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M/S N.N. Global Mercantile Private ... vs M/S Indo Unique Flame Ltd. on 29 September, 2022

Bench: K.M. Joseph, Ajay Rastogi, Aniruddha Bose, Hrishikesh Roy, C.T. Ravikumar

                                                          1

     ITEM NO.505                                COURT NO.5                  SECTION III

                                  S U P R E M E C O U R T O F          I N D I A
                                          RECORD OF PROCEEDINGS

     Civil Appeal                Nos. 3802-3803/2020

     M/S N.N. GLOBAL MERCANTILE PRIVATE LIMITED                             Appellant(s)

                                                         VERSUS

     M/S INDO UNIQUE FLAME LTD. & ORS.                                      Respondent(s)

     ([TO GO BEFORE FIVE HON'BLE JUDGES ][ FOR DIRECTIONS ]
      IA No. 72141/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 29-09-2022 These matters were called on for hearing today.

     CORAM :                HON'BLE   MR.   JUSTICE   K.M. JOSEPH
                            HON'BLE   MR.   JUSTICE   AJAY RASTOGI
                            HON'BLE   MR.   JUSTICE   ANIRUDDHA BOSE
                            HON'BLE   MR.   JUSTICE   HRISHIKESH ROY
                            HON'BLE   MR.   JUSTICE   C.T. RAVIKUMAR


     For Appellant(s)                   Mr. Gagan Sanghi, Adv.
                                        Mr. Rameshwar Prasad Goyal, AOR

     For Respondent(s)                  Ms. Charu Ambwani, AOR
                                        Mr. Rajul Srivastav, Adv.
                                        Ms. Charu A., Adv.

                                        Mr. Sanjay Kapur, AOR
                                        Ms. Megha Karnwal, Adv.
                                        Mr. Arjun Bhatia, Adv.


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

Having regard to the nature of the issues which fall for consideration in this matter and also noticing that none appears today for the contesting respondent No.1, we are of the considered Signature Not Verified view that an Amicus Curiae must be appointed to assist the Court in Digitally signed by DEEPAK SINGH Date: 2022.10.01 16:19:01 IST Reason: the facts of this case. We appoint Mr. Gourab Banerjee, learned senior counsel to assist this Court.

The Registry will forward the papers to the learned Amicus Curiae immediately and list this case on 6th December, 2022.

Petitioner seeks and is granted two weeks’ time to make available to the Court the compilation containing I.A. No.24652/2021 and all the relevant judgments. (RAJNI MUKHI) (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) COURT MASTER (SH) ASSISTANT REGISTRAR