Supreme Court - Daily Orders
Jetpur Dyeing And Printing Association vs Ramdevbhai Samatbhai Sanjva on 18 March, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.5 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 1807/2020
JETPUR DYEING AND PRINTING ASSOCIATION Appellant(s)
VERSUS
RAMDEVBHAI SAMATBHAI SANJVA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.35528/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.35529/2020-STAY APPLICATION)
Date : 18-03-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Appellant(s)
Mr. Nakul Dewan, Sr. Adv.
Mr. Purvish Jitendra Malkan, AOR
Ms. Bharita J. Malkan, Adv.
Mr. Alok Sharma, Adv.
Ms. Neha Ambashtha, Adv.
Mr. R. B. Rawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There shall be stay of prosecution and recovery of any amounts as penalty, in the meanwhile.
(NIDHI AHUJA) (PARVEEN KUMARI PASRICHA)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2020.03.18
16:29:31 IST
Reason: