Supreme Court - Daily Orders
Sunshine Caterers Private Limited vs Union Of India on 23 September, 2022
Bench: Hemant Gupta, Sudhanshu Dhulia
1
ITEM NO.47 COURT NO.6 SECTION IX
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). 10728/2022
(Arising out of impugned final judgment and order dated 06-06-2022
in WP No. 1516/2022 passed by the High Court Of Judicature At
Bombay)
SUNSHINE CATERERS PRIVATE LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 85453/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 23-09-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. Parmatma Singh, AOR
Ms. Baani Khanna, Adv.
Mr. Praveen Gaur, Adv.
Mr. Karan M., Adv.
Ms. Sampriti Baksi, Adv.
For Respondent(s) Mr. Jayant K. Sud, ASG
Mr. Digvijay Dam, Adv.
Mr. Madhav Sinhal, Adv.
Ms. Preeti Ram, Adv.
Mr. Randeep Sachdeva, Adv.
Mr. Kartik Jasra, Adv.
Mr. Amrish Kumar, AOR
Mr. Saurav Agrawal, Adv.
Mr. Anshuman Chowdhury, Adv.
Ms. Rashmi Malhotra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Counter affidavit filed by Respondent No. 2 is taken on Digitally signed by NEETU KHAJURIA Date: 2022.09.24 12:56:00 IST Reason: record. Additional documents in I.A.No. 142326 of 2022 are also taken on record.
2The petitioner may file rejoinder affidavit and reply to the application within four weeks.
List after four weeks.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER