Supreme Court - Daily Orders
Virgin Metallics Pvt. Ltd. vs The Union Of India on 7 February, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.21 COURT NO.1 SECTION XII-A
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(s). 1311/2020
(Arising out of impugned final judgment and order dated 11-09-2015
in WP No. 18276/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
VIRGIN METALLICS PVT. LTD. Petitioner(s)
VERSUS
THE UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17426/2020-CONDONATION OF DELAY
IN FILING and IA No.17427/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 07-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. V. Sridhar Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Kumar Neeraj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.02.07 19:24:07 IST Reason: