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Supreme Court - Daily Orders

Union Of India vs M/S Kamakhya Cosmetics And ... on 7 December, 2015

Bench: Chief Justice, A.K. Sikri, R. Banumathi

                                                                                    1

         ITEM NO.9                        COURT NO.1               SECTION III

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     I.A. 3/2015 in Petition(s) for Special Leave to Appeal (C) No(s).
     11878/2015
     (Arising out of impugned final judgment and order dated 20/11/2014
     in WA No. 243/2009 passed by the High Court Of Gauhati)

     UNION OF INDIA & ORS.                                          Petitioner(s)

                                                 VERSUS

     M/S KAMAKHYA COSMETICS & PHARMACEUTICALS & ORS.                Respondent(s)
     (for stay and office report)

     Date : 07/12/2015 This application was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)
                                   Mr.   Mukul Rohtagi, AG
                                   Mr.   A.P. Mayee, Adv.
                                   Mr.   Rajiv Nanda, Adv.
                                   Mr.   Sreedhar Potaraju, Adv.
                                   Mr.   B.K. Prasad, Adv.

     For Respondent(s)
                                   Mr. A.V. Manavalan, Adv.
                                   Mr. Abhijit Sengupta, Adv.

                                   Mr. Shantanu Tyagi, Adv.
                                   Mr. S.S. Shroff, Adv.

                                   Mr. Shriram P. Pingle, Adv.

                                   Mr. Parthiv K. Goswami, Adv.
                                   Ms. Diksha Rai, Adv.

                                   Mr. Pawanshree Agrawal, Adv.
                                   Mr. T.N.Durga Prasad, Adv.

                                    Mr. Anil Kumar Mishra,Adv.
Signature Not Verified
                                    Mr. M. P. Devanath,Adv.
Digitally signed by
ASHOK RAJ SINGH
Date: 2015.12.15                    Mr. Satya Mitra,Adv.
12:32:40 IST
Reason:


                                   Mr. Kaushik Chaudhury, Adv.
                                   Mr. K.J. Josh & Co.
                                                                 2

         UPON hearing the counsel the Court made the following
                            O R D E R

Heard.

Pending further orders, we direct that subject to the petitioners releasing 50% of the amount due to the respondent in terms of the impugned judgment on the respondents' furnishing solvent surety to the satisfaction of the jurisdictional commissioner, the operation of the impugned judgment shall remain stayed.

We further direct that contempt proceedings initiated against the petitioners shall subject to their releasing 50% of the amount as stated above remain stayed.

The needful shall be done within four weeks from today.

I.A. No.3 of 2015 is accordingly allowed and disposed of.

    (ASHOK RAJ SINGH)                  (VEENA KHERA)
      Court Master                      Court Master