Supreme Court - Daily Orders
M/S Whiz Enterprise Pvt. Ltd. vs The State Of Maharashtra on 26 August, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.38 COURT NO.11 SECTION II-A
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). 3067/2019
(Arising out of impugned final judgment and order dated 11-03-2019
in WP No. 721/2018 passed by the High Court Of Judicature At
Bombay)
M/S WHIZ ENTERPRISE PVT. LTD. & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
IA No. 55472/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 61179/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 78452/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 26-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Mr. Harsh Jain, Adv.
Mr. Harsh Vardhan, Adv.
Ms. Ankita Gupta, Adv.
Mr. Harshit Khanduja, Adv. Mr. Neeraj Kumar, Adv.
Ms. Pratibha Jain, AOR For Respondent(s) Ms. Sheena Taqui, Adv.
Ms. Subrana Dubey, Adv.
Mr. Kshitij Vaibhav, Adv.
Mrs. Bina Gupta, AOR UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Application for exemption from filing c/c of the impugned Digitally signed by ASHA SUNDRIYAL Date: 2019.08.28 17:07:29 IST Reason: judgment is allowed.
Applications for permission to file additional documents/facts/ annexures are allowed.
An adjournment letter has been circulated by the petitioner(s).2
Learned counsel for the respondent(s) states that this matter has been delayed.
As per request of learned counsel for the petitioner(s), two weeks time is granted to file rejoinder.
List on 16.09.2019
(ASHA SUNDRIYAL) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER