Supreme Court - Daily Orders
Union Of India vs M/S Sonata Paints And Chemicals ... on 6 January, 2021
Bench: S. Abdul Nazeer, K.M. Joseph
ITEM NO.17+32+33+34+35+36 Court 10(Video Conferencing)SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.17:
Petition(s) for Special Leave to Appeal (C) No(s). 14505/2020
(Arising out of impugned final judgment and order dated 28-01-2020
in CWP No. 1176/2020 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M/S SONATA PAINTS AND CHEMICALS FARIDABAD Respondent(s)
(FOR ADMISSION and I.R. and IA No.122957/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH SLP(C) No. 15176/2020
(FOR ADMISSION and I.R. and IA No.130586/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 15070/2020 (FOR ADMISSION and I.R.)
SLP(C) No. 15117/2020
(FOR ADMISSION and I.R. and IA No.129694/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 15339/2020
(FOR ADMISSION and I.R. and IA No.132022/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
With
Item No.32:
SLP(Civil)No.15118/2020
(FOR ADMISSION and I.R. and IA No.129705/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH SLP(C) No. 12125/2020
(FOR ADMISSION and I.R. and IA No.103975/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Item No.33:
SLP(Civil)Nos.19-20/2021
(FOR ADMISSION and I.R. and IA No.214/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2021.01.06
16:50:14 IST
Reason:
1
WITH SLP(C) No. 15929/2020
(FOR ADMISSION and I.R. and IA No.134955/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Item No.34:
SLP(Civil)No.15996/2020
(FOR ADMISSION and I.R. and IA No.135575/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH SLP(C) No. 15784/2020
(FOR ADMISSION and I.R. and IA No.134677/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Item No.35:
SLP(Civil)No.15704/2020
(FOR ADMISSION and I.R. and IA No.134129/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Item No.36:
SLP(Civil)Diary No.27793/2020
(FOR ADMISSION and I.R. and IA No.136165/2020-CONDONATION OF DELAY
IN FILING and IA No.136166/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 06-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Balbir Singh,ASG
Ms. Nisha Bagchi,Adv.
Ms. B.Sunita Rao,Adv.
Mr. Rupesh Kumar,Adv.
Ms. Sunita Rani Singh,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be heard along with SLP(Civil)No.26626 of 2019 and SLP(Civil)Diary No.38404 of 2019. 2 In the meantime, operation of the impugned order shall remain stayed.
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER 3