Supreme Court - Daily Orders
Inox Leisure Limited vs The State Of Goa on 5 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.27 COURT NO.9 SECTION IX
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). 8162/2019
(Arising out of impugned final judgment and order dated 12-03-2019
in FA No. 207/2008 passed by the High Court Of Judicature At Bombay
At Goa)
INOX LEISURE LIMITED Petitioner(s)
VERSUS
THE STATE OF GOA & ANR. Respondent(s)
(FOR ADMISSION )
Date : 05-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Sahil Narang, Adv.
Mr. Sanjeev K. Kapoor, Adv.
Ms. Riddhi Jad, Adv.
M/S. Khaitan & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the prayer for stay as well as on the Special Leave Petition, returnable within two weeks.
Dasti, in addition, is permitted.
Ad-interim protection granted by the High Court to continue till the next date.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.04.08 (DEEPAK SINGH) 10:15:42 IST Reason: (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)