Supreme Court - Daily Orders
Kd Gold And Diamonds Private Limited vs M/S Khimji And Sons on 15 December, 2022
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.17 COURT NO.1 SECTION XI-A
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).22005/2022
(Arising out of impugned final judgment and order dated 20-10-2022
in CRP No. 09/2021 passed by the High Court of Orissa at Cuttack)
KD GOLD AND DIAMONDS PRIVATE LIMITED Petitioner(s)
VERSUS
M/S KHIMJI AND SONS Respondent(s)
(FOR ADMISSION and I.R. and IA No.188104/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Manish Vashisht, Sr. Adv.
Mr. Manish Vashishtha, AOR
Mr. Durga Das Bhatla, Adv.
Mr. Sameer Vashisht, Adv.
Mr. Pushpinder Singh Sodhi, Adv.
For Respondent(s) Mr. Harish Salve, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Gautam Mukherji, Sr. Adv.
Ms. Bhabna Das, AOR
Mr. Mark Wright, Adv.
Mr. N. Sai Kaushal, Adv.
Mr. Chanakya Dwivedi, Adv.
Ms. Akhila Nambiar, Adv.
Mr. Mohit Agarwal, Adv.
Mr. Soumya Dev Ray, Adv.
Ms. Kiritita Banerjee, Adv.
Mr. Amlan Mishra, Adv.
Mr. Supratik Acharya, Adv.
Ms. Arusmita Acharya, Adv.
Mr. R.D.K. Dash, Adv.
Signature Not Verified
Mr. K.K. Mohapatra, Adv.
Digitally signed by
Sanjay Kumar
Date: 2022.12.15
17:03:14 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed.
3 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR