Supreme Court - Daily Orders
Nirma Limited vs Union Of India on 5 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.22 COURT NO.6 SECTION XVI
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).14076/2019
(Arising out of impugned final judgment and order dated 11-04-2019
in MAT No.711/2017 passed by the High Court at Calcutta)
NIRMA LIMITED PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.91631/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 05-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr.Ramesh Singh, Adv.
Mr.Mohit D. Ram, Adv.
Ms.Monisha Handa, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.07.06 12:57:54 IST Reason: