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Ruchi Soya Industries Ltd. vs Union Of India on 23 September, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.9                               COURT NO.11                    SECTION III

                               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)                      Nos.22572-22574/2016

     (Arising out of impugned final judgment and order dated 28/04/2016
     in SCA No. 14540/2015 28/04/2016 in SCA No. 14541/2015 28/04/2016
     in SCA No. 14542/2015 passed by the High Court of Gujarat at
     Ahmedabad)

     RUCHI SOYA INDUSTRIES LTD.                                              Petitioner(s)

                                                       VERSUS

     UNION OF INDIA & ORS.                                                   Respondent(s)

     (With interim relief and office report)
     Date : 23/09/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                 Mr.   G.L. Rawal, Sr. Adv.
                                       Mr.   K. Rawal, Adv.
                                       Mr.   Rajseh Rawal, Adv.
                                       Mr.   Ashwani Kumar,Adv.

     For Respondent(s)                 Mr.   Maninder Singh, ASG.
                                       Ms.   Nalin Kohli, Adv.
                                       Ms.   Nisha Bagchi, Adv.
                                       Mr.   Ankit Roy, Adv.
                                       Mr.   Prabhas Bajaj, Adv.
                                       Mr.   Akshay Amritanshu, Adv.
                                       Mr.   B.K. Prasad, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Learned counsel for the respondents has circulated a letter seeking adjournment for four weeks to file counter affidavit.

Prayer is allowed.

Rejoinder affidavit, if any, shall also be filed within Signature Not Verified two weeks.

List the matters after six weeks.

     (SWETA DHYANI)                                           (TAPAN KUMAR CHAKRABORTY)
        SR.P.A.                                                    COURT MASTER