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Sociedade Timblo Irmaos Limitada vs The State Of Goa on 19 September, 2022

Bench: B.R. Gavai, C.T. Ravikumar

                                           1

     ITEM NO.51                   COURT NO.13                  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).   15038/2020

     (Arising out of impugned final judgment and order dated 02-12-2020
     in LD-VC-CW No. 366/2020 passed by the High Court Of Judicature At
     Bombay At Goa)

     SOCIEDADE TIMBLO IRMAOS LIMITADA                          Petitioner(s)

                                          VERSUS

     THE STATE OF GOA & ANR.                                   Respondent(s)

     ( IA No. 128731/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 89968/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 71544/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 128733/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 2430/2021 (IX) (IA No. 93579/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT IA No. 128902/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 128903/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 2172/2021 (IX) (IA No. 93583/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT IA No. 129744/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 129745/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 15149/2020 (IX) (IA No. 130270/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 71561/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 130271/2020 - PERMISSION TO FILE ADDITIONAL Signature Not Verified DOCUMENTS/FACTS/ANNEXURES) Digitally signed by GEETA AHUJA Date: 2022.09.21 16:54:33 IST Reason: Date : 19-09-2022 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Mukul Rohatgi, Sr Adv Mr. Ninad Laud, Adv Mr. Abhishek Bharti, Adv Mrs. Divya Bahl, Adv Mr. Yeshwant Bodhankar, Adv. Mr. lvo D'costa, Adv.

Mrs. Peppino Bahl, Adv.

Ms. Aarti Mahto, Adv.

Mr. Balaji Srinivasan, AOR For Respondent(s) Mr. Prashant Bhushan, AOR Mr. Pranav Sachdeva, Adv. Mr. Jatin Bhardwaj, Adv. Ms. Neha Rathi, Adv.

Mr. Devidas Pangam, AG (Goa) Mr. Abhay Anil Anturkar, Adv. Mr. Shubham Priolkar, Adv. Mr. Dhruv Tank, Adv.

Mr. Bhavya Pande, Adv.

Mr. Vaibhav Kulkarni, Adv. Ms. Mukti Chowdhary, AOR Mr. K.M. Nataraj, Ld. ASG Mr. Shailesh Madiyal, Adv. Mr. Shubranshu Padhi, Adv. Mr. Vatsal Joshi, Adv.

Ms. Indira Bhakar, Adv.

Mr. Nakul Chengappa K.K., Adv. Mr. Amrish Kumar, AOR Mr. Sumit Goel, Adv.

Ms. Tanya Chaudhary,Adv. Mr. Manu Bajaj, Adv.

M/S. Parekh & Co., AOR UPON hearing the counsel the Court made the following O R D E R For deciding these special leave petitions, an order dated 13.10.2020 passed by this Court in M.A. No.1260 of 2020 in C.A. No.839 of 2020 would be  3 involved. The said order is passed by a Bench of 3-Judges. As such, it will not be appropriate for a Bench consisting of 2-Judges, to consider the said issue.

The Registry is, therefore, directed to place the matters before Hon’ble the Chief Justice of India for placing it before the appropriate Bench.

Liberty is granted to the learned counsel for the parties to mention these matters before Hon’ble the Chief Justice of India.

(Geeta Ahuja) (Anju Kapoor) Astt. Registrar-Cum-Ps Court Master