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Supreme Court - Daily Orders

Mahindra Electric Mobility Limited vs Competition Commission Of India on 1 July, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                      1

     ITEM NO.32                            COURT NO.9                 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).   12310/2019

     (Arising out of impugned final judgment and order dated 10-04-2019
     in WPC No. 11467/2018 passed by the High Court Of Delhi At New
     Delhi)

     MAHINDRA ELECTRIC MOBILITY LIMITED                                Petitioner(s)

                                                  VERSUS

     COMPETITION COMMISSION OF INDIA & ANR.                            Respondent(s)

(FOR ADMISSION and I.R. ) WITH SLP(C) No. 13832/2019 (XIV) (FOR ADMISSION and I.R. and IA No.89900/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.90178/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 01-07-2019 These petitions were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv. SC No.13832/2019 Mr. Rajshekhar Rao, Adv.
Ms. Shreya Sircar, Adv.
Ms. Smarika Singh, Adv.
Mr. Saifur R. Faridi, Adv.
Ms. Chandni Anand, Adv.
Mr. S. S. Shroff, AOR Mr. Anandh Venkatramani, Adv. SC No.12310/2019 Mr. Sanjeev K. Kapur, Adv.
Mr. Rajat Jariwal, Adv.
Ms. Shagun Jaggi, Adv.
For M/S. Khaitan & Co., AOR For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by CHARANJEET KAUR Date: 2019.07.01 16:52:46 IST Reason: O R D E R Application for exemption from filing 2 certified copy of the impugned order is allowed.
Permission to file additional documents is granted.
Issue notice.
List these matters along with Special Leave Petition (C) Nos.10346 and 11478 of 2019 and other connected matters, if any, on a non-miscellaneous day in the last week of August, 2019 before the appropriate Bench.
Dasti, in addition, is permitted. Ad interim relief granted by the High Court to continue till the next date of hearing.
Parties to exchange pleadings in the meantime.


 (NEETU KHAJURIA)                     (VIDYA NEGI)
   COURT MASTER                       COURT MASTER