Supreme Court - Daily Orders
The Union Of India vs International Centre For Alternative ... on 12 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.18 COURT NO.9 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). 8437/2019
(Arising out of impugned final judgment and order dated 07-03-2019
in WPC No. 2236/2019 passed by the High Court Of Delhi At New
Delhi)
THE UNION OF INDIA & ORS. Petitioner(s)
VERSUS
INTERNATIONAL CENTRE FOR ALTERNATIVE
DISPUTE RESOLUTION Respondent(s)
(FOR ADMISSION and I.R. and IA No.54676/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 12-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. R. Balasubramanian, Sr. Adv.
Mr. Rajat Nair, Adv.
Mr. Amit Sharma, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Shantnu Sharma, Adv
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Dushyant Dave, Sr. aDv.
Mr. A.S. Chandiok, Sr. Adv.
Mr. R.K. Rathore, Adv.
Mr. Ritesh Agrawal, AOR
Mr. S.K. Verma, Adv.
Mr. S. Rishabh, Adv.
Mr. Tushar Jalan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the urgency pointed out by the counsel for the parties, list this matter next week before Signature Not Verified appropriate Bench wherein one of us, (A.M. Khanwilkar, J.), Digitally signed by NEETU KHAJURIA Date: 2019.04.15 18:45:00 IST Reason: is not a Member.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER