Supreme Court - Daily Orders
Viraj Impex Pvt. Ltd. vs Union Of India on 20 February, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.5 COURT NO.11 SECTION XIV
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). 1979/2019
(Arising out of impugned final judgment and order dated 21-12-2018
in WPC No. 2491/2016 passed by the High Court Of Delhi At New
Delhi)
VIRAJ IMPEX PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA 11469/2019 -EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) No. 1977/2019 (XIV)
(FOR
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
11404/2019)
SLP(C) No. 2297/2019 (XIV)
(FOR
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
13364/2019)
SLP(C) No. 2778/2019 (XIV)
(IA
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
14678/2019)
Date : 20-02-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. S. Ganesh, Sr. Adv.
Mr. Rajesh Rawal, Adv.
Ms. Iti Sharma, Adv.
Mr. Kumudlata Das
Mr. Ashwani Kumar, AOR
For Respondent(s)
Mr. K. Radhakrishan, Sr. Adv.
Signature Not Verified
Mr. Priyanka Das, Adv.
Digitally signed by
Mrs. Anil Katiyar, Adv.
DEEPAK SINGH
Date: 2019.02.21
12:53:50 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
Mr. K. Radhakrishnan, Sr. Advocate waives notice for respondent Nos. 1 & 2.
Two weeks’ time is granted to file reply and thereafter one week’s time is granted to file rejoinder affidavit.
No precipitative action be taken by the respondents till the next date of hearing.
We place on record assurance given by the petitioner through counsel that the bank guarantee shall be kept alive/renewed from time to time till appropriate order is passed by this court. List the matter after three weeks on a non- miscellaneous day.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)