Supreme Court - Daily Orders
M/S Genus Electrotech Ltd. vs Union Of India on 19 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.31 COURT NO.11 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). 532/2018
(Arising out of impugned final judgment and order dated 13-09-2017
in SCA No. 10328/2017 passed by the High Court Of Gujarat At
Ahmedabad)
M/S GENUS ELECTROTECH LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.3609/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 19-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Vikas Mehta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application(s), if any, stand disposed of.
(OM PARKASH SHARMA) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by DEEPAK
MANSUKHANI
Date: 2018.01.19 15:55:49 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKHANI
IS BEING USED BY MR. O,.P.
SHARMA