M/S M3M India Pvt. Ltd vs Union Of India on 17 March, 2025

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Supreme Court - Daily Orders

M/S M3M India Pvt. Ltd vs Union Of India on 17 March, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                                   SLP (C)   No(s).   4027/2025




     ITEM NO.59                         COURT NO.11                 SECTION IV-B

                              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)              No(s).   4027/2025

     [Arising out of impugned final judgment and order dated 16-12-2024
     in CWP No. 17388/2024 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     M/S M3M INDIA PVT. LTD. & ANR.                                 Petitioner(s)

                                                VERSUS


     UNION OF INDIA & ORS.                                          Respondent(s)

     IA No. 36570/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

Date : 17-03-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) :Mr. Abhishek Manu Singhvi, Sr. Adv.

Mr. Vikram Chaudhri, Sr. Adv. Mr. Nikilesh Ramachandran, AOR Mr. Jatin Sehgal, Adv.

Mr. Rajat Joneja, Adv.

Mr. Keshavam Chaudhri, Adv. Mr. Rishi Sehgal, Adv.

Ms. Arveen Sekhon, Adv.

Ms. Hargun Sandhu, Adv.

Mr. Gulshan Kumar Sachdev, Adv. Mr. Yash Verma, Adv.

Mr. Ashish Garg, Adv.

Ms. Muskaan Khurana, Adv. Mr. Ishaan Sahai, Adv.

For Respondent(s) :Mr. Tushar Mehta, Solicitor General Mr. Kanu Agarwal, Adv.

Mr. Mayank Pandey, Adv.

Mr. Zoheb Hussain, Adv.

Signature Not Verified Mr. Arvind Kumar Sharma, AOR Digitally signed by KAPIL TANDON

Ms. Nidhi Saini, Adv.

Date: 2025.03.17 19:00:43 IST Reason:

Mr. Prakhar Bharadwaj, Adv.

1 of 2 SLP (C) No(s). 4027/2025 UPON hearing the counsel the Court made the following O R D E R

1. A short affidavit / reply to the application for interim relief be filed by the learned counsel for the respondent(s) within two weeks.

2. List the application for the interim relief after two weeks.

3. List along with SLP (Crl.) No. 265 of 2024 and connected matters.

(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH) 2 of 2

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