Supreme Court - Daily Orders
Microvision Technologies Pvt. Ltd. vs Union Of India on 11 August, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee
ITEM NO.5 Court No. 4 SECTION IX
(Through Video Conferencing)
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. 7319/2020
(Arising out of impugned final judgment and order dated 15-05-2020
in CNOML No. 2043/2019 passed by the High Court of Judicature at
Bombay)
MICROVISION TECHNOLOGIES PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.52406/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.52407/2020-EXEMPTION FROM
FILING AFFIDAVIT)
Date : 11-08-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Shirish K. Deshpande, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2020.08.11
18:16:13 IST
Reason: