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Hossain Mohammad Kaizer vs National Consumers Cooperative Stores ... on 1 April, 2024

Bench: J.K. Maheshwari, Sanjay Karol

     ITEM NO.56                         COURT NO.10                 SECTION XVI

                              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. 25380/2023
     (Arising out of impugned final judgment and order dated 23-09-2022
     in MAT No. 1387/2022 passed by the High Court at Calcutta)

     HOSSAIN MOHAMMAD KAIZAR                                        Petitioner(s)
                                     VERSUS
     NATIONAL CONSUMERS COOPERATIVE STORES LTD. & ORS.              Respondent(s)

(IA No. 42179/2024 – CLARIFICATION/DIRECTION and IA No. 227821/2023

- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 32781/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 228117/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 01-04-2024 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Mr. Maninder Singh, Sr. Adv.

Mr. Zoheb Hossain, AOR Ms. Abhipirya, Adv.

Mr. Pingal, Adv.

For Respondent(s) Mr. PS Patwalia, Sr. Adv.

Ms. Malvika Trivedi, Sr. Adv. Mr. Swarnendu Chatterjee, AOR Mr. Arkadipta Sengupta, Adv. Ms. Deepakshi Garg, Adv.

Ms. Sujal Gupta, Adv.

Mr. Shailendra Slaria, Adv.

Ms. Ayushi Mukherjee, Adv.

Mr. Jaideep Gupta, Sr. Adv.

Ms. Astha Sharma, AOR Ms. Anju Thomas, Adv.

Mr. Shreyas Awasthi, Adv.

Ms. Lihzu Shiney Konyak, Adv.

UPON hearing the counsel the Court made the following 17:18:14 IST Reason: O R D E R After hearing learned senior counsel appearing for both 1 SLP (C) No. 25380/2023 the parties at length, we are of the considered opinion that the order passed by the High Court does not warrant any interference in this special leave petition. Accordingly, the special leave petition is dismissed. Pending applications stand disposed of.

In consequence, the stay order passed on 07.11.2023 stands vacated.

           (NIDHI AHUJA)                   (VIRENDER SINGH)
             AR-cum-PS                      BRANCH OFFICER




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