Supreme Court - Daily Orders
Mahyco Monsanto Biotech (India ) Pvt Ltd vs Union Of India Ministry Of Mantralaya on 13 August, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
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ITEM NO.45 COURT NO.3 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).34331/2016
(Arising out of impugned final judgment and order dated 11-08-2016
in WP No. 9175/2015 passed by the High Court of Judicature at
Bombay)
MAHYCO MONSANTO BIOTECH (INDIA ) PVT LTD Petitioner(s)
VERSUS
UNION OF INDIA MINISTRY OF MANTRALAYA & ORS. Respondent(s)
WITH
SLP(C) No. 10333/2017 (IX)
SLP(C) No. 5829/2017 (XI)
SLP(C) No. 6344/2017 (XI)
SLP(C) No. 31054/2017 (IX)
(WITH IA No.69224/2017-CONDONATION OF DELAY IN FILING and IA
No.69227/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 13-08-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Mr. A.K. Srivastava, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Shyam Divan, Sr. Adv.
Mr. Udayaditya Banerji, Adv.
Mr. Nishant R. Katneshwarkar, Adv.
Mr. Tarun Gulati, Adv.
Signature Not Verified
Mr. Anupam Mishra, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2018.08.16
Mr. Sparsh Bhargava, Adv.
11:39:35 IST
Reason: Mr. Vipin Upadhyay, Adv.
Mr. Kishore Kunal, AOR
Mr. Neil Hilareth, Adv.
Mr. P. Chidambaram, Sr. Adv.
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Mr. Tarun Gulati, Adv.
Mr. Jay Savla, AOR
Mr. Anupam Mishra, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Vipin Upadhyay, Adv.
Mr. Shashi Mathews, Adv.
Ms. Renuka Sahu, Adv.
Mr. Kunal Cheema, AOR
For Respondent(s) Mr. Sanjay Kumar Tyagi, Adv.
Mr. Sandeep Singh, Adv.
Mr. Jay Savla, AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Ravi Prakash Mehrotra, AOR
Mr. Kunal Cheema, AOR
Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Rony-o-John, Adv.
Ms. Sweta Kabra, Adv.
for M/S. Khaitan & Co.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing C/C of the impugned judgment granted.
Delay condoned.
Leave granted.
Tag with Civil Appeal No.13933/2015. (SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER