Supreme Court - Daily Orders
The Rishabh Velvelln Ltd vs Indofill Industries Ltd on 21 April, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.59 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)
Date : 21-04-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :Dr. I M Quddusi, Sr. Adv.
Mr. Jabar Singh, Adv.
Ms. Kanti Tiwari, Adv.
Mr. Jazib Siddiqui, Adv.
Mr. Shubham, Adv.
Mr. Ayush Mittal, Adv.
Ms. Oshin Maggu, Adv.
Mr. Naved Anwar, Adv.
M/S. V. Maheshwari & Co., AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
The Registrar General of the Uttarakhand High Court, Ms. Kahkasha Khan, has appeared through video conferencing. She submitted that reports were sent well in time.
Signature Not Verified We have perused the office report dated Digitally signed by NEETU KHAJURIA Date: 2025.04.22 18:07:24 IST Reason: 03.04.2025 and find the reports/emails were sent by the 1 Registrar General of the Uttarakhand High Court on 28.03.2025, which has been received by the Registry also, but the same could not be placed before the Court. For the said mistake and inconvenience caused, the Registry has expressed its deep regrets.
According to the report, the District Court at Haridwar do have video conferencing facility.
In that view of the matter, we dispose of this petition with liberty to the petitioner or its authorized representative to approach the Bombay High Court with an appropriate application for modification of the impugned order requesting for further cross examination to take place through video conferencing availing the facility of video conferencing at the District Court at Haridwar.
Upon such application being filed, the High Court would pass appropriate orders accordingly.
The Special Leave Petition and pending applications, if any, stand disposed of.
(NEETU KHAJURIA) (RANJANA SHAILEY)
ASTT. REGISTRAR-CUM-PS ASSISTANT REGISTRAR
SLP(C) No(s). 4123/2025
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