Supreme Court - Daily Orders
The State Of Kerala vs M/S United Spirits Ltd. on 25 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.13 Court 4 (Video Conferencing) SECTION XI-A
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). 24618/2020
(Arising out of impugned final judgment and order dated 08-02-2019
in WA No. 1933/2012 06-03-2020 in RP No. 30/2020 passed by the High
Court Of Kerala At Ernakulam)
THE STATE OF KERALA & ORS. Petitioner(s)
VERSUS
M/S UNITED SPIRITS LTD. Respondent(s)
(IA No.203/2021-CONDONATION OF DELAY IN FILING and IA No.204/2021-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
WITH
Diary No(s). 28498/2020 (XI-A)
(FOR ADMISSION and I.R. and IA No.895/2021-CONDONATION OF DELAY IN
FILING and IA No.896/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 25-01-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Jaideep Gupta, Sr.Adv.
Mr. C. K. Sasi, AOR
For Respondent(s) Mr.Ritin Rai, Sr.Adv.
Mr.Niraj Gupta, AOR
Mrs. Anshu Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application(s) for condonation of delay as well as on the special leave petition, returnable within three weeks.
Dasti in addition is permitted.
Mr. Niraj Gupta, waives notice for respondent (M/s.United Signature Not Verified Spirits Ltd.). Notice to be issued to other respondents.
Digitally signed by JAGDISH KUMAR Date: 2021.01.25 17:20:35 IST Reason: (NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)