Supreme Court - Daily Orders
India Awake For Transparency vs Hasham Investment And Trading Company ... on 27 October, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
ITEM NO.3 Court 8 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No(s).1172/2020 in D No.23854/2018
(Arising out of impugned final judgment and order dated 03-08-2019
in D No.23854/2018 passed by the Supreme Court Of India)
INDIA AWAKE FOR TRANSPARENCY Petitioner(s)
VERSUS
HASHAM INVESTMENT AND TRADING COMPANY PVT.LTD. & ORS. Respondent(s)
(FOR ADMISSION and IA No.175134/2019-RESTORATION and IA
No.175137/2019-CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION )
Date : 27-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For the parties: Mr. Arnav Dash,Adv.
Dr. (Mrs.)Vipin Gupta, AOR
Mr. E. C. Agrawala, AOR
Mr. Mahesh Agarwal,Adv
Ms. Shashi Divatia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner, list the matter after one week.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.10.27(B.Parvathi) (Anand Prakash) 17:51:37 IST Reason: Court Master Court Master