Supreme Court - Daily Orders
Acc Ltd. vs Union Of India . on 10 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.30 + 60 COURT NO.8 SECTION IIIB
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). 10094/2017
(Arising out of impugned final judgment and order dated 09/01/2017 in WP
No. 2733/2016 passed by the High Court Of Bombay)
ACC LTD. AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(WITH APPLN. (S) FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES AND
OFFICE REPORT)
WITH
SLP(C) NO. 10511/2017
(WITH APPLN. (S) FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES AND
OFFICE REPORT)
Date : 10/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. S. Ganesh, Sr. Adv.
Mr. U.A. Rana, Adv.
Ms. Mrinal Elkar Mazumdar, Adv.
Mr. Avirat Kumar, Adv.
For M/s Gagrat & Co.
For Respondent(s) Mr. U.A. Rana, Adv.
Ms. Mrinal Elkar Mazumdar, Adv.
Mr. Himanshu Mehta, Adv.
Mr. Avirat Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
However, we permit the petitioner to file an appeal before the Commissioner (Appeals) within six weeks, the same shall be entertained on merit and shall not be dismissed on the ground of limitation. We also request the Commissioner(Appeals) to decide the said appeal, as and when filed, as expeditiously as possible.
Pending application(s), if any, shall be disposed of accordingly.
Signature Not Verified Digitally signed by(Ashwani Thakur) (Mala Kumari Sharma) ASHWANI KUMAR Date: 2017.04.11 17:49:52 IST Reason: COURT MASTER COURT MASTER