Supreme Court - Daily Orders
The National Faceless Assessment ... vs Automotive Manufacturers Private ... on 20 January, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.24 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41465/2022
(Arising out of impugned final judgment and order dated 14-10-2021
in WPL No. 16281/2021 passed by the High Court Of Judicature At
Bombay)
THE NATIONAL FACELESS ASSESSMENT CENTRE & ORS. Petitioner(s)
VERSUS
AUTOMOTIVE MANUFACTURERS PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.3915/2023-CONDONATION OF DELAY IN
FILING and IA No.3919/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 20-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. N Venkataraman, A.S.G.
Mr. V C Bharathi, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Pratysh Srivastava, Adv.
Mr. Manish Pushkarna, Adv.
Ms. Shruti Shivkumar, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No. 4906/2022.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R Natarajan Date: 2023.01.20 16:50:40 IST Reason: