Supreme Court - Daily Orders
M/S Godrej And Boyce Manufacturing Co ... vs Union Of India And Anr. on 8 May, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.26 COURT NO.5 SECTION IIIB
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).14355/2017
(Arising out of impugned final judgment and order dated 03/03/2017
in CWP No. 4143/2017 passed by the High Court of Punjab & Haryana
at Chandigarh)
M/S GODREJ AND BOYCE MANUFACTURING CO LTD Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(WITH Interim Relief and Office Report)
Date : 08/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Arshad Hidyatullah, Sr. Adv.
Mrs. Shailja Hidyatullah, Adv.
Mr. Rupesh Kumar, AOR
Mrs. Pankhuri Shrivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meanwhile, there shall be a stay of operation of the impugned judgment and order dated 03.03.2017 passed by the High Court.
Tag with Civil Appeal No.8749 of 2016. Signature Not Verified (SANJAY KUMAR-I) (SHARDA KAPOOR) Digitally signed by SANJAY KUMAR
AR-CUM-PS COURT MASTER Date: 2017.05.09 16:49:53 IST Reason: