Supreme Court - Daily Orders
Britannia Industries Ltd vs Maya Sunil Alagh on 28 October, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.35 COURT NO.8 SECTION IX-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).1962-1963/2025
[Arising out of impugned final judgment and order dated 08-08-2024
in CRA No.372/2019 08-08-2024 in CRA No.373/2019 passed by the High
Court of Judicature at Bombay]
BRITANNIA INDUSTRIES LTD. Petitioner(s)
VERSUS
MAYA SUNIL ALAGH Respondent(s)
(IA No. 3191/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 31939/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 28-10-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Dr. A.M. Singhvi, Sr. Adv.
Mr. Kamaldeep Dayal, Adv.
Mr. Ankur Saigal, Adv.
Ms. Madhavi Agrawal, Adv.
Ms. Priyansha Sharma, Adv.
Ms. Vidisha Swarup, Adv.
Mr. Jay Zaveri, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) :Mr. Harsh Kaushik, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned senior counsel/counsel on both sides. The submissions would reveal the desire of the parties to explore the possibility of a mediated settlement.
2. In such circumstances, we appoint Hon’ble Mr. Justice Signature Not Verified Sudhanshu Dhulia, retired Judge of this Court as a Mediator. Digitally signed by ARJUN BISHT Date: 2025.10.30 13:31:19 IST Reason:
3. The parties are directed to appear before the Mediator on 1 04.11.2025 with an open mind, endeavouring to resolve all of their disputes.
4. Registry shall call for the report of the learned Mediator within three weeks.
5. List the matters along with Mediation Report on 02.12.2025.
(ARJUN BISHT) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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