Supreme Court - Daily Orders
Elora Tobacco Company Ltd vs Union Of India on 6 February, 2023
Bench: Abhay S. Oka, Dipankar Datta
ITEM NO.37 COURT NO.14 SECTION IV-C
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). 40334/2022
(Arising out of impugned final judgment and order dated 21-07-2022
in WP No. 23624/2021 30-08-2022 in RP No. 942/2022 passed by the
High Court Of M.p At Indore)
ELORA TOBACCO COMPANY LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.195925/2022-CONDONATION OF DELAY
IN FILING and IA No.195926/2022-EXEMPTION FROM FILING O.T. )
Date : 06-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) M/S. Pba Legal, AOR
Mr. Mukul Rohtgi, Sr. Adv.
Mr. Abhinav Malhotra, Adv.
Mr. Amit Bhandari, Adv.
Mr. Aayush Agarwala, Adv.
Mr. Anuj P. Agarwala, Adv.
Pba Legal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel appearing for the petitioners. No case for interference is made out under Article 136 of the Constitution of India.
Signature Not Verified
The special leave petition is dismissed. Digitally signed by Harshita Uppal Date: 2023.02.07 17:29:24 IST Reason: Pending application(s), if any, are dismissed.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)