Supreme Court - Daily Orders
Union Of India vs Villayati Ra Mittal Pvt Ltd. on 22 February, 2019
Bench: Chief Justice, Sanjiv Khanna
ITEM NO.21 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.2475/2019
(Arising out of impugned final judgment and order dated 23-07-2018
in ARBP No. 320/2018 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
VILLAYATI RAM MITTAL PVT. LTD. Respondent(s)
(With appln.(s) for interim relief, c/delay in filing SLP and
exemption from filing c/c of the impugned judgment)
Date : 22-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Sanjay Kumar Tyagi, Adv.
Mr. Sachin Sharma, Adv.
Mr. P.V. Yogeswaran, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We find no ground to interfere with the order impugned in the special leave petition. The same is, Signature Not Verified accordingly, dismissed.
Digitally signed by CHETAN KUMAR Date: 2019.02.22 17:13:29 IST Reason:(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master