Supreme Court - Daily Orders
Zuari Agro Chemicals Limited vs Mcdowell Holdings Limited on 20 February, 2019
Bench: Chief Justice, L. Nageswara Rao, Sanjiv Khanna
SLP(C) 4973/2019
1
ITEM NO.2 COURT NO.1 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 4973/2019
(Arising out of impugned final judgment and order dated 28-01-2019
in MFA No. 807/2019 passed by the High Court Of Karnataka At
Bengaluru)
ZUARI AGRO CHEMICALS LIMITED Petitioner
VERSUS
MCDOWELL HOLDINGS LIMITED Respondent
(FOR ADMISSION and I.R. and IA No.28628/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.28627/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 20-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner Mr. Mukul Rohatgi, Sr. Adv.
Mr. S.S. Shroff, AOR For Respondent Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Sajan Poovayya, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Aastha Mehta, Adv.
Mr. Dharminder Chatur, Adv.
Mr. Priyadarshi Banerjee, Adv. Mr. Pratibhanu Singh Kharola, Adv. Ms. Priyanka M.P., Adv.
Mr. Ankur Saigal, Adv.
Mr. E.C. Agrawala, AOR UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by DEEPAK GUGLANI Date: 2019.02.20 17:06:07 IST Reason: We have heard learned counsels for the parties.
Having considered the matter, we are of the view that the just and proper order at this stage would be SLP(C) 4973/2019 2 to direct the learned trial Judge to hear the prayer for injunction made in the suit within a week from today. The learned trial Judge shall also consider the contentions of the respondent, if raised, with regard to the maintainability of the suit.
Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the respondent has submitted that the respondent company undertakes not to alienate or dispose of or create any third party rights in respect of any of the shares held by the respondent in Mangalore Chemicals and Fertilizers Ltd. (MCFL). In view of the same, we do not consider it necessary to pass any interim order at this stage.
List the matter after the learned trial Court passes order(s) pursuant to the present directions.
Parties will be at liberty to mention the matter.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master