Supreme Court - Daily Orders
C.C.E. And S.T. Rajkot vs Reliance Industries Ltd. on 5 April, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.9 Court 5 (Video Conferencing) 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). 5507/2021
(Arising out of impugned final judgment and order dated 12-12-2019
in TA No. 740/2019 12-12-2019 in TA No. 743/2019 passed by the High
Court Of Gujarat At Ahmedabad)
C.C.E. AND S.T. RAJKOT Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.40931/2021-CONDONATION OF DELAY
IN FILING and IA No.40932/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 05-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. K.M. Natraj, ASG
Mr. Prashant Singh, Adv.
Mr. Amit Sharma, Adv
Mr. Sharath Nambiar, Adv.
Mr. Sughosh Subramaniam, Adv.
Mr. M.K. Maroria, AOR
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr. Harish Salve, Sr. Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Vipin Jain, Adv.
Mr. Shilpa Balani, Adv.
Mr. Vishnu Sharma, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by NEETU KHAJURIA Date: 2021.04.05 17:03:41 IST Reason: Issue notice on the application for condonation of delay as well as on the Special Leave Petition. 2 Dasti, in addition, is permitted. Mr. K. R. Sasiprabhu, Advocate waives notice for the respondent.
As prayed, two weeks’ time is granted to file reply affidavit, and thereafter, one week’s time is granted to file rejoinder affidavit.
List the matter after three weeks.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)