Supreme Court - Daily Orders
M/S Unissi India Pvt. Ltd vs The State Of Uttar Pradesh on 7 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.62 COURT NO.8 SECTION XI
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). 18498/2022
(Arising out of impugned final judgment and order dated 06-09-2022
in WRITC No. 6015/2022 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
M/S UNISSI INDIA PVT. LTD Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No. 157385/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Ms. Dimple Mhana, Adv.
Mr. Aditya Singh, AOR
Mr. Vikas Tomar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner(s) and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
However, we leave it open for the petitioner in making appropriate request before the Commercial Court for consideration of the matter expeditiously.
Subject to the observations foregoing, this petition stands dismissed.
Signature Not VerifiedDigitally signed by ARJUN BISHT Date: 2022.11.07
All pending applications stand disposed of. 19:18:18 IST Reason: (GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) SR.PERSONAL ASSISTANT COURT MASTER (NSH)