Supreme Court - Daily Orders
Itc Limited vs Nestle India Limited on 29 November, 2021
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.3 Court 13 (Video Conferencing) SECTION XII
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). 5651/2021
(Arising out of impugned final judgment and order dated 10-11-2020
in OSA No. 170/2020 passed by the High Court Of Judicature At
Madras)
ITC LIMITED Petitioner(s)
VERSUS
NESTLE INDIA LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.49774/2021-EXEMPTION FROM FILING
O.T. and IA No.49772/2021-PERMISSION TO FILE LENGTHY LIST OF
DATES )
Date : 29-11-2021 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. Harish N. Salve, Sr. Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. K.S. Suresh, Adv.
Mr. L.K. Bhushan, Adv.
Mr. Anirudh Arunkumar, Adv.
for M/S. Dua Associates
For Respondent(s) Mr. Hemant Singh, Adv.
Ms. Mamta R Jha, Adv.
Mr. Manish Kumar Mishra, Adv.
Ms. Akansha Singh, Adv.
Mr. Mohit D. Ram, AOR
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the order passed by the High Court.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.11.30Pending applications stand disposed of.
18:51:28 IST Reason:(MEENAKSHI KOHLI) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER