Supreme Court - Daily Orders
Electronics And Computer Software ... vs Central Information Commission ... on 12 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.110 COURT NO.7 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 54/2009
ELECTRONICS AND COMPUTER
SOFTWARE EXPORT PROMOTION COUNCIL Appellant(s)
VERSUS
CENTRAL INFORMATION COMMISSION & ORS. Respondent(s)
(IA No. 2/2011 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 12-02-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Appellant(s) Mr. Shyam Divan, Sr. Adv.
Mr. A.P. Dhamija, Adv.
Ms. Tanya Sharma, Adv.
Mr. Sarad Kumar Singhania, AOR
Ms. Rashmi Singhania, Adv.
Mr. J.P. Singh, Adv.
For Respondent(s) Ms. Asha Jain Madan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Counsel for the respondent prays for time on the ground that her paper-books are destroyed due to white-ants and will have to reconstruct the same.
Counsel for the appellant submits that he would like to place on record additional documents giving information about the subsequent period within one week from today. Ordered accordingly.
Post this appeal after two weeks.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.02.13 18:07:22 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER