Supreme Court - Daily Orders
Rashi Peripherals Private Limited vs Chodabathula Veera Satya Rama Krishna on 6 January, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.2 Court 9 (Video Conferencing) SECTION XII-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). 1529/2021
(Arising out of impugned final judgment and order dated 16-10-2020
in IA No. 3/2020 passed by the High Court Of Andhra Pradesh At
Amravati)
RASHI PERIPHERALS PRIVATE LIMITED & ANR. Petitioner(s)
VERSUS
CHODABATHULA VEERA SATYA RAMA KRISHNA & ANR. Respondent(s)
Date : 06-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Hasan Murtaza, AOR
For Respondent(s)
Mr. Raavi Yogesh Venkata, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent no. 1, matter stands adjourned for two weeks.
(ARJUN BISHT) (RENU KALIA) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.01.06 16:40:01 IST Reason: