Supreme Court - Daily Orders
Ruchi Soya Industries Ltd. vs Union Of India on 26 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.19 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 22572-22574/2016
(Arising out of impugned final judgment and order dated
28-04-2016 in SCA No. 14540/2015, SCA No. 14541/2015 and SCA No.
14542/2015 passed by the High Court Of Gujarat At Ahmedabad)
RUCHI SOYA INDUSTRIES LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With interim relief and office report)
Date : 26-07-2017 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rajesh Rawal, Adv.
Mr. Jay Bhardwaj, Adv.
Ms. Iti Sharma, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s) Ms. Nisha Bagchi, Adv.
Mr. Shekhar Vyas, Adv.
Ms. Pooja sharma, Adv.
Mr. Arun Pathak, Adv.
Mr. Nalin Kohli, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel appearing for the petitioner, the matters are adjourned for four weeks.
[ Charanjeet Kaur ] [ Mala Kumari Sharma ] Signature Not Verified A.R.-cum-P.S. Branch Officer Digitally signed by CHARANJEET KAUR Date: 2017.07.26 17:34:22 IST Reason: