Supreme Court - Daily Orders
Honda Cars India Limited vs Kamla Dhiraj Gala on 13 February, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.7 COURT NO.3 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. 6626/2026
[Arising out of impugned final judgment and order dated 12-11-2025
in WPL No. 9489/2025 passed by the High Court of Judicature at
Bombay]
HONDA CARS INDIA LIMITED Petitioner(s)
VERSUS
KAMLA DHIRAJ GALA & ANR. Respondent(s)
(FOR ADMISSION)
(IA No. 37074/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No. 37083/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 13-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :
Mr. Devashish Bharuka, Sr. Adv.
Mr. Ashish Chauhan, Adv.
Ms. Sonal Chauhan, Adv.
Mr. Kisalaya Shukla, AOR
Ms. Shruti Mishra, Adv.
Ms. Yashasvi Agrawal, Adv.
Mr. Aditya Gupta, Adv.
For Respondent(s) :
Ms. Sonu Randive, Adv.
Ms. Swapna Vaibhav Gokhale, Adv.
Mr. Umesh Dubey, AOR
UPON hearing the counsel the Court made the following
O R D E R
1) Delay in refiling is condoned.
2) After hearing learned counsel, we see no reason to
interfere with the order impugned. Accordingly, the special
leave petition is dismissed. Pending application(s), if
any, shall stand disposed of.
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2026.02.14
14:48:56 IST
Reason:
(NIDHI AHUJA) (NAND KISHOR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR