Supreme Court - Daily Orders
M/S Kesar Multimodal Logistics Ltd vs Union Of India on 19 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.20 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39477/2018
(Arising out of impugned final judgment and order dated 22-06-2018
in WP No. 12620/2018 passed by the High Court Of M.P. Principal
Seat At Jabalpur)
M/S KESAR MULTIMODAL LOGISTICS LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.155279/2018-CONDONATION OF DELAY
IN FILING and IA No.155281/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.155282/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS)
Date : 19-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Pulkit Deora, Adv.
Mr. Udit Gupta, Adv.
Mr. Anup Jain, Adv.
For M/s. Udit Kishan And Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Status quo, as of today, shall be maintained in the meantime. Tag along with T.P. (C) Nos. 1399-1404 of 2018. Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.19 (R. NATARAJAN) 17:10:15 IST Reason: (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR