Supreme Court - Daily Orders
Union Of India vs Realstrips Ltd. on 17 May, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.4+41 COURT NO.5 SECTION III
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). 20020/2022
(Arising out of impugned final judgment and order dated 02-09-2022
in SCA No. 4495/2022 passed by the High Court of Gujarat at
Ahmedabad)
UNION OF INDIA Petitioner(s)
VERSUS
REALSTRIPS LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.167770/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 167770/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 206065/2022 - INTERVENTION APPLICATION IA No. 204914/2022 - INTERVENTION APPLICATION IA No. 204151/2022 - INTERVENTION APPLICATION) WITH Item No. 41 Writ Petition(s)(Civil) No(s). 440/2023 (FOR ADMISSION AND IA No. 82494/2023 - RECALLING THE COURTS ORDER) Date : 17-05-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. V.C. Bharathi, Adv.
Ms. Alabhya Dhamija, Adv. Mr. K.v. Sreemuthun, Adv.
WP (C) No.440/2023 Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.Signature Not Verified
Mr. Vipin Jain, Adv.Digitally signed by SWETA BALODI Date: 2023.05.19
Mr. Vishal Agarwal, Adv.
19:51:46 IST Reason: Ms. Reena Khair, Adv.
Ms. Tuhina Srivastav, Adv. Ms. Sayaree Basu Malik, Adv. Mr. Rajesh Sharma, Adv.
Mr. Abhinabh Garg, Adv.2
Ms. Kamakshi Sehgal, Adv. Mr. E. C. Agrawala, AOR For Respondent(s) Mr. Harish Salve, Sr. Adv.
Mr. Mihir Joshi, Sr. Adv.
Mr. Basava Prabhu Patil, Sr. Adv. Ms. Praveena Gautam, AOR Ms. Reena Khair, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rajesh Sharma, Adv.
Mr. Pawan Shukla, Adv.
Ms. Sayaree Basu Mallik, Adv. Mr. Abhinabh Garg, Adv.
Mr. Nikhil Sharma, Adv.
Ms. Indira Goswami, Adv.
Ms. Akanksha Tyagi, Adv.
Mr. Pranav Monga, Adv.
Ms. Charanya Lakshmikumaran, AOR Mr. Ankur Sharma, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Ayush Rastogi, Adv.
Ms. Neha Choudhary, Adv.
Ms. Falguni Gupta, Adv.
Ms. Umang Motiyani, Adv.
WP (C) No.440/2023 Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. V.C. Bharathi, Adv.
Mr. Praneet Pranav, Adv.
Mr. Santosh Kumar, Adv.
Mr. Rupesh Kumar, Adv.
UPON hearing the counsel, the Court made the following O R D E R Re-list for final hearing/disposal on a non-miscellaneous day in the month of August 2023.
Though notice has not been issued in the present matters, we permit the learned counsel for the parties to file written submission(s) not exceeding five pages, along with the relied upon judgments/documents, within a period of six weeks from today.3
Learned counsel for the parties will be ready for arguments and address the Court on the next date of hearing.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)