Supreme Court - Daily Orders
Sanjay Babulal Bhutada vs Redington (India) Limited on 12 September, 2022
Author: Surya Kant
Bench: Surya Kant
ITEM NO.47 COURT NO.14 SECTION II-C
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 (Crl.) No(s).7050/2022
(Arising out of impugned final judgment and order dated 08-04-2022
in CRLOP No.34248/2019 passed by the High Court of Judicature at
Madras)
SANJAY BABULAL BHUTADA Petitioner(s)
VERSUS
REDINGTON (INDIA) LIMITED Respondent(s)
(FOR ADMISSION and I.R.)
Date : 12-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. K.Parameshwar, AOR
Ms. A.Sregurupriya, Adv.
Ms. Arti Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel appearing on behalf of the petitioner.
2. Tag with SLP(Crl.)No.6905/2022.
3. In the meantime, there shall be stay of further proceedings qua the petitioner pending before the Fast Track Court at Magistrate level for trial under the NI Act, Saidapet, Chennai.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2022.09.12 19:49:25 IST Reason: