Supreme Court - Daily Orders
S M Kannappa Automobiles Pvt Ltd vs Bhupinder Rai on 14 July, 2022
Bench: S. Abdul Nazeer, J.K. Maheshwari
ITEM NO.10 COURT NO.6 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(s).10978-10979/2022
(Arising out of impugned final judgment and order dated 04-03-2022
in COMPA Nos. 8/2014 and 10/2014 passed by the High Court of
Karnataka at Bengaluru)
S M KANNAPPA AUTOMOBILES PVT LTD & ORS. Petitioner(s)
VERSUS
BHUPINDER RAI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86848/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86850/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES)
WITH SLP(C) No. 10763-10764/2022
(FOR ADMISSION and I.R. and IA No.85711/2022-PERMISSION TO FILE
LENGTHY LIST OF DATES)
Date : 14-07-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. C.A.Sundaram,Sr.Adv.
Mr. Amit Agrawal, AOR
Ms. Radhika Yadav,Adv.
Mr. Rahul Kukreja,Adv.
Mr. Naman Khatwani,Adv.
Mr. Dhruv Mehta,Sr.Adv.
Ms. Pritha Srikumar, AOR
Mr. Arun Sri Kumar,Adv.
Mr. Anirudh G.,Adv.
For Respondent(s) Mr. K.V.Vishwanathan,Sr.Adv.
Mr. S.S.Naganand,Sr.Adv.
Mr. Raghavendra S. Srivatsa, AOR
Mr. Venkita Subnramoniam T.R.,Adv.
Mr. Rahat Bansal,Adv.
Signature Not Verified
Ms. Komal Mundhra,Adv.
Digitally signed by
Anita Malhotra
Date: 2022.07.15
16:29:01 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
Mr. Raghavendra S. Srivatsa, learned counsel accepts notice on behalf of respondent Nos. 1 and 2, on caveat.
Eight weeks' time is granted to file counter affidavit.
Status quo, as it exists today, shall be maintained by the parties, till the next date of hearing.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
2