Supreme Court - Daily Orders
Finolex Industries Ltd. vs Reserve Bank Of India . on 17 October, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.601 COURT NO.10 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(S). 28248/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29/09/2014
IN WP NO. 245/2014 PASSED BY THE HIGH COURT OF BOMBAY)
FINOLEX INDUSTRIES LTD. & ANR. Petitioner(s)
VERSUS
RESERVE BANK OF INDIA & ORS. Respondent(s)
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND PERMISSION TO PLACE ADDL. DOCUMENTS ON RECORD AND
INTERIM RELIEF)
Date : 17/10/2014 This petition was called on for hearing in the
mentioning board today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shikhil Suri, Adv.
Mr. Shiv Kumar Suri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Take on board.
Heard learned counsel for the petitioners and perused the relevant material.
The Special Leave Petition is not entertained. However, the petitioners will be at liberty to request the High Court for an early date of consideration.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.10.18
09:42:03 IST
Reason: