Supreme Court - Daily Orders
Virgoz Oil And Fats Pte Ltd. vs National Agricultural Co Operative ... on 30 September, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.49 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). 7768/2019
(Arising out of impugned final judgment and order dated 05-12-2018
in EFAOS No. 8/2017 passed by the High Court Of Delhi At New Delhi)
VIRGOZ OIL AND FATS PTE LTD. Petitioner(s)
VERSUS
NATIONAL AGRICULTURAL CO OPERATIVE MARKETING
FEDERATION OF INDIA LTD. Respondent(s)
Date : 30-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Mahfooz A. Nazki, Adv.
Mr. Avinash Tripathi, Adv.
Mr. Zain Maqbool, Adv.
Mr. M. P. Devanath, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. A.K. Thakur, Adv.
Mr. R.K. Mishra, Adv.
Mr. Shekhar Kumar, AOR
Mr. Rishi Raj, Adv.
Ms. Kavita Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
(R. NATARAJAN) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.30 17:00:13 IST Reason: