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Airport Retail Pvt Ltd vs Union Of India on 9 March, 2015

Bench: Anil R. Dave, Amitava Roy

     ITEM NO.45                                 COURT NO.3                    SECTION III

                                  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).34881/2014

     (Arising out of impugned final judgment and order dated 30/07/2014
     in WPC No.4274/2010 passed by the High Court Of Delhi At New Delhi)

     AIRPORT RETAIL PVT LTD                                                    Petitioner(s)

                                                       VERSUS

     UNION OF INDIA AND ORS                                                    Respondent(s)
     (With office report)

     Date : 09/03/2015 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ANIL R. DAVE
                            HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                  Mr.    S. Ganesh,Sr.Adv.
                                        Mr.    S. Sukumaran,Adv.
                                        Mr.    Anand Sukumar,Adv.
                                        Mr.    Bhupesh Kumar Pathak,Adv.
                                        For    Ms. Meera Mathur,Adv.

     For Respondent(s)                  Mr.    P.S. Narsimha,Sr.Adv.
     No.1                               Mr.    K. Radhakrishnan,Sr.Adv.
                                        Mr.    P.K. Mullick,Adv.
                                        Mr.    B. Krishna Prasad,Adv.

     No.5                               Mr. Sparsh Bhargava,Adv.
                                        Mr. Shashi Mathews,Adv.
                                        Mr. R. Chandrachud,Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Mr. Sparsh Bhargava, learned counsel, appearing on behalf of Mr. R. Chandrachud, learned Advocate-on-Record, has submitted that he has instruction to appear for Respondent No.5 and seeks time to file Vakalatnama and counter affidavit.

Reason: affidavit may be filed within four weeks from today.  Rejoinder affidavit may be filed within two weeks thereafter.

List the matter on 1st May, 2015.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar