sudhir Chandra, Sr. Adv.
Mr. Ranjan Bachawat, Sr. Adv.
Mr. Debanath Ghosh, Adv.
Mr. Ankur Sangal, Adv.
Mr. Shaunak Mitra, Adv.
Ms. Smiriti Yadav, Adv.
Mr. Ankit Arvind, Adv.
Ms. Vaibhavi Pandey, Adv.
Ms. Shifa Ashraf, Adv.
For M/s. Khaitan & Co., AOR
For Respondent(s) Mr. Manish Biala Adv
Mr. Vikas Singh Jangra, AOR
Mr. Devesh Ratan Adv
Mr. Ashutosh Upadhyaya Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having gone through the impugned judgment and order passed by the High Court, which is an interlocutory order, and that the order passed by the High Court is a balanced order, we see no reason to interfere with the same in exercise of powers under Article 136 of the Constitution of India.
Signature Not Verified Digitally signed by R NatarajanThe Special Leave Petition stands dismissed.
Date: 2022.05.10 16:58:04 ISTReason: Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASST. REGISTRAR