Supreme Court - Daily Orders
The State Of Madhya Pradesh vs M/S Pernod Ricard India Pvt. Ltd on 15 October, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
ITEM NO.9 Court 3 (Video Conferencing) SECTION IV-A
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). 15480/2020
(Arising out of impugned final judgment and order dated 02-07-2018
in WP No. 3300/2016 02-07-2018 in WP No. 3244/2016 passed by the
High Court Of M.p At Gwalior)
THE STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
M/S PERNOD RICARD INDIA PVT. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.75006/2020-CONDONATION OF DELAY
IN FILING and IA No.75011/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.75013/2020-EXEMPTION FROM FILING O.T.)
Date : 15-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Veer Vikrant Singh, Dy. A.G.
Mr. Arjun Garg, AOR
Ms. Shrutika Garg, Adv.
For Respondent(s) Mr. Nakul Dewan, Sr. Adv.
Mr. Deepak Anand, AOR
Mr. Puneet Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the special leave petition(s).
Tag with SLP (C) D. No. 15087/2017.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2020.10.15
16:55:10 IST
Reason: