Supreme Court - Daily Orders
Britannia Industries Ltd vs Maya Sunil Alagh on 20 January, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.8 COURT NO.11 SECTION IX-A
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) Nos.1962-1963/2025
[Arising out of impugned final judgment and order dated 08-08-2024
in CRA No. 372/2019 08-08-2024 in CRA No. 373/2019 passed by the
High Court of Judicature at Bombay]
BRITANNIA INDUSTRIES LTD. Petitioner(s)
VERSUS
MAYA SUNIL ALAGH Respondent(s)
IA No. 3191/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 31939/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 20-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Dr. A.m. Singhvi, Sr. Adv.
Mr. Kamaldeep Dayal, Adv. Mr. Ankur Saigal, Adv.
Ms. Madhavi Agrawal, Adv. Ms. Priyansha Sharma, Adv. Ms. Vidisha Swarup, Adv.
Mr. Jay Zaveri, Adv.
Mr. E. C. Agrawala, AOR For Respondent(s) :Mr. Harsh Kaushik, AOR Mr. Sachin Akhoury, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Report of the learned Mediator received in a sealed cover; opened; perused; directed to be sealed again and taken on record.Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2026.01.24
2. Considering the nature of dispute, we 13:35:55 IST Reason: implore upon the parties to consider working out an amicable settlement.
3. As jointly prayed for, the matter is adjourned.
4. List on 17.03.2026.
(KRITIKA TIWARI) (ANU BHALLA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)