Supreme Court - Daily Orders
Sociedade Timblo Irmaos Limitada vs The State Of Goa on 13 September, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
SLPC 15038/2020
ITEM NO.101 COURT NO.1 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.15038/2020
(Arising out of impugned final judgment and order dated 02-12-2020
in LD-VC-CW No.366/2020 passed by the High Court of Judicature at
Bombay at Goa)
SOCIEDADE TIMBLO IRMAOS LIMITADA Petitioner(s)
VERSUS
THE STATE OF GOA & ANR. Respondent(s)
(With IA No.128731/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.89968/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No.71544/2022 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.128733/2020 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH S.L.P.(C) No.2430/2021 (IX)
(With IA No.93579/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT
IA No.128902/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.128903/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
S.L.P.(C) No.2172/2021 (IX)
(With IA No.93583/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT
IA No. 129744/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.129745/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
S.L.P.(C) No.15149/2020 (IX)
(With IA No.130270/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 71561/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.130271/2020 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 13-09-2023 These matters were called on for hearing today.
Signature Not Verified
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Digitally signed by
CHETAN KUMAR
Date: 2023.09.13
17:03:30 IST
Reason:
SLPC 15038/2020
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Ms. Charu Mathur, AOR
Mr. Ninad Laud, Adv.
Ms. Divya Behl, Adv.
Mr. Siddharth Acharya, Adv.
Mr. Siddharth Praveen Acharya, Adv.
For Respondent(s) Mr. Pranav Sachdeva, Adv.
Mr. Prashant Bhushan, AOR
Ms. Mukti Chowdhary, AOR
Mr. K.M. Nataraj, ASG
Mr. Shailesh Madiyal, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Shubhranshu Padhi, Adv.
Ms. Indira Bhakar, Adv.
Mr. Amrish Kumar, AOR
Mr. Navanjay Mahapatra, Adv.
Mr. Sumit Goel, Adv.
Mr. Abhishek, Adv.
M/s. Parekh & Co.
Mr. Abhay Anil Anturkar, Adv.
Mr. Dhruv Tank, Adv.
Ms. Surbhi Kapoor, Adv.
Mr. Aniruddha Awalgaonkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution of India.
Page 2 of 3 SLPC 15038/20202 The Special Leave Petitions are accordingly dismissed.
3 In view of the dismissal of the Special Leave Petitions, no orders are required to be passed in the applications for deletion of the respondent Nos 7 to 18 from the array of parties, which are accordingly disposed of.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (RENU BALA GAMBHIR)
A.R.-cum-P.S. COURT MASTER
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