Supreme Court - Daily Orders
Mahindra And Mahindra Limited vs Competition Commission Of India on 17 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.11 Court 3 (Video Conferencing) 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). 10346/2019
(Arising out of impugned final judgment and order dated 10-04-2019
in WPC No. 6610/2014 passed by the High Court Of Delhi At New
Delhi)
MAHINDRA AND MAHINDRA LIMITED Petitioner(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ANR. Respondent(s)
(IA No. 67177/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
Diary No(s). 25079/2020 (XIV)
(FOR
FOR CONDONATION OF DELAY IN FILING ON IA 132788/2020
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
132789/2020
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 132790/2020
IA No. 132788/2020 - CONDONATION OF DELAY IN FILING
IA No. 132789/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 132790/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES) SLP(C) No. 11478/2019 (XIV) IA No. 84225/2019 - CLARIFICATION/DIRECTION) SLP(C) No. 11534/2019 (XIV) (FOR FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 74628/2019 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 76757/2019 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 119064/2019 IA No. 119064/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 76757/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 74628/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES) Signature Not Verified SLP(C) No. 11761/2019 (XIV) Digitally signed by DEEPAK SINGH Date: 2021.08.18 ( FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 18:42:46 IST Reason:
76118/2019
FOR CLARIFICATION/DIRECTION ON IA 83992/2019 IA No. 83992/2019 - CLARIFICATION/DIRECTION IA No. 76118/2019 - PERMISSION TO FILE ADDITIONAL 2 DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 11648/2019 (XIV) IA No. 83993/2019 - CLARIFICATION/DIRECTION) SLP(C) No. 11700/2019 (XIV) IA No. 91319/2019 - CLARIFICATION/DIRECTION IA No. 75931/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 76728/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 11635/2019 (XIV) (FOR FOR CLARIFICATION/DIRECTION ON IA 85928/2019 IA No. 85928/2019 - CLARIFICATION/DIRECTION) SLP(C) No. 12310/2019 (XIV) SLP(C) No. 12938/2019 (XIV) SLP(C) No. 13832/2019 (XIV) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 89900/2019 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 90178/2019 IA No. 89900/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 90178/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 17521/2019 (XIV) Date : 17-08-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Parties Ms. Charanya Lakshmikumaran, AOR Mr. Ashok Mathur, AOR Mr. Amit Sibal, Sr. Adv. Mr. Anand S. Pathak, Adv. Mr. Shashank Gautam, Adv. Mr. Shashank Manish, AOR Ms. Sreemoyee Deb, Adv. Ms. Smriti Shah, Adv.
Ms. Anubhuti Mishra, Adv. Mr. Rajat Moudgil, Adv. Ms. Nidhi Sahay, Adv.
Mr. Vinay Tripathi, Adv. Mr. Kaustubh Prakash, Adv.3
Dr. A. M. Singhvi, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Samir Gandhi, Adv.
Mr. Shravan Sahny, Adv. Mr. Nakul Gandhi, Adv.
Ms. Hemangini Dadwal, Adv. Mr. Vasu Singh, Adv.
Mr. Nitin Nair, Adv.
Mr. Gaurav Bansal, Adv. Ms. Shruthi Rao, Adv.
Mr. Sidharth Sharma, Adv. Mr. L. Nidhiram Sharma, Adv. For M/S. Karanjawala & Co., AOR M/S. Khaitan & Co., AOR Mr. N. Venkataraman, Asg Mr. Vaibhav Gaggar, Adv. Mr. Arjun Krishnan, AOR Mr. Ankur Singh, Adv.
Mr. Chandrashekara Bharathi Venkataraman, Adv. Mr. Kaustav Som, Adv.
Mr. Diwakar Maheshwari, Adv. Mr. Karun Mehta, AOR Mr. Shreyas Edupuganti, Adv.
Mr. Rajshekhar Rao, Sr. Adv. Mr. Smarika Singh, Adv. Mr. Rohan Arora, Adv.
Mr. Saifur Rahman Faridi, Adv. Ms. Chandini Anand, Adv. Ms. Adya Jha, Adv.
Ms. Aanchal Tikmani, Adv. Mr. S. S. Shroff, AOR Mr. Pranaya Goyal, AOR Mr. Aarish Dhunjibhoy, Adv. Ms. Priyakshi Bhatnagar, Adv.
Mr. Vijayendra Pratap Singh, Adv. Ms. Liz Mathew, AOR Mr. Rahul Rai, Adv.
Ms. Shreya Singh, Adv.
Mr. Shivam Jha, Adv.
Ms. Sonali Jain, Adv.
Mr. Neel Mason, Adv.
Mr. Siddharth Vardhman, Adv. Mr. Senthil Jagadeesan, AOR Ms. Mrinal Kanwar, Adv. Ms. Sonakshi Malhan, Adv.4
Mr. Vivek Singh, AOR Mr. Rajeev K. Panday, Adv. Mr. K. K. Singh, Adv.
Mr. Aman Lekhi, ASG Mr. Anmol Chandan, Adv. Ms. Swarupma Chaturvedi, Adv. Mr. Piyush Biswas, Adv. Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The applications for change of name of the petitioner(s) filed in SLP (C) No.11761 of 2019 and SLP (C) No.11648 of 2019 are allowed.
The amendment be carried within two weeks from today. Interlocutory application Nos. 84225, 85928, 83993, 91319 and 83992 of 2019 (Applications for clarification) in the appeals arising from Special Leave Petition (C) Nos. 11478, 11635, 11648, 11700 and 11761 of 2019 respectively will be heard along with the appeals.
List these matters in the 3rd week of January, 2022 for regular hearing within first five matters.
The parties to exchange pleadings within six weeks from today.
5If any matter is unready, appropriate office report be circulated for consideration.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)