Supreme Court - Daily Orders
Bajaj Auto Limited vs Union Of India on 23 March, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.10 COURT NO.3 SECTION X
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). 21968/2017
(Arising out of impugned final judgment and order dated 16-03-2017
in SA No. 625/2014 passed by the High Court Of Uttarakhand At
Nainital)
BAJAJ AUTO LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.69039/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 23-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Himanshu Satija, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. K. Radha Krishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Mr. Debashish Bharuka, Adv.
Ms. Anil Katiyar, Adv.
Mr. B.K. Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed on behalf of the respondents, three weeks’ time is granted to file counter affidavit.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.03.23(NEETU KHAJURIA) (ASHA SONI) 17:19:27 IST Reason:
COURT MASTER BRANCH OFFICER