Supreme Court - Daily Orders
Noble Resources And Trading India ... vs Union Of India on 6 December, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.21 COURT NO.7 SECTION III
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).40411/2019
(Arising out of impugned final judgment and order dated 05-08-2019
in SPLCA No. 8596/2007 passed by the High Court of Gujarat at
Ahmedabad)
NOBLE RESOURCES AND TRADING INDIA PRIVATE LIMITED
(EARLIER KNOWN AS ANDAGRO SERVICES PVT. LTD.) Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH I.R. and IA No.183234/2019-CONDONATION OF DELAY IN FILING )
Date : 06-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Tarun Gulati, Sr. Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Hardik Modh, Adv.
Mr. Udit Jain, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in six weeks. Till the next date of listing, the ad interim protection which was granted by the High Court shall continue to operate.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.12.06 17:07:58 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER