Supreme Court - Daily Orders
M/S Maruti Suzuki India Ltd. vs Union Of India on 5 December, 2014
Bench: M.Y. Eqbal, Shiva Kirti Singh
S.L.P. (Civil) No. 35859/2013
1
ITEM NO.4 COURT NO.10 SECTION III
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). 35859/2013
(Arising out of impugned final judgment and order dated 24/07/2013
in WPC No. 1891/1995 passed by the High Court Of Delhi At N.
Delhi)
M/S MARUTI SUZUKI INDIA LTD Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(with appln. (s) for exemption from filing legible copies of dim
annexures and permission to file additional documents and interim
relief and office report)
Date : 05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. V. Lakshmi Kumaran, Adv.
Mr. M. P. Devanath,Adv.
Mr. Vivek Sharma, Adv.
Mr. Prashanth S. Shivadass, Adv.
For Respondent(s) Mr. Indu Malhotra, Sr. Adv.
Ms. Shalini Kumar, Adv.
Mr. Rahul Kaushik, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit has been filed by the Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.12.06 11:50:36 IST respondent Nos. 1 to 3. Reason:
Learned counsel for the petitioner prays for S.L.P. (Civil) No. 35859/2013 2 time to enable him to file rejoinder affidavit.
List the matter after three weeks. In the meanwhile, rejoinder affidavit to the said counter affidavit may be filed by the petitioner.
(RAJESH DHAM) (INDU POKHRIYAL)
COURT MASTER COURT MASTER