Supreme Court - Daily Orders
M/S. Videocon Industries Ltd. ... vs Union Of India And Others on 8 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.55 COURT NO.8 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). 17901/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 03/07/2015
IN WPL NO. 1906/2015 PASSED BY THE HIGH COURT OF BOMBAY)
M/S. VIDEOCON INDUSTRIES LTD.
(FORMERLY KNOWN AS M/S. VIDEOCON INTERNATIONAL LTD.)
& ANR. PETITIONER(S)
VERSUS
UNION OF INDIA AND OTHERS RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Rajiv Dutta, Sr. Adv.
Mr. Kamal Bulchandani, Adv.
Mr. Kumar Dushyant Singh, Adv.
Mr. Siddharth Dutta, Adv.
Mr. Daniel George, Adv.
Mr. Shravan Kumar Yammanur, Adv.
Mr. Tenzing Nidup C., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Exemption for filing certified copy of the impugned judgment is granted.
Signature Not Verified
Issue notice returnable on 14th July, 2015. Digitally signed by Vinod Lakhina Date: 2015.07.08 15:04:09 IST Reason: Page No.1 of 2 In the meantime, the Bank Guarantee shall not be encashed, if not already encashed. However, we make it clear that this order shall not be construed to be an order deferring the proceedings before the High Court which is fixed on 17th July, 2015. The High Court is free to dispose of the Writ Petition on the said date.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.2 of 2