Supreme Court - Daily Orders
The Rishabh Velvelln Ltd vs Indofill Industries Ltd on 21 February, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.25 COURT NO.5 SECTION IX
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). 4123/2025
[Arising out of impugned final judgment and order dated 09-12-2024
in WP No. 17329/2024 passed by the High Court of Judicature at
Bombay]
THE RISHABH VELVELLN LTD. Petitioner(s)
VERSUS
INDOFILL INDUSTRIES LTD. Respondent(s)
(IA No. 37757/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Dr. I M Quddusi, Sr. Adv.
Mr. Jabar Singh, Adv.
Mr. Jazib Siddiqui, Adv.
Mr. Shubham, Adv.
Mr. Nisha Kant Ojha, Adv.
Ms. Kanti Tiwari, Adv.
Mr. Sujeet Kumar, Adv.
M/S. V. Maheshwari & Co., AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 07.03.2025. In the meantime, the Registrar General of the Uttarakhand High Court at Nainital, will submit a report Signature Not Verified regarding availability of video conferencing facility at Digitally signed by NEETU KHAJURIA Date: 2025.02.21 18:23:30 IST Reason: the District Court, Haridwar. 1 Till then, the Trial Court will not close the evidence of DW-1 (U.C. Jain).
(NEETU KHAJURIA) (NIDHI MATHUR)
ASTT. REGISTRAR-cum-PS COURT MASTER
SLP(C) No(s). 4123/2025
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