Supreme Court - Daily Orders
Union Of India vs Mangali Impex Ltd. on 2 August, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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ITEM NO.44 COURT NO.8 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). 20453/2016
(Arising out of impugned final judgment and order dated 03-05-2016
in WPC No. 441/2013 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
MANGALI IMPEX LTD. Respondent(s)
WITH
C.A. No. 8749/2016 (XIV)
SLP(C) No. 22795/2016 (XIV)
SLP(C) No. 23052/2016 (XIV)
SLP(C) No. 23770/2016 (XIV)
C.A. No. 8828/2016 (XIV)
SLP(C) No. 23925/2016 (XIV)
SLP(C) No. 23920/2016 (XIV)
C.A. No. 9313/2016 (XIV)
C.A. No. 9406/2016 (XIV)
SLP(C) No. 24752/2016 (XIV)
C.A. No. 9315/2016 (XIV)
C.A. No. 10140/2016 (XIV)
C.A. No. 9436/2016 (XIV)
C.A. No. 9317/2016 (XIV)
C.A. No. 10012/2016 (XIV)
Signature Not Verified
C.A. No. 10739/2016 (XIV)
Digitally signed by
CHARANJEET KAUR
Date: 2019.08.03
13:06:15 IST
Reason:
C.A. No. 10422/2016 (XIV)
FOR EARLY HEARING APPLICATION ON IA 7498/2018
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
25281/2019
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IA No. 7498/2018 - EARLY HEARING APPLICATION
IA No. 25281/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 10421/2016 (XIV)
C.A. No. 10991/2016 (XIV)
C.A. No. 12345/2016 (IV)
C.A. No. 10952/2016 (XIV)
SLP(C) No. 33541-33544/2016 (XIV)
C.A. No. 430/2017 (III)
IA No. 1/2017 - EX-PARTE STAY
IA No. 2/2017 - PERMISSION TO FILE ANNEXURES)
SLP(C) No. 14355/2017 (IV-B)
C.A. No. 8752/2017 (XIV)
SLP(C) No. 549-550/2018 (III)
SLP(C) No. 859/2018 (XIV)
SLP(C) No. 31116/2018 (XII)
( FOR CONDONATION OF DELAY IN FILING ON IA 155223/2018
IA No. 155223/2018 - CONDONATION OF DELAY IN FILING)
SLP(C) No. 4940/2019 (XIV)
SLP(C) No. 9584/2019 (XV)
(FOR ADMISSION and I.R.)
Date : 02-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Parties Mr. Arijit Prasad, Sr. Adv.
Ms. Sunita Rani Singh, Adv.
Ms. Shirin Khajuria, Adv.
Mr. S.K. Bagaria, Sr. Adv.
Mr. Shekhar Vyas, Adv.
Ms. Nitya Rao,Adv.
Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv.
Ms. Mrinial Kanwar, Adv.
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Ms. Sharmila Upadhyay, AOR
Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Ms. Aniketa Seth, Adv.
Ms. Himandri Haksar, Adv.
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Shobha Ramamoorthy, AOR
Mr. Sri Ram J. Thalapathy, Adv.
Mr. Shilp Vinod, Adv.
Mr. Pushking Rajkumar, Adv.
Mr. R. Santhanam, Adv.
Mr. Arjun Prasad Sinha, Adv.
Mr. Brajesh Kumar, AOR
Mr. Rupesh Kumar, AOR
Ms. Pankhuri Shrivastava, Adv.
Mr. Pravesh Bahuguna, Adv.
Mr. Raju Ramachandran, Sr. Adv.
Mr. Shariq Ahmed, Adv.
Mr .Tariq Ahmed, Adv.
Mr. Sunil Kumar Verma, AOR
Mr. Purvish Jitendra Malkan, AOR
Mr. Harshit Sethi, Adv.
Dr. G.K. Sarkar, Adv.
Ms. Malabika Sarkar, Adv.
Mr. Nikhil Jain, AOR
Mr. Vikram Chaudhri, Sr. Adv.,
Mr. Harshit Sethi, Adv.
Mr. Rishi Sehgal, Adv.
Mr. Ashok K. Mahajan, AOR
Mr. Nikhil Jain, AOR
Dr. G.K. Sarkar, Adv.
Ms. Malbika Sarkar, Adv.
Mr. Vikram Choudhary, Sr. Adv.
Mr. Ram Krishna, Adv.
Mr. Nitish Massey, AOR
Ms. Rashi Bansal, AOR
Mr. V. Lakshmikumaran, Adv.
Mr. Aaditya Bhattacharya, Adv.
Mr. Manish Rastogi, Adv.
Mr. Hemant Bajaj, Adv.
Ms. Apeksha Mehta, Adv.
Mr. M.P. Devanath, Adv.
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Ms. Charanya Lakshmikumaran, AOR
Mr. R.K. Sanghi, Adv.
Mr. Ishan Sanghi, adv.
Mr. Satyendra Kumar, Adv.
Mr. Rajeev Singh, AOR
Mr. Pawanshree Agrawal, AOR
Ms. Abhipsa Anamika, Adv.
Mr. Rajiv K. Garg, Adv.
Mr. T. L. Garg, AOR
Mr. Ajay Pal, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Ms. Garima Shukla, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Arihant Jain, Adv.
Ms. Pooja Dhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave is granted in the special leave petitions and appeals are admitted after condoning the delay, if any.
The applicant-appellant- M/s. Yakult Danone India Pvt Ltd. in Civil Appeal No.430 of 2017 is directed to deposit the remaining 50% duty amount before the Tribunal within four weeks from today, which will be without prejudice and subject to the outcome of the pending appeal. On such deposit, bank guarantee given by the appellant shall stand discharged.
Subject to above, there shall be interim stay of the impugned order.
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List the matters for hearing in the third week of November, 2019.
Pleadings be completed in the meantime.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER