Supreme Court - Daily Orders
Union Of India vs The Bullion And Jewellers ... on 17 April, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.15 COURT NO.3 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)......CC No(s).
20109/2016
(Arising out of impugned final judgment and order dated 26/04/2016
in WPC No. 10538/2015 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
BULLION & JEWELLERS ASSOCIATION (REGD.) Respondent(s)
I.A. 1/2016(with c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 20724-20725/2016
(With WITH APPLN. (S) FOR c/delay in filing SLP and Office Report)
Date : 17/04/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Binu Tamta, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Dhruv Sheron, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Tarun Gulati, Adv.
Mr. Kishore Kunal,Adv.
Mr. Manish Rastogi, Adv.
Mr. Pranav Bansal, Adv.
Mr. Shashi Mathews, Adv.
Mr. Rony O. John, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not Verified Digitally signed by DEEPAK MANSUKHANILeave granted.
Date: 2017.04.18List on 2nd August, 2017. 10:34:37 IST Reason:
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master