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M/S Grasim Industries Ltd. vs Competition Commission Of India on 27 July, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna

     ITEM NO.2                 Court 3 (Video Conferencing)                 SECTION XIV

                                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).       8546/2020

     (Arising out of impugned final judgment and order dated 12-09-2019
     in LPA No. 137/2014 passed by the High Court Of Delhi At New Delhi)

     M/S GRASIM INDUSTRIES LTD.                                            Petitioner(s)
                                                    VERSUS

     COMPETITION COMMISSION OF INDIA                                       Respondent(s)

     (FOR ADMISSION and I.R., IA No. 45284/2020 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 27-07-2020 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI
                          HON'BLE MR. JUSTICE SANJIV KHANNA

     For Petitioner(s)                Mr.   Harish N. Salve, Sr. Adv.
                                      Mr.   Mahesh Agarwal, Adv.
                                      Mr.   Ajit Warrier, Adv.
                                      Mr.   Rohan Arora, Adv.
                                      Mr.   Anshuman Srivastava, Adv.
                                      Mr.   Angad Kochar, Adv.
                                      Mr.   Rohan Pratap Talwar, Adv.
                                      Mr.   E. C. Agrawala, AOR

     For Respondent(s)                Mr. Neeraj Shekhar, AOR
                                      Mr. Samar Bansal, Adv.

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Issue notice on the special leave petition as also on the prayer for interim relief, returnable on 1 st September, 2020.

Dasti, in addition, is permitted. In the meantime, no coercive steps be taken Signature Not Verified against the petitioner.

Tag with Special Leave Petition (C) 16:18:21 IST Reason:

No.30641/2018.

(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER