Supreme Court - Daily Orders
M/S Canon India Pvt. Ltd. vs Union Of India on 26 August, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.4 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (C) No. 637/2022
M/S CANON INDIA PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION )
WITH
W.P.(C) No. 571/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 572/2022 (X)
(FOR ADMISSION)
Date : 26-08-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. V. Lakshmikumaran, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Dhruv Matta, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Charanya Lakshmikumaran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having regard to the order dated 26.07.2022 as passed by this Court in C.A. No. 6142 of 2019 and connected matters, consideration of these matters is deferred while awaiting decision of Review Petition No. 400 of 2021.
Liberty to mention.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2022.08.26 19:54:13 IST Reason: (NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)