Supreme Court - Daily Orders
M/S N.N. Global Mercantile Private ... vs M/S Indo Unique Flame Ltd. on 25 April, 2023
Bench: K.M. Joseph, Ajay Rastogi, Aniruddha Bose, Hrishikesh Roy, C.T. Ravikumar
ITEM NO.1501 COURT NO.3 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)
[HEARD BY: HON. K.M. JOSEPH, HON. AJAY RASTOGI, HON. ANIRUDDHA BOSE, HON. HRISHIKESH ROY AND HON. C.T. RAVIKUMAR, JJ.] [ TO GO BEFORE FIVE HON'BLE JUDGES ] [MR. GOURAB BANERJEE APPOINTED AS AMICUS CURIAE VIDE ORDER DATED 29.09.2022] (IA No. 185816/2022 - INTERVENTION APPLICATION and IA No. 72141/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 25-04-2023 This matter was called on for pronouncement of judgment 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) Mr. K Rama Kant Reddy, Sr. Adv. Mr. Rajul Srivastava, Adv. Ms. Charu Ambwani, AOR Ms. Komal Agarwal, Adv. Mr. Amit Khare, Adv. Ms. Manisha Ambwani, Adv.
Mr. Sanjay Kapur, AOR Ms. Megha Karnwal, Adv. Mr. Surya Prakash, Adv. Mr. Arjun Bhatia, Adv.Signature Not Verified
Mr. Lalit Rajput, Adv.Digitally signed by Nidhi Ahuja Date: 2023.04.25
Mr. Devesh Dubey, Adv. 18:35:22 IST Reason:
Mr. Debesh Panda, AOR 1 Mr. Naman Maheshwari, Adv.
Mr. Garv Malhotra, Adv.
Mr. Udbhav Gady, Adv.
Mr. Neil Chatterjee, Adv.
Mrs. Snehal Maheshwari, Adv. Mr. Rahul Totala, Adv.
Mr. Eshan Aprameya Chaturvedi, Adv. Mr. Kanishk Aggrawal, Adv.
Ms. Malvika Trivedi, Sr. Adv. Mr. Premlal Krishnan, Adv.
Mr. Rahul Arya, Adv.
Mr. Madhav Bhatia, Adv.
Mr. Shailendra Slaria, Adv. Ms. Bani Dixit, Adv.
Mr. Himanshu Kapoor, Adv.
Mr. Alok Tripathi, AOR Mr. Puneet Singh Bindra, AOR Intervention applications (IA No. 185816/2022 and IA No. 199969/2022) are allowed.
Reference to the Constitution Bench stands answered in terms of the judgment of Hon’ble Mr. Justice K. M. Joseph pronounced on behalf of His Lordship and on behalf of Hon’ble Mr. Justice Aniruddha Bose and in view of concurring views expressed by Hon’ble Mr. Justice C. T. Ravikumar.
Hon’ble Mr. Justice Ajay Rastogi and Hon’ble Mr. Justice Hrishikesh Roy rendered separate opinions.
(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS ASSISTANT REGISTRAR 2