Supreme Court - Daily Orders
Nunhems India P.Ltd. vs Seed Inspector on 25 July, 2014
Ú ITEM NO.203 COURT NO.8 SECTION II
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 (Crl.) No(s). 2549/2011
(Arising out of impugned final judgment and order dated 08/12/2010
in CRLMC No. 3358/2010 passed by the High Court Of Delhi At N.
Delhi)
NUNHEMS INDIA P.LTD. Petitioner(s)
VERSUS
SEED INSPECTOR Respondent(s)
(with appln. (s) for stay and office report)
(For final disposal)
WITH
SLP(Crl) No. 4742/2012
(With appln.(s) for stay and Office Report)
Date : 25/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)
SLP 2549/2011 Mr. Nagendra Rai, Sr.Adv.
Mr. Rajan Narain,Adv.
Mr. Venancio D’Costa, Adv.
Mr. Ashish Singh, Adv.
Ms. Neha Malik, Adv.
Ms. Geetanjali Kadate, Adv.
SLP 4742/2012 Mr. K.V. Vishwanathan, Sr.Adv.
Mr. Samarjeet Patnaik, Adv.
Mr. Rohan Garg, Adv.
Ms. Naomi Chandra, adv.
Mrs. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.,Adv.
For Respondent(s)
Mr. Neraj Kishan Kaul, ASG
Ms. Sadhana Sandhu, Adv.
Signature Not Verified
Mr. Aril Sikandar Mir, Adv.
Digitally signed by
Sukhbir Paul Kaur
Date: 2014.07.31
Mr. D.S. Mahra, Adv.
21:43:57 IST
Reason: Mrs. Anil Katiyar ,Adv.
Mr. B. V. Balaram Das ,Adv.
...2/-
-2-
UPON hearing the counsel the Court made the following
O R D E R
Mr. Neeraj Kishan Kaul, learned ASG undertakes to file counter affidavit within three weeks. Rejoinder affidavit, if any, be filed within two weeks therefrom. Mr. K.V. Vishwanathan, learned senior counsel undertakes to file rejoinder affidavit within four weeks.
List the matters afters five weeks.
(Sukhbir Paul Kaur) (Renuka Sadana)
Court Master Court Master