Supreme Court - Daily Orders
Saurashtra Ferrous Pvt. Ltd. vs Union Of India . on 14 March, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
1
ITEM NO.4 COURT NO.1 SECTION III
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). 18447/2015
(Arising out of impugned final judgment and order dated 18/06/2014
in SCA No. 19764/2007 passed by the High Court Of Gujarat At
Ahmedabad)
SAURASHTRA FERROUS PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with interim relief and office report)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Kunal Vajani,Adv.
Mr. Abhishek Prasad,Adv.
Ms. Bindi Girish Dave,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG
Ms. Rukhmini Bobde,Adv.
Mr. P.K. Mullick,Adv.
Mr. B. Krishna Prasad,Adv.
Ms. Hemantika Wahi,Adv.
Ms. Jesal Wahi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Counter affidavit has been filed on behalf of Union of India and other respondents except the State of Gujarat. Ms. Signature Not Verified Hemantika Wahi, learned counsel for the respondent-State, Digitally signed by Mahabir Singh Date: 2016.03.14 16:13:00 IST Reason: submits that she does not propose to file any counter affidavit. Learned counsel for the petitioner also does not 2 propose to file any rejoinder affidavit. They submit that connected matters are coming up for hearing on 13th April, 2016 before another Bench involving similar question of law. In the circumstances, this matter also be listed along with SLP (C) No(s).28194-28201 of 2010.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER