Supreme Court - Daily Orders
Ebr Enterprises vs Union Of India on 27 January, 2022
Bench: Hemant Gupta, V. Ramasubramanian
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ITEM NO.10 Court 11 (Video Conferencing) 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). 23570/2019
(Arising out of impugned final judgment and order dated 04-06-2019
in WP No. 1415/2019 passed by the High Court Of Judicature At
Bombay)
EBR ENTERPRISES & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No. 40732/2021 - APPLICATION FOR PERMISSION)
WITH
SLP(C) No. 28973/2019 (IX)
(IA No. 188640/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 29818/2019 (IX)
(IA No. 193079/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 29114/2019 (IX)
SLP(C) No. 29082/2019 (IX)
SLP(C) No. 28971/2019 (IX)
Date : 27-01-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Aarti Agarwal, Adv.
Mr. Vikas Mehta, AOR
For Respondent(s) Mr. N. Venkataraman, ASG
Ms. Archana Pathak Dave, Adv.
Ms. Vimla Sinha, Adv.
Signature Not Verified
Ms. Preeti Rani, Adv.
Ms. Swarupama Chaturvedi, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2022.01.29
12:52:46 IST
Reason: Mr. Raj Bahadur Yadav, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioners seeking adjournment due to indisposition. List after four weeks.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER