Supreme Court - Daily Orders
M/S Rk Verma vs Sterlite Technologies Ltd on 10 February, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.11 COURT NO.1 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
SPECIAL LEAVE PETITION (CIVIL) Diary No. 60417/2024
[Arising out of impugned final judgment and order dated 05-09-2024
in ARBP No. 2/2022 passed by the High Court of Jammu & Kashmir and
Ladakh at Jammu]
M/S RK VERMA Petitioner(s)
VERSUS
STERLITE TECHNOLOGIES LTD & ANR. Respondent(s)
IA No. 30088/2025 - CONDONATION OF DELAY IN FILING
Date : 10-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Sahil Tagotra, AOR
Mr. Sujay Jain, Adv.
Mr. Rakesh Talukdar, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
In view of the judgment of this Court in “Sukanya Holdings (P) Ltd. vs. Jayesh Pandta and another”1, we are not inclined to interfere with the impugned judgment; hence, the present special leave petition is dismissed.
However, it will be open to the petitioner, M/s. R.K. Verma, to take recourse to appropriate proceedings in accordance with law.
Pending application(s), if any, shall stand disposed of. Signature Not Verified Digitally signed by babita pandey Date: 2025.02.11
(BABITA PANDEY) (R.S. NARAYANAN)
19:29:01 IST
Reason: AR-CUM-PS ASSISTANT REGISTRAR
1 (2003) 5 SCC 531