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Sterlite Technologies Limited vs Shin-Etsu Chemical Company Limited on 24 November, 2023

Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia

     ITEM NO.5                              COURT NO.2                 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).   22529/2023

     (Arising out of impugned final judgment and order dated 05-06-2023
     in CAP No. 639/2021 passed by the High Court Of Judicature At
     Bombay)

     STERLITE TECHNOLOGIES LIMITED                                       Petitioner(s)

                                                    VERSUS

     SHIN-ETSU CHEMICAL COMPANY LIMITED                                  Respondent(s)
     (FOR ADMISSION )

     Date : 24-11-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)                 Mr. Ranjeet Kumar, Sr. Adv.
                                       Mr. Rahul Pandey, Adv.
                                       Mr. Prem Prakash, AOR

     For Respondent(s)                 Mr. Nakul Dewan, Sr. Adv.
                                       Mr. Vyapak Desai, Adv.
                                       Mr. Sahil Kanuga, Adv.
                                       Mr. Alipak Banerjee, Adv.
                                       Mr. Pradhuman Gohil, Adv.
                                       Mrs. Taruna Singh Gohil, AOR
                                       Ms. Ranu Purohit, Adv.
                                       Mr. Alapati Sahithya Krishna, Adv.
                                       Ms. Nidhi Mittal, Adv.
                                       Mr. Rushabh N. Kapadia, Adv.
                                       Mr. Arjun Gupta, Adv.
                                       Mr. Adimesh Lochan, Adv.
                                       Soumya Gulati, Adv.
                                       Mr. Rohan A. Naik, Adv.
                                       Mr. Satyendra Saharan, Adv.
                                       Mr. Brijesh Ujjainwal, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We are not inclined to interfere with the impugned order.

Reason: Pending application, if any, stands disposed of.

     (ASHA SUNDRIYAL)                                                 (POONAM VAID)
     ASTT. REGISTRAR-cum-PS                                              COURT MASTER