Supreme Court - Daily Orders
Namrata Marketing Pvt Ltd vs Competition Commission Of India on 4 August, 2014
1
ITEM NO.12 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2014 In
Petition(s) for Special Leave to Appeal (C) No(s). 8336/2014
(Arising out of impugned final judgment and order dated
04/12/2013 in CMWP No. 42783/2013 passed by the High Court Of
Judicature At Allahabad)
NAMRATA MARKETING PVT LTD Petitioner(s
)
VERSUS
COMPETITION COMMISSION OF INDIA & ORS Respondent(s)
(For clarification of court’s order dated 28.4.2014 and office
report)
Date : 04/08/2014 This application was called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. S.P. Singh, Sr. Adv.
Mr. Sapam Bisbjit, Adv.
Mr. Anil Kumar Gupta-II,Adv.
For Respondent(s) Mr. Arjun Krishnan,Adv.
Ms. Kamini Jaiswal,Adv.
Mr. Talha Abdul Rahman, Adv.
Mr. Gaurav Mehrotra, Adv.
Mr. Abhimanue Shrestha, Adv.
Ms. Shilpi Dey, Adv.
Ms. Tulika Prakash, Adv.
Mr. Akram, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Charanjeet Kaur Date: 2014.08.04 17:37:42 IST By order dated 28.04.2014, while issuing Reason: notice, we had directed that the special leave petition be tagged with C.A. No. 4766 of 2010 and 2 W.P.(C) No. 5283 of 2011.
By this application, the applicant informs us that the writ petition which was ordered to be tagged, is a matter which is pending before the High Court and therefore, request is made to de-tag W.P. (C) No. 5283 of 2011.
In our opinion, the request of the applicant appears to be reasonable and therefore, it is granted. Therefore, W.P.(C) No. 5283 of 2011 is de-tagged. Order dated 28.04.2014 is modified to that extent.
Learned counsel for the petitioner is permitted to file rejoinder affidavit, if any in four weeks’ time.
List thereafter.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar