Supreme Court - Daily Orders
M/S. Alstom India Ltd Through Its ... vs Union Of India on 28 August, 2015
Bench: Dipak Misra, R. Banumathi
ITEM NO.37 COURT NO.5 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) Nos.23697-23698/2015
(Arising out of impugned final judgment and order dated 28/07/2015
in LPA No. 192/2015,28/07/2015 in LPA No. 196/2015 passed by the
High Court of Delhi at New Delhi)
M/S ALSTOM INDIA LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. ETC. Respondent(s)
(With interim relief and office report)
Date: 28/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Gopal Subramonium, Sr. Adv.
Mr. Sujit Ghosh, Adv.
Mr. Shashank Shekhar, Adv.
Ms. Kanupriya Bhargava, Adv.
Ms. Pragya Awasthi, Adv.
Mr. Harsh Makhija, Adv.
Mr. Vikas Upadhyay, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petitions, as also on the prayer for interim relief, returnable within eight weeks.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.08.28 17:28:41 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master