Supreme Court - Daily Orders
Godfrey Philips India Ltd. vs Union Of India on 28 August, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFERRED CASE NO. 17 OF 2009
GODFREY PHILIPS INDIA LTD. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
WITH
T.C.(C) No. 16/2009
T.C.(C) No. 29/2009
T.C.(C) No. 28/2009
T.C.(C) No. 15/2009
T.C.(C) No. 22/2009
T.C.(C) No. 10-14/2009
T.C.(C) No. 27/2009
T.C.(C) No. 18/2009
T.C.(C) No. 25/2009
T.C.(C) No. 30/2009
T.C.(C) No. 26/2009
T.C.(C) No. 21/2009
T.C.(C) No. 19/2009
T.C.(C) No. 23/2009
Signature Not Verified
T.C.(C) No. 32/2009
Digitally signed by
Madhu Bala
Date: 2014.09.01
17:13:33 IST
Reason:
T.C.(C) No. 24/2009
T.C.(C) No. 20/2009
2
T.C.(C) No. 40/2009
T.C.(C) No. 41/2009
T.C.(C) No. 24/2011
O R D E R
It is stated by the learned senior counsel appearing for the petitioners that these cases have become infructuous in view of the Regulations/Rules framed in the year 2008. In view of the aforesaid statement made by the learned counsel for the petitioners, all these cases are dismissed as having become infructuous. Naturally, all contentions are open.
…....................J. [RANJAN GOGOI] NEW DELHI …....................J. 28TH AUGUST, 2014 [R.K. AGRAWAL] 3 ITEM NO.102 COURT NO.11 SECTION XVIA 3 S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Case (Civil) No(s). 17/2009 GODFREY PHILIPS INDIA LTD. Petitioner(s) VERSUS UNION OF INDIA Respondent(s) WITH T.C.(C) No. 16/2009 T.C.(C) No. 29/2009 T.C.(C) No. 28/2009 T.C.(C) No. 15/2009 T.C.(C) No. 22/2009 T.C.(C) No. 10-14/2009 T.C.(C) No. 27/2009 T.C.(C) No. 18/2009 T.C.(C) No. 25/2009 T.C.(C) No. 30/2009 T.C.(C) No. 26/2009 T.C.(C) No. 21/2009 T.C.(C) No. 19/2009 T.C.(C) No. 23/2009 T.C.(C) No. 32/2009 T.C.(C) No. 24/2009 T.C.(C) No. 20/2009 4 T.C.(C) No. 40/2009 T.C.(C) No. 41/2009 T.C.(C) No. 24/2011 Date : 28/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Arvind P.Dattar,Sr.Adv.
Mr. Ajay Aggarwal,Adv.
Ms. Kanika Gomber,Adv.
Mr. Rajan Narain,Adv.
Mr. Nikhil Nayyar,Adv.
Mr. Ambuj Agrawal,Adv.
Mr. Chiraranjan Addey,Adv.
Mr. Abhay A.Jena,Adv.
Ms. Bina Gupta,Adv.
Mr. Ranjit Raut,Adv.
M/s. Lawyer S Knit & Co,Adv.
Mr. Manu Nair,Adv.
Ms. S. N. Purohit,Adv.
M/s Suresh A. Shroff & Co.,Adv.
For Respondent(s) Mr. S.Wasim A.Qadri,Adv.
Mr. Zaid Ali,Adv.
Mrs. Anil Katiyar,Adv.
Ms. Sushma Suri,Adv.
UPON hearing the counsel the Court made the following O R D E R It is stated by the learned senior counsel appearing for the petitioners that these cases have become 5 infructuous in view of the Regulations/Rules framed in the year 2008. In view of the aforesaid statement made by the learned counsel for the petitioners, all these cases are dismissed as having become infructuous. Naturally, all contentions are open.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER
(Signed order is placed on the file)