Supreme Court - Daily Orders
Shree Rajasthan Syntex Ltd. vs Union Of India on 18 November, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.8 Court 4 (Video Conferencing) SECTION XV
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). 13593/2020
(Arising out of impugned final judgment and order dated 27-02-2020
in DBRPW No. 156/2019 04-04-2018 in DBCWP No. 1214/2018 passed by
the High Court Of Judicature For Rajasthan At Jodhpur)
SHREE RAJASTHAN SYNTEX LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.83514/2020-CONDONATION OF DELAY IN FILING and IA
No.83512/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.83516/2020-EXEMPTION FROM FILING AFFIDAVIT )
WITH
Diary No(s). 13595/2020 (XV)
(FOR ADMISSION and I.R. and IA No.84219/2020-CONDONATION OF DELAY
IN FILING and IA No.84220/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.84221/2020-EXEMPTION FROM FILING
AFFIDAVIT)
Date : 18-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Anandh K, AOR
Mr. Amit Jain, Adv.
Ms. Madhumita Chakravarthi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed both on the ground of delay and merits.
Signature Not VerifiedIn view of the above, pending applications Digitally signed by NEETU KHAJURIA Date: 2020.11.18 shall stand disposed of. 17:19:43 IST Reason:
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER