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Vishnoo Mittal vs M/S. Shakti Trading Company on 4 March, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

     ITEM NO.11                    Court 1 (Video Conferencing)             SECTION II-B

                                   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 (Crl.) No(s).1104/2022

     (Arising out of impugned final judgment and order dated 21-12-2021
     in CRM-M No.10624/2020 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     VISHNOO                MITTAL                                         Petitioner(s)
                                                      VERSUS
     M/S.                SHAKTI   TRADING   COMPANY                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.18723/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 04-03-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.S. BOPANNA
                            HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)                 Mr.   Neeraj Kishan Kaul, Sr.Adv.
                                       Mr.   Abhishek Anand, Adv.
                                       Mr.   Mithu Jain, AOR
                                       Mr.   Kunal Godhwani, Adv.
                                       Mr.   Tanveer Oberoi, Adv.
                                       Mr.   Mohak Sharma, Adv.
                                       Mr.   Prateek Kushwaha, Adv.
                                       Mr.   Viren Sharma, Adv.
                                       Mr.   Prathik Choudhury, Adv.
                                       Mr.   Samriddh Bindal, Adv.
                                       Mr.   Sahil Bhatia, Adv.
                                       Mr.   Kartikay Trivedi, Adv.
     For Respondent(s)

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

The Court is convened through Video Conferencing. Heard learned senior counsel appearing on behalf of the petitioner.

Issue notice.

In the meantime, operation of the impugned order passed Digitally signed by SATISH KUMAR YADAV by the High Court shall remain stayed. Date: 2022.03.04 17:48:33 IST Reason:

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)