Supreme Court - Daily Orders
Cit Ltu New Delhi vs Nestle India Ltd. on 13 August, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.19 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No.2014 of 2018 in CA No.2427 of 2015
CIT LTU NEW DELHI Petitioner(s)
VERSUS
NESTLE INDIA LTD. Respondent(s)
with
M.A. No. 2017 of 2018 in Civil Appeal No. 5360 of 2015
M.A. Nos. 2015-2016 of 2018 in Civil Appeal Nos. 4100-4101 of 2015
M.A. Nos. 2018-2019 of 2018 in Civil Appeal Nos. 4102-4103 of 2015
(For Restoration)
Date : 13-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Mr. Vikas Bansal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Miscellaneous Applications for restoration are allowed.
Civil Appeals are restored to its original numbers.
(SUSHMA RANI BATRA) (TAPAN KUMAR CHAKRABORTY) SR.PERSONAL ASSISTANT BRANCH OFFICER Signed order is placed on the file.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.17 13:20:39 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION M.A. No. 2014 of 2018 in Civil Appeal No(s).2427/2015 with M.A. No. 2017 of 2018 in Civil Appeal No. 5360 of 2015 M.A. Nos. 2015-2016 of 2018 in Civil Appeal Nos. 4100-4101 of 2015 M.A. Nos. 2018-2019 of 2018 in Civil Appeal Nos. 4102-4103 of 2015 CIT LTU NEW DELHI Petitioner(s) VERSUS NESTLE INDIA LTD. Respondent(s) O R D E R Miscellaneous Applications for restoration are allowed.
Civil Appeals are restored to their original numbers.
………………………………………………….J (DEEPAK GUPTA) New Delhi Dated : 13.08.2018