Supreme Court - Daily Orders
The Managing Director, Indian ... vs Narendra Agrawal on 13 May, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
1
ITEM NO.39 COURT NO.13 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
Petitions for Special Leave to Appeal (C) Nos. 8633-8635/2021
(Arising out of impugned final judgment and order dated 04-01-2021
in WA No. 143/2017 05-05-2021 in IA No. 1/2021 05-05-2021 in IA No.
2/2021 passed by the High Court For The State Of Telangana at
Hyderabad)
THE MANAGING DIRECTOR, INDIAN IMMUNOLOGICALS
LIMITED, HYDERABAD & ORS. Petitioner(s)
VERSUS
NARENDRA AGRAWAL Respondent(s)
(IA No. 35304/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 4919/2022 (XII-A)
(FOR ADMISSION and I.R. and IA No.40075/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 13-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Jayant Bhushan, Sr. Adv.
Mr. Tuhin, AOR
Advitiye Tiwari, Adv.
For Respondent(s) Caveator-in-person, AOR
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
The respondent appearing in person states urgency. Signature Not Verified It is noticed that by the order dated 21.02.2022, this matter Digitally signed by Rajni Mukhi Date: 2022.05.13 18:57:35 IST Reason: was ordered to be listed on a non-miscellaneous day.
Having regard to the issue involved, it appears appropriate to 2 take up this matter for final hearing at the admissions stage. Ordered accordingly.
List this matter for final hearing at the admission stage on 26.07.2022.
The respondent appearing in person submits that he is residing in Hyderabad and is finding it difficult to attend the proceedings physically on every date of hearing.
Taking note of the submissions so made and the totality of the circumstances, we permit the respondent to address the Court in virtual mode.
The Registry may issue necessary permission to the respondent. It would be required of the respondent to ensure joining with appropriate network and connectivity so as to address the Court on the next date and else, it shall also be permissible for him to appear for physical hearing.
(SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)