Supreme Court - Daily Orders
M/S Dhanbad Fuels Limited vs Union Of India on 8 April, 2021
Bench: L. Nageswara Rao, Vineet Saran
ITEM NO.7 Court 8 (Video Conferencing) SECTION XVI
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).4980/2021
(Arising out of impugned final judgment and order dated 22-02-2021
in CO No.1678/2020 passed by the High Court At Calcutta)
M/S DHANBAD FUELS LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 08-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikas Singh, Sr. Adv;
Mr. Pradip K. Tarafder,Adv.
Mr. Sambuddha Dutta,Adv.
Mrs. Anjani Aiyagari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 23.04.2021. Learned counsel for the petitioner is permitted to serve the respondents by e-mail.
In the meanwhile, there shall be an interim stay of the operation of the impugned order of the High Court.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.04.08 16:46:18 IST Reason: (Geeta Ahuja) (Anand Prakash) Court Master Court Master