Supreme Court - Daily Orders
Competition Commission Of India vs State Of Mizoram on 9 March, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.41 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.10820-10822/2014
COMPETITION COMMISSION OF INDIA Appellant(s)
VERSUS
STATE OF MIZORAM AND ORS ETC Respondent(s)
(With appln.(s) for permission to file additional documents
and permission to pass final order in Case No.24/2012 and prayer
for interim relief and office report)
WITH C.A.No.1797/2015
Date : 09/03/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Ranjit Kumar,SG
Mr. Arjun Krishnan,Adv.
Mr. Balbir Singh,Adv.
Mr. Rajesh Kumar,Adv.
Mr. Abhishek Singh Baghel,Adv.
Mr. Angad Sandhu,Adv.
For Respondent(s) Mr. Shyam Divan,Sr.Adv.
Mr. Arjun Garg,Adv.
Ms. Sanjana Ramachandran,Adv.
Ms. Aakanksha,Adv.
For M/s. Parekh & Co.,Advs.
State Mr. Mohan Parasaran,Sr.Adv.
Mr. Biswajit Deb,Sr.Adv.
Mr. Pragyan Sharma,Adv.
Mr. Heshu,Adv.
Mr. Gaurav Choudhary,Adv.
Mr. Zoheb Hossain,Adv.
Mr. Srikanth Srinivas,Adv.
For Mr. P.V. Yogeswaran,Adv.
Mr. Chirag M. Shroff,Adv.
Signature Not Verified
Mr. Vikash Sinha,Adv.
Ms. Kiran Jain,Adv.
Digitally signed by
Sarita Purohit
Date: 2015.03.14
12:13:39 IST
Reason: Mr. Kajal Bhati,Adv.
Mr. Chandra Shekhar,Adv.
2
UPON hearing the counsel the Court made the following
O R D E R
During the pendency of these appeals, the proceedings before the appellant shall go on. However, the appellant shall not pass final order.
Pleadings and service shall be completed in the meantime.
List the matters in normal course.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2