Supreme Court - Daily Orders
Interglobe Aviation Limited vs Union Of India on 16 February, 2018
Bench: Chief Justice, A.M. Khanwilkar
ITEM NO.805 COURT NO.1 SECTION XIV
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). 4979/2018
(Arising out of impugned final judgment and order dated 13-02-2018
in LPA No. 16/2018 passed by the High Court Of Delhi At New Delhi)
INTERGLOBE AVIATION LIMITED & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 16-02-2018 This petition was MENTIONED today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Budy A. Ranganadhan, Adv.
Mr. Arjun Krishnan, Adv. [AOR]
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed next week before appropriate Bench as per roster.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.02.16 17:32:23 IST Reason: