Supreme Court - Daily Orders
S K. Sarawagi And Company Pvt. Ltd. vs Union Of India on 30 September, 2019
Bench: Indira Banerjee, M.R. Shah
ITEM NO.49 COURT NO.14 SECTION XVI
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.4913/2018
(Arising out of impugned final judgment and order dated 27-04-2017
in APO No. 249/2015 passed by the High Court At Calcutta)
S K. SARAWAGI AND COMPANY PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.28030/2018-CONDONATION OF DELAY
IN FILING)
Date : 30-09-2019 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Amar Dave, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Nishant Rao, Adv.
Mr. Shubham Kulshreshtha, Adv.
Ms. Abha Saigal, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Sanjay Jain, ASG
Mr. Nachiketa Joshi, Adv.
Ms. Shraddha Deshmukh, Adv.
For Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since one of the orders has been passed by one of us (Hon’ble Indira Banerjee, J.), let the matter be placed before some other Bench.
Signature Not Verified Digitally signed by RACHNA Date: 2019.10.05 13:24:16 IST Reason: (RACHNA) (BEENA JOLLY)
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