Supreme Court - Daily Orders
Union Of India vs Brand Equity Treaties Limited on 19 June, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
ITEM NO.9 Virtual Court 3 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). 7425-7428/2020
(Arising out of impugned final judgment and order dated 05-05-2020
in WPC No. 11040/2018 05-05-2020 in WPC No. 196/2019 05-05-2020 in
WPC No. 8496/2019 05-05-2020 in WPC No. 13203/2019 passed by the
High Court Of Delhi At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
BRAND EQUITY TREATIES LIMITED & ORS. ETC. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.53547/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.53551/2020-EXEMPTION FROM
FILING AFFIDAVIT )
Date : 19-06-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Tushar Mehta, S.G.
Mr. Zoheb Hossain, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Abhishek A. Rastogi, Adv.
Ms. Rashmi Deshpande, Adv.
Ms. Saman Ahsan, AOR
Mr. Arvind Datar, Sr. Adv. (NP)
Mr. Alok Yadav, Adv.
Mr. Ayush Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
To be heard along with SLP(C) No. 26626 of 2019 and SLP (C) D. No. 38404 of 2019.
Signature Not VerifiedIn the meantime, the operation of the impugned order shall Digitally signed by DEEPAK SINGH Date: 2020.06.19 remain stayed.
16:37:32 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)