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Supreme Court - Daily Orders

Aquapump Industries vs Texmo Pipes And Products Ltd on 3 October, 2024

Author: Sanjay Kumar

Bench: Sanjay Kumar

                                      IN THE SUPREME COURT OF INDIA

                                       CIVIL ORIGINAL JURISDICTION

                                 TRANSFER PETITION (CIVIL) NO. 2676/2024
                                         (@ Diary No. 26362/2024)

     AQUAPUMP INDUSTRIES & ANR.                               .....     PETITIONER(S)

                                              VERSUS

     TEXMO PIPES AND PRODUCTS LTD. &                          .....     RESPONDENT(S)
     ORS.

                                                  WITH

                                   TRANSFER PETITION (C) NO. 2677/2024
                                         (@ Diary No. 26221/2024)

                                   TRANSFER PETITION (C) NO. 2074/2024

                                                   and

                                   TRANSFER PETITION (C) NO. 2135/2024


                                               O R D E R

We are not inclined to accept the prayer(s) in the present transfer petitions and, hence, the same are dismissed.

Pending application(s), if any, shall stand disposed of.

..................J. (SANJIV KHANNA) ..................J. (SANJAY KUMAR) Signature Not Verified ..................J. Digitally signed by babita pandey Date: 2024.10.15 (R. MAHADEVAN) 11:45:06 IST Reason:

NEW DELHI;
OCTOBER 03, 2024.
ITEM NO.2                COURT NO.2                SECTION IX

                S U P R E M E C O U R T O F     I N D I A
                        RECORD OF PROCEEDINGS

Transfer Petition (Civil) No. 2676/2024 (@ Diary No. 26362/2024) AQUAPUMP INDUSTRIES & ANR. Petitioner(s) VERSUS TEXMO PIPES AND PRODUCTS LTD. & ORS. Respondent(s) (FOR ADMISSION and IA No.169216/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) WITH T.P.(C) No. 2677/2024 (IV-C) (@ Diary No. 26362/2024) (IA No. 178869/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS, IA No. 178868/2024 - EX-PARTE STAY) T.P.(C) No. 2074/2024 (IX) T.P.(C) No. 2135/2024 (IV-C) (IA No. 180131/2024 - EX-PARTE STAY) Date : 03-10-2024 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) Mr. S. Santanam Swaminadhan, Adv.
Ms. Abhilasha Shrawat, Adv. Mr. Darsh Bansal, Adv.
Mr. Koustubh Abhinav Desai, Adv. Mrs. Aarthi Rajan, AOR For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Delay condoned.
The transfer petitions are dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)