Supreme Court - Daily Orders
Union Of India vs Jsk Marketing Limited on 17 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.17 Court 6 (Video Conferencing) SECTION IX
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). 13774/2021
(Arising out of impugned final judgment and order dated 16-02-2021
in WPL No. 5000/2020 passed by the High Court Of Judicature At
Bombay)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
JSK MARKETING LIMITED & ORS. Respondent(s)
(FOR ADMISSION)
Date : 17-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. S.V. Raju, Ld. ASG
Ms. Sairica Raju, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Ms. Kanu Agrawal, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Anshuman Singh, Adv.
Mr. Prashant Singh (B), Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Signature Not Verified[CHARANJEET KAUR] [POONAM VAID] Digitally signed by Charanjeet kaur Date: 2021.09.17 ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 16:30:19 IST Reason: