Supreme Court - Daily Orders
Union Of India And Ors. vs Hindalco Industries Limited on 9 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.4 COURT NO.14 SECTION III
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)......CC No(s).
18118/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in WP No. 9263/2014 passed by the High Court Of Bombay)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
HINDALCO INDUSTRIES LIMITED Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Abhinav Mukherjee, Adv.
Mr. Nakul Mohta, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. V.Sridharan, Sr. Adv.
Mr. M.P. Devanath, Adv.
Ms. L. Charanaya, Adv.
Mr. Hemant Bajaj, Adv.
Mr. Anandh K., Adv.
Mr. Aditya Bhattacharya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. M.P. Devanath, learned counsel accepts notice on behalf of the respondent and submits that no counter affidavit is required to be filed.
Signature Not VerifiedList the matter after six weeks.
Digitally signed by ASHWANI KUMAR Date: 2015.10.09 17:19:58 IST Reason:(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER