Supreme Court - Daily Orders
M/S Rajasthan Cylinders And Containers ... vs Competition Commission Of India on 12 April, 2019
Bench: R. Banumathi, R. Subhash Reddy
1
ITEM NO.48 COURT NO.7 SECTION II-C
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 (Crl.) No(s). 3195/2019
(Arising out of impugned final judgment and order dated 29-03-2019
in CRLMC No. 4363/2018 passed by the High Court Of Delhi At New
Delhi)
M/S RAJASTHAN CYLINDERS AND CONTAINERS LIMITED Petitioner(s)
VERSUS
COMPETITION COMMISSION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.57705/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 12-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
Mr. Manan Verma, AOR
Mr. Siddharth Bhatia,Adv.
For Respondent(s) Mr. Prashanto C. Sen,Sr.Adv.
Mr. Ashwarya Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and Mr. Prashanto C. Sen, learned senior counsel for the respondent-Competition Commission of India.
Issue notice.
Mr. Ashwarya Sinha, Advocate, accepts notice on behalf of the respondent-Competition Commission of India. Hence service of notice Signature Not Verified Digitally signed by MADHU BALA Date: 2019.04.12 is waived.
17:15:16 IST Reason:
In the meantime, there shall be stay of further proceedings of Complaint Case being CC No. 11151 of 2018 pending before the Ld. 2 Metropolitan Magistrate, Patiala House Court, New Delhi until further orders from this Court.
List the matter on 7th August, 2019.
Learned counsel for the parties shall file synopsis/submissions on or before 2nd August, 2019.
Four weeks’ time is granted to the learned counsel for the respondent to file counter affidavit. Rejoinder affidavit, if any, be filed with two weeks thereafter.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER