Supreme Court - Daily Orders
M/S Amara Raja Batteries Limited vs Ghanshyam Lal Agarwal on 10 February, 2023
Bench: Abhay S. Oka, Dipankar Datta
ITEM NO.51 COURT NO.17 SECTION II
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 (Crl.) No(s). 1347-
1348/2023
(Arising out of impugned final judgment and order dated 28-09-2022
in CRLP No. 5330/2021 28-09-2022 in CRLP No. 5332/2021 passed by
the High Court Of Andhra Pradesh At Amravati)
M/S AMARA RAJA BATTERIES LIMITED Petitioner(s)
VERSUS
GHANSHYAM LAL AGARWAL & ANR. Respondent(s)
(FOR ADMISSION and I.R.
IA No. 29540/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 10-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. B Adinarayana Rao, Sr. Adv.
Mr. Byrapaneni Suyodhan, Adv.
Mr. Kumar Shashank, Adv.
Ms. Tatini Basu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner relies upon the decision of this Court in the case of “S.P. Mani and Mohan Dairy Vs. Dr. Snehalatha Elangovan” reported in 2022 SCC Online 1238.
Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.02.11Issue notice, returnable in six weeks.
11:37:23 IST Reason: (HARSHITA UPPAL) (MATHEW ABRAHAM)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)