FUTURE MARKET NETWORKS LIMITED v. LAXMIPAT SURANA

ITEM NO.37 COURT NO.3 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(s).19513-19514/2022

(Arising out of impugned final judgment and order dated 28-04-2022 in GA No. 1/2022 01-09-2022 in GA No. 1/2022 passed by the High Court at Calcutta)

(IA No. 9577/2024 - APPROPRIATE ORDERS/DIRECTIONS IA No. 152626/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 159818/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

Date : 13-08-2024 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE K.V. VISWANATHAN

For Petitioner(s) Mr. Sameer Rohtagi, Adv. Mr. Ajay Bhargava, Adv. Mrs. Vanita Bhargava, Adv. Ms. Nandita Chauhan, Adv. M/S. Khaitan & Co., AOR For Respondent(s) Mr. Soumya Dutta, AOR UPON hearing the counsel the Court made the following O R D E R

List before a Bench of which one of us (K.V. Viswanathan, J.)

is not a member.

(NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR COURT MASTER