Supreme Court - Daily Orders
M/S Lithoferro vs The State Of Goa on 13 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.11 COURT NO.7 SECTION IX
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). 37333/2019
(Arising out of impugned final judgment and order dated 05-10-2018
in WP No. 755/2010 passed by the High Court Of Judicature At Bombay
At Goa)
M/S LITHOFERRO & ANR. Petitioner(s)
VERSUS
THE STATE OF GOA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.188514/2019-CONDONATION OF DELAY
IN FILING and IA No.188520/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.188515/2019-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Yashraj Singh Deora, AOR
Ms. Sonal Mashankar, Adv.
Mr. Shyam Agarwal, 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 as also in the special leave petition, returnable in four weeks.
Dasti, in addition, is permitted. No coercive steps be taken for recovery of the amount in question in the present proceedings till the next date of hearing.
Signature Not VerifiedTag with Special leave Petition © No.7392 of 2019 and other connected cases.
Digitally signed by CHARANJEET KAUR Date: 2019.12.13 18:01:41 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER