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Union Of India vs Shah Nanji Nagsi Exports Pvt. Ltd. And ... on 2 May, 2022

Bench: D.Y. Chandrachud, Surya Kant

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     ITEM NO.37                                    COURT NO.4                       SECTION IX

                                      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).7197/2020

     (Arising out of impugned final judgment and order dated 29-03-2019
     in WP No. 8268/2017 and 09-01-2020 in WP No. 3412/2019 passed by
     the High Court of Judicature at Bombay at Nagpur)

     UNION OF INDIA & ORS.                                                                Petitioner(s)

                                                            VERSUS

     SHAH NANJI NAGSI EXPORTS PVT. LTD. ETC                                               Respondent(s)

     (WITH IA No. 62121/2020 - CONDONATION OF DELAY IN FILING, IA No.
     62122/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 02-05-2022 These petitions were called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)                      Ms.   Aakanksha Kaul, Adv.
                                            Ms.   Sunita Sharma, Adv.
                                            Mr.   Aman Sahani, Adv.
                                            Mr.   Manek Singh, Adv.
                                            Mr.   Rupesh Kumar, Adv.
                                            Mr.   Udai Khanna, Adv.
                                            Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)                      Mr. Gagan Sanghi, Adv.
                                            Mr. Rameshwar Prasad Goyal, AOR


                           UPON hearing the counsel the Court made the following
                                                  O R D E R

1 There is a delay of 238 days in filing the Special Leave Petition against the order dated 29 March 2019 which has not been satisfactorily explained.

Ms Aakanksha Kaul, counsel appearing on behalf of the petitioners, states that in Sanjay Kumar Date: 2022.05.04 17:03:32 IST Reason:

pursuance of the previous hearing, instructions have been obtained from the Department concerned of the Union Government that the orders of the High Court have been complied with.

3 The Special leave Petitions are dismissed on the ground of delay and since, in any event, the judgment of the High Court stands complied with, hence, no opinion has been expressed on the question of law raised.

       (SANJAY KUMAR-I)                               (RAM SUBHAG SINGH)
          AR-CUM-PS                                      COURT MASTER