Supreme Court - Daily Orders
Indian Oil Corporation Limited vs M/S Pullareddy Service Center on 29 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.21 Court 11 (Video Conferencing) SECTION XII-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). 19008/2021
(Arising out of impugned final judgment and order dated 21-09-2021
in WA No. 162/2020 passed by the High Court Of Andhra Pradesh At
Amravati)
INDIAN OIL CORPORATION LIMITED & ORS. Petitioner(s)
VERSUS
M/S PULLAREDDY SERVICE CENTER Respondent(s)
(FOR ADMISSION and I.R.)
Date : 29-11-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Shashwat Goel, AOR
Ms. Mala Narayan, Adv.
Mr. Aditya Manubarwala, Adv.
For Respondent(s) Mr. K.parameshwar, AOR
Mr. Ashwani Kumar, Adv.
Mr. A. Sreguripriya, Adv.
Mr. Prasad Hegde, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in eight weeks. Mr. K. Parameshwar, learned Advocate-on-Record, accepts notice on behalf of the respondent.
In the meantime, there shall be stay of operation and implementation of the impugned Judgment. (JAYANT KUMAR ARORA) Signature Not Verified (RENU BALA GAMBHIR) COURT MASTER Digitally signed by Jayant Kumar Arora Date: 2021.11.30 COURT MASTER 16:45:45 IST Reason: