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Sulzer Pumps India Private Limited vs Jayendra Arun Jog on 13 December, 2024

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                    1

     ITEM NO.49                             COURT NO.14                 SECTION IX

                                  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).   25502/2023

     [Arising out of impugned final judgment and order dated 03-10-2023
     in WP No. 5613/2023 passed by the High Court of Judicature at
     Bombay]

     SULZER PUMPS INDIA PRIVATE                LIMITED                  Petitioner(s)

                                                   VERSUS

     JAYENDRA ARUN JOG & ORS.                                           Respondent(s)

     IA No. 236854/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 247196/2023 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ ANNEXURES, IA No. 244902/2023 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES

     Date : 13-12-2024 This matter was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                            HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)                Mr. Manish Singhavi, Sr. Adv.
                                      Mrs. Sumita Ray, AOR
                                      Mr. Pravin Bhoi, Adv.
                                      Ms. Shweta Rathod, Adv.
                                      Ms. Disha Ray, Adv.
                                      Mr. Dillip Kumar Nayak, Adv.
                                      Mr. Prabhat Chowdhary, Adv.

     For Respondent(s)                Ms. Jane Cox, Adv.
                                      Ms. Amiy Shukla, AOR
                                      Mr. Ghanshyam R Thombore, Adv.
                                      Mr. Shakti Vardhan, Adv.

                            UPON hearing the counsel the Court made the following
                                                O R D E R

We see absolutely no reason to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Signature Not Verified Constitution of India. The Special Leave Petition is, accordingly, Digitally signed by Jayant Kumar Arora Date: 2024.12.13 18:29:49 IST Reason: dismissed.

Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER