Supreme Court - Daily Orders
A1 Cuisines Private Limited vs Union Of India on 14 December, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.68 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
Petition(s) for Special Leave to Appeal (C) No(s). 33011/2018
(Arising out of impugned final judgment and order dated 28-11-2018
in WP No. 8034/2018 passed by the High Court of Judicature At
Bombay At Nagpur)
A1 CUISINES PRIVATE LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.181630/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.181632/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Ranjit Kumar Sharma, 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, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.12.17
10:19:24 IST
Reason: