Supreme Court - Daily Orders
M/S Delphi Automotive Systems Pvt. Ltd. vs Cce And St Pune I on 4 May, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.2 Court 5 (Video Conferencing) SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.1461/2020 in
SLP(C) D No. 14339/2019
M/S DELPHI AUTOMOTIVE SYSTEMS PVT. LTD. Petitioner(s)
VERSUS
CCE AND ST PUNE I Respondent(s)
(IA No.38934/2020-RESTORATION )
Date : 04-05-2021 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Alok Yadav, Adv.
Mr. Ayush Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Application for restoration is allowed. The Special Leave Petition is restored to its original number.
2 Delay condoned in refiling the Special Leave Petition.
3 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
4 The Special Leave Petition is accordingly dismissed.
5 Pending application, if any, stands disposed of.
Signature Not Verified (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Digitally signed by AR-CUM-PS COURT MASTER Sanjay Kumar Date: 2021.05.05 16:11:52 IST Reason: