Supreme Court - Daily Orders
Union Of India vs M/S Gujrat Spices And Oilseeds Growers ... on 28 August, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.9 COURT NO.13 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). 20038/2014
(Arising out of impugned final judgment and order dated 02/07/2012
in SCA No. 2989/2012 passed by the High Court Of Gujarat at
Ahmedabad)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M/S GUJRAT SPICES & OILSEEDS
GROWERS COOPERATIVE UNION LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and exemption from
filing c/c of the impugned judgment and interim relief and office
report)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. P. S. Narsimha, ASG
Ms. Sunita Rani Singh, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Post the matter along with C.A. No.7454 of 2013 (arising out of SLP (C) No.28005 of 2013) and other connected matters.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.09.02 14:02:40 IST Reason: DSC of Mr. Deepak(Ashok Raj Singh) (Tapan Kumar Chakraborty) Mansukhani is being used by Mr.Ashok Raj Singh,CM. Court Master Court Master