Supreme Court - Daily Orders
M/S Jindal Saw Limited vs The State Of Rajasthan on 26 September, 2022
Bench: B.R. Gavai, B.V. Nagarathna
ITEM NO.51 COURT NO.12 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4572/2021
M/S JINDAL SAW LIMITED Appellant(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(IA No. 86535/2021 - EX-PARTE STAY, IA No. 86536/2021 - EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 86543/2021 -
EXEMPTION FROM FILING O.T.)
Date : 26-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Appellant(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Nilava Bandopadhyay, Adv.
Mr. Anurag Abhishek, Adv.
Ms. Ankita Sinha, Adv.
Mr. Abhishek Singh, AOR
For Respondent(s) Ms. Aparna Rohatgi Jain, Adv.
Mr. Mahesh Kasana, Adv.
Dr. S.K. Verma, Adv.
Mr. S. K. Verma, AOR
Ms. Farha Naaz, Adv.
Mr. Abdul Qadir Abbasi, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent No.2 seeking adjournment on the ground of personal Signature Not Verified difficulty, list the matter after four weeks.
Digitally signed by DEEPAK SINGH Date: 2022.09.27 16:58:21 IST Reason: (DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)