Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

The Gem & Jewellery Export Promotion Cou vs State Of Maharashtra . on 25 July, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

                                                              1

                                                              OUT TODAY

       ITEM NO.5                                       COURT NO.3                        SECTION III

                                             S U P R E M E C O U R T O F           I N D I A
                                                     RECORD OF PROCEEDINGS

       IA 48484/2017 in Civil Appeal                              No(s).    1889/2015

       THE GEM & JEWELLERY EXPORT PROMOTION COUNCIL                                        Appellant(s)

                                                                   VERSUS

       STATE OF MAHARASHTRA                          & ORS.                               Respondent(s)

       (FOR IA 48484/2017 APPLICATION FOR INJUNCTION)

       Date : 25-07-2017 These matters were called on for hearing today.

       CORAM :
                                      HON'BLE MR. JUSTICE J. CHELAMESWAR
                                      HON'BLE MR. JUSTICE S. ABDUL NAZEER

       For Appellant(s)                            Mr. Kunal Vajani,Adv.
                                                   Mr. Aman Raj Gandhi,Adv.
                                                   Mr. Shubham Kulshreshtha,Adv.
                                                   Mr. Abhirath Thakur,Adv.
                                                   Bindi Girish Dave, AOR

       For Respondent(s)                           Mr. Nishant Ramakantrao Katneshwarkar, AOR

                                      UPON hearing the counsel the Court made the following
                                                         O R D E R

IA 48484/2017 is filed by the applicant -appellant with the prayer as follows:

“a. pass an order of interim injunction restraining the Respondent No.3/ its agents/ servants/ officers/ employees from taking any coercive steps whatsoever in relation to, or interfering in any manner with, the conduct of the annual ILJS 2017 and ILJS Signature Signature Not Verified 2018; Digitally signed by DEEPAK MANSUKHANI Date: 2017.07.25 17:22:23 IST Reason: Signer card of Mr. Deepak Mansukhani is being b. pass an order directing Respondent No.4 to used by Mr. Om Parkash Sharma process the Appellant's application for NOC in respect of the IIJS 2017 and IIJS 2018. Once, made, without insisting on an NOC from Respondent No.3; and 2 c. pass such other and further order(s)/ direction(s) as may be deemed fit in the interest of justice, equity and fairplay.
Heard learned counsel for the applicant-appellant.
It is brought to our notice by learned counsel for the applicant-appellant that a similar application (I.A.No.12/2016) filed earlier in 2016 was allowed by an order of this Court dated

2.8.2016.

In the circumstances, there shall be an interim direction as prayed for in Prayer (a) and (b).

IA No.48484/2017 is disposed of accordingly.

(OM PARKASH SHARMA)                                        (RAJINDER KAUR)
  AR CUM PS                                                 COURT MASTER