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Supreme Court - Daily Orders

M/S Adobe Marketing Private Limited vs Haryana State Industrial And ... on 18 December, 2024

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

                                                          1

     ITEM NO.38                         COURT NO.11                       SECTION XVII-A

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

                                  Civil Appeal   No(s).       4759/2023

     M/S ADOBE MARKETING PRIVATE LIMITED                                   Appellant(s)

                                                 VERSUS

     HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE                           Respondent(s)
     DEVELOPMENT CORPORATION AND ORS

     WITH

     Diary No(s). 17010/2024 (XVII-A)
     (IA No. 133251/2024 - CONDONATION OF DELAY IN FILING
     IA No. 133252/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS
     IA No. 133253/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 152347/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 142117/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 133254/2024 - STAY APPLICATION) Date : 18-12-2024 This appeal was called on for hearing today.

CORAM :

HON'BLE MS. JUSTICE BELA M. TRIVEDI HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Appellant(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Divyanshu Rai, AOR Ms. Aishwarya Bhati, A.S.G. Mr. Samar Vijay Singh, AOR For Respondent(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Divyanshu Rai, AOR Mr. Lokesh Sinhal, Sr. A.A.G. Mr. Akshay Amritanshu, AOR Signature Not Verified Digitally signed by NITIN TALREJA Date: 2024.12.18 18:10:11 IST Reason: 2 UPON hearing the counsel the Court made the following O R D E R Civil Appeal No(s). 4759/2023 Heard learned counsels for the parties. Leave granted.
Diary No(s). 17010/2024 Delay condoned.
Heard learned counsels for the parties. Leave granted.
FURTHER ORDER Having regard to the peculiar facts and circumstances of the case, the operation and effect of the impugned judgment(s) and order(s) is stayed till the pendency of the appeals.
It shall be open for the appellant-M/S Adobe Marketing Private Limited, to raise all contentions during the course of final hearing including the contention with regard to the additional documents filed at this stage by the respondent- Haryana State Industrial And Infrastructure Development Corporation. (NISHA KHULBEY) (MAMTA RAWAT) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)