Supreme Court - Daily Orders
Haldiram Incorporation Pvt. Ltd. vs Amrit Hatcheries Pvt. Ltd. on 11 March, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.16 Court 9 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1733/2022
HALDIRAM INCORPORATION PVT. LTD. Appellant(s)
VERSUS
AMRIT HATCHERIES PVT. LTD. & ORS. Respondent(s)
(IA No.31469/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.31468/2022-EX-PARTE STAY and IA No.31470/2022-
EXEMPTION FROM FILING AFFIDAVIT )
Date : 11-03-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. R. Venkataram, Adv.
Mr. Rahul Sangwan, Adv.
Mr. Siddhartha Shara, Adv.
Ms. Mamta Binani, Adv.
Mr. Arjun Asthana, Adv.
Mr. Rohit Anil Rathi, AOR
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Ankur Mittal, AOR
Ms. Meera Murali, Adv.
Mr. Shyam Divan, Snr Adv.
Mr. Jayant Mehta, Snr. Adv.
Mr. Dhirendra Nath Sharma, Adv.
Mr. Ajay Choudhury, Adv.
Mr. Ashish Choudhury, Adv.
Mr. Shwetaank Nigam, Adv.
Mr. Dhruv Surana, Adv.
Mr. Akash Agrawal, Adv.
Mr. Rohit Amith Stahlekar, AOR
Mr. Anand Varma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.03.11 Issue notice, returnable in four weeks.
16:15:40 IST Reason:Respondents are represented through their counsel, hence steps 1 to serve the respondents need not be taken.
Learned counsel for the respondents may file counter affidavit within two weeks. Petitioner shall have two weeks thereafter to file rejoinder affidavit.
List immediately after four weeks.
In the meanwhile, parties shall maintain status-quo.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS 2