Supreme Court - Daily Orders
M/S. Dharamsi Moraji Chemicals Co. Ltd. vs Union Of India on 16 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.26 COURT NO.4 SECTION XV
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). 30015/2017
(Arising out of impugned final judgment and order dated 27-06-2017
in CWP No. 2224/2008 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
M/S. DHARAMSI MORAJI CHEMICALS CO. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR I.R. and IA No.114717/2017-EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 30644/2017 (XV)
(FOR I.R. and IA No.117367/2017-EXEMPTION FROM FILING O.T. and IA
No.12588/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 16-02-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Paras Kuhad, Sr. Adv.
Mr. Shwetank Sailakwal, Adv.
Mr. Vibhor Verdhan, Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Jitin Chaturvedi, Adv.
Ms. Aditi Tripathi, Adv.
For Respondent(s)
(As per appearance slip)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Interim order passed by the High Court to continue.
Tag with SLP (C) No. 23906/2013.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.02.20 14:33:57 IST Reason:(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER