Supreme Court - Daily Orders
Jcb India Limited vs Union Of India on 1 March, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.8 COURT NO.3 SECTION IX
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).30204/2018
(Arising out of impugned final judgment and order dated 20-03-2018
in WP No. 3142/2017 passed by the High Court Of Judicature At
Bombay)
JCB INDIA LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION)
WITH SLP(C) No. 30333/2018 (IX)
Date : 01-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. N. Khetty, Adv.
Mr. Ashwin Kumar D.S., Adv.
Ms. Surbhi Mehta, AOR
Mr. Ravinder Narain, Adv.
Mr. Ajay Aggarwal, Adv.
Ms. Mallika Joshi, Adv.
Mr. Ishan Narain, Adv.
Mr. Rajan Narain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner(s), let these matters be tagged with SLP(C) Nos.32709-
32710 of 2018.
(SANJAY KUMAR-II)
Signature Not Verified
(INDU KUMARI POKHRIYAL)
COURT MASTER (SH)
Digitally signed by
SANJAY KUMAR
Date: 2019.03.02
ASSISTANT REGISTRAR
11:45:23 IST
Reason: