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Union Of India vs M/S Yangir Properties And Trading Ltd on 3 July, 2019

Bench: Chief Justice, Deepak Gupta, Aniruddha Bose

     ITEM NO.20                            COURT NO.1                 SECTION III

                               S U P R E M E C O U R T O F     I N D I A
                                       RECORD OF PROCEEDINGS

                         SPECIAL LEAVE PETITION (CIVIL) Diary No.19430/2019

     (Arising out of impugned final judgment and order dated 06-02-2019
     in SCA No. 8933/2018 passed by the High Court of Gujarat at
     Ahmedabad)


     UNION OF INDIA                                                    Petitioner(s)

                                                  VERSUS

     M/S YANGIR PROPERTIES AND TRADING LTD & ANR.                      Respondent(s)

     (With appln.(s) for c/delay in filing SLP, exemption from filing
     c/c of the impugned judgment and interim relief)


     Date : 03-07-2019 This petition was called on for hearing today.


     CORAM :
                               HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE DEEPAK GUPTA
                               HON'BLE MR. JUSTICE ANIRUDDHA BOSE


     For Petitioner(s)             Mr.   K. Radhakrishnan, Sr. Adv.
                                   Mr.   Tara Chandra Sharma, Adv.
                                   Ms.   Priyanka Das, Adv.
                                   Mr.   B. Krishna Prasad, AOR
                                   Ms.   Ragini Pandey, Adv.

     For Respondent(s)


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

Delay condoned.

Issue notice.

Tag with S.L.P.(C) No.18214 of 2017.

(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master