Supreme Court - Daily Orders
National Agricultural Cooperative ... vs Alimenta S.A. on 5 September, 2019
Bench: Arun Mishra, M.R. Shah, B.R. Gavai
1
ITEM NO.101 COURT NO.4 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). 1729/2019
(Arising out of impugned final judgment and order dated 28-11-2018
in EFA No. 18/2018 passed by the High Court Of Delhi At New Delhi)
NATIONAL AGRICULTURAL COOPERATIVE MARKETING
FEDERATION OF INDIA LTD. Petitioner(s)
VERSUS
ALIMENTA S.A. Respondent(s)
(FOR FOR EXEMPTION FROM FILING THE POWER OF ATTORNEY ON IA
25022/2019 FOR MODIFICATION OF COURT ORDER ON IA 72129/2019
IA No. 25022/2019 - EXEMPTION FROM FILING THE POWER OF ATTORNEY
IA No. 72129/2019 - MODIFICATION OF COURT ORDER)
Date : 05-09-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Sunil Mathews, Adv.
Mr. Aaditya Vijayakumar, Adv.
Ms. Liza Baruah, Adv.
Ms. Saban Iqbal Siddiqui, Adv.
Ms. Akshita Katoch, Adv.
Mr. Udayaditya Banerjee, Adv.
Mr. Aditya Chadha, Adv.
Mr. Anurag Tiwari, Adv.
Ms. Ashim Dua, Adv.
Mr. Chitranshul A. Sinha, AOR
For Respondent(s) Mr. C. A. Sundaram, Sr. Adv.
Mr. Shailendra Swarup, Adv.
Ms. Bindu Saxena, Adv.
Ms. Aparajita Swarup, Adv.
Signature Not Verified
Mr. Dhruv Chand Saxena, Adv.
Ms. Rohini Musa, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.09.06
17:04:09 IST
Reason:
Mr. Abhishek Gupta, Adv.
Mr. Zafar Inayat, Adv.
2
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel appearing for the parties. Arguments remained part heard.
List on 12.09.2019 as part heard.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER