Supreme Court - Daily Orders
Parle Products Pvt. Ltd. vs Union Of India Through Its Secretary ... on 11 July, 2018
Bench: R. Banumathi, Navin Sinha
ITEM NO.11 COURT NO.2 SECTION IX
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). 21235/2018
(Arising out of impugned final judgment and order dated 27-11-2017
in WP No. 644/2010 WP No. 2576/2012 and 05-04-2018 in RP No.(L)
1/2018 in Writ Petition No. 644 of 2010 and final order dated 05-
04-2018 in RP(L) No. 2/2018 in writ Petition No. 2576 of 2012passed
by the High Court Of Judicature At Bombay)
PARLE PRODUCTS PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.83624/2018-CONDONATION OF DELAY IN FILING)
Date : 11-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. M.H. Patil,Adv.
Mr. Sandeep Narain,Adv.
Ms. Manasi Patil,Adv.
Ms. Anjali Agarwal,Adv.
For M/S. S. Narain & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
We do not find any ground to interfere with the impugned order(s). The special leave petition(s) is, accordingly, dismissed.
Pending application(s), if any, shall also stand Signature Not Verified Digitally signed by MADHU BALA Date: 2018.07.12 disposed of.
10:40:30 IST Reason:(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER