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Veekay General Industries vs Union Of India on 11 August, 2017

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

      ITEM NO.13                               COURT NO.13                 SECTION XVI

                                     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.19608/2017

      (Arising out of impugned final judgment and order dated 05-04-2017
      in APO No.92/2017 in AP.No.54/2017 passed by the High Court of
      Calcutta)

      VEEKAY GENERAL INDUSTRIES & ANR.                                     Petitioner(s)

                                                      VERSUS

      UNION OF INDIA & ORS.                                                Respondent(s)
      (FOR ADMISSION and I.R.)

      WITH
      SLP(C) No. 19603/2017 (XVI)
      (FOR ADMISSION and I.R. and IA No.65972/2017-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT and IA No.65978/2017-PERMISSION TO
      FILE ADDITIONAL DOCUMENTS)

      Date : 11-08-2017 These matters were called on for hearing today.

      CORAM :
                               HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                               HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


      For Petitioner(s)                   Mr. Dhruv Agrawal, Sr.Adv.
                                          Mr. Nishit Agrawal, Adv.for
                                          M/s Aura & Co., AOR

      For Respondent(s)


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

The special leave petitions are dismissed.

Pending application, if any, also stands disposed of.

                                AR CUM PS                               BRANCH OFFICER
12:04:28 IST
Reason: