Supreme Court - Daily Orders
Fazaa Shroff Garg vs Anirudh Ajaykumar Garg on 12 January, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.18 Court 7 (Video Conferencing) 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). 283/2022
(Arising out of impugned final judgment and order dated 15-12-2021
in MCA No. 76/2021 passed by the High Court of Judicature at
Bombay)
FAZAA SHROFF GARG Petitioner(s)
VERSUS
ANIRUDH AJAYKUMAR GARG & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.2754/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.2898/2022-STAY APPLICATION)
Date : 12-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Shyam Divan,Sr.Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Ms. Rohini Amin,Adv.
Ms. Shagufa Salim, AOR
Mr. Jatin Chaudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
In the meantime, there shall be stay of the implementation and enforcement of the impugned order.
Ms. Shagufa Salim, learned counsel accepts notice on behalf of respondent No.1, on caveat.
Signature Not VerifiedAs prayed, four weeks' time is granted to file Digitally signed by Anita Malhotra Date: 2022.01.12 counter affidavit.
17:29:39 IST Reason:
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER