Supreme Court - Daily Orders
M/S Bestech India Pvt. Ltd vs Bhupender Singh on 19 May, 2025
1
ITEM NO.29 COURT NO.17 SECTION IV-B
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). 13893/2025
[Arising out of impugned final judgment and order dated 12-03-2025
in CR No. 1501/2025 passed by the High Court of Punjab & Haryana at
Chandigarh]
M/S BESTECH INDIA PVT. LTD PETITIONER(S)
VERSUS
BHUPENDER SINGH & ANR. RESPONDENT(S)
FOR ADMISSION and I.R.
WITH
SLP(C) No.13910/2025 (IV-B)
FOR ADMISSION
Date : 19-05-2025 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) :Dr. Manish Singhvi, Sr. Adv.
Mr. Ashish Kumar, Adv.
Mr. Lokesh Malik, Adv.
Ms. Shefali Sangwan, Adv.
Ms. Anju Shree Nair, Adv.
Mr. Palash Singhai, AOR
Mr. Harshal Sareen, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Having regard to the provisions of the Order 11 Rule 1(10) of The Code Civil Procedure, 1908 as applicable in commercial dispute Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2025.05.23 under the Commercial Courts Act, 2015, we decline to interfere with 17:09:00 IST Reason:
the order impugned. However, we clarify that the impugned order 2 shall not come in the way of the petitioner filing a fresh application in respect of production of such documents that were not in the power, possession, control or custody of the petitioner on the date of filing of the written statement.
2. Subject to above, the Special Leave Petitions stand dismissed.
3. Pending application(s), if any, shall stand disposed of.
(JAGDISH KUMAR) (SAPNA BANSAL) COURT MASTER (SH) COURT MASTER (NSH)