Supreme Court - Daily Orders
Federation Of Hotels And Restaurants ... vs Union Of India . on 5 December, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.42 COURT NO.3 SECTION III
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). 33288/2016
(Arising out of impugned final judgment and order dated 12/08/2016
in WPC No.6482/2011 passed by the High Court of Delhi at New Delhi)
FEDERATION OF HOTELS AND RESTAURANTS
ASSOCIATION OF INDIA AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 05/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. N. Venkatraman, Sr. Adv.
Mr. Sidharth Aggarwal, Adv.
Dr. Kailash Chand, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Original records need not be requisitioned. Tag with SLP (C) No.11526 of 2014. (Gulshan Kumar Arora) (H.S. Parasher) Signature Not Verified Court Master Court Master Digitally signed by GULSHAN KUMAR ARORA Date: 2016.12.06 16:40:39 IST Reason: