Supreme Court - Daily Orders
Ineos Styrolution India Limited vs Shaileshbhai Manibhai Patel on 25 March, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.19 Court 11 (Video Conferencing) SECTION III
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(s). 4926-4937/2022
(Arising out of impugned final judgment and order dated 21-01-2022
in LPA No. 1023/2021 in LPA No. 1024/2021 in LPA No. 1025/2021
in LPA No. 1026/2021 in LPA No. 1027/2021 in LPA No. 1028/2021
in LPA No. 1029/2021 in LPA No. 1030/2021 in LPA No. 1031/2021
in LPA No. 1032/2021 in LPA No. 1033/2021 in LPA No. 1034/2021
passed by the High Court of Gujarat at Ahmedabad)
INEOS STYROLUTION INDIA LIMITED Petitioner(s)
VERSUS
SHAILESHBHAI MANIBHAI PATEL ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.40150/2022-EXEMPTION FROM FILING
O.T. )
Date : 25-03-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal, Adv.
Mr. Arjun Bhatia, Adv.
Ms. Radha Ramanujam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. We do not find any ground to interfere with the order passed by the High Court.
The special leave petitions are, accordingly, dismissed. Pending application(s), if any, also stand disposed of.
Signature Not Verified(SWETA BALODI) Digitally signed by (BEENA JOLLY) SWETA BALODI COURT MASTER (SH) Date: 2022.03.25 16:31:01 IST COURT MASTER (NSH) Reason: