Supreme Court - Daily Orders
M/S Stone India Limited vs Competition Commission Of India on 6 April, 2015
Bench: T.S. Thakur, M.Y. Eqbal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.(S). 7597 OF 2014
M/S STONE INDIA LIMITED Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ANR Respondent(s)
O R D E R
Heard.
Learned counsel for the appellant submits that the appellant has already deposited the amount, as directed by the Competition Appellate Tribunal in terms of its order dated 13 th May, 2014, no matter under protest. He further states that the Tribunal has heard the appeal finally and reserved the pronouncement of orders as far as back on 17th February, 2015.
In that view, therefore, this appeal is rendered infructuous and accordingly disposed off, reserving liberty for the aggrieved party to seek redress, if so advised, in appropriate proceedings upon pronouncement of the order by the Competition Appellate Tribunal.
......................J. (T.S. THAKUR) ......................J. (M.Y. EQBAL) Signature Not Verified NEW DELHI Digitally signed by Mahabir Singh DATED 6th APRIL, 2015.
Date: 2015.04.07 17:08:16 IST Reason:
ITEM NO.39 COURT NO.2 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 7597/2014 M/S STONE INDIA LIMITED Appellant(s) VERSUS COMPETITION COMMISSION OF INDIA & ANR Respondent(s) (with appln. (s) for stay and office report) Date : 06/04/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE M.Y. EQBAL For Appellant(s) Mr. Pawan Sharma,Adv.
Mr. Anuj Shah,Adv.
Ms. B. Vijayalakshmi Menon,Adv.
For Respondent(s) Mr. Ashok Panda,Sr.Adv.
Ms. Vimla Sinha,Adv.
Mr. Bharat Singh,Adv.
Mr. Varun Rajpal,Adv.
Mr. Shreekant N. Terdal,Adv.
Mr. Arjun Krishnan,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
Learned counsel for the appellant submits that the appellant has already deposited the amount, as directed by the Competition Appellate Tribunal in terms of its order dated 13 th May, 2014, no matter under protest. He further states that the Tribunal has heard the appeal finally and reserved the pronouncement of orders as far as back on 17th February, 2015.
In that view, therefore, this appeal is rendered infructuous and accordingly disposed off, reserving liberty for the aggrieved party to seek redress, if so advised, in appropriate proceedings upon pronouncement of the order by the Competition Appellate Tribunal.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)