Supreme Court - Daily Orders
Serenity Trades Pvt. Ltd. vs Union Of India on 29 April, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.20 COURT NO.11 SECTION XIV
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). 6917/2022
(Arising out of impugned final judgment and order dated 10-03-2022
in WA No. 02/2022 passed by the High Court of Sikkim at Gangtok)
SERENITY TRADES PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.56387/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 29-04-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. S. Guru Krishna Kumar, Sr. Adv.
Mr. Arjun Garg, AOR
Mr. Aakash Nandolia, Adv.
Ms. Sagun Srivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We do not find any ground to interfere with the order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.04.30 12:01:47 IST Reason: