Supreme Court - Daily Orders
Union Of India vs M/S Kansara Molders Ltd. on 3 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.24 COURT NO.5 SECTION XV
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). 23369/2018
(Arising out of impugned final judgment and order dated 25-01-2018
in DBCEA No. 22/2013 passed by the High Court of Judicature for
Rajasthan At Jodhpur)
UNION OF INDIA Petitioner(s)
VERSUS
M/S KANSARA MOLDERS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102102/2018-CONDONATION OF DELAY
IN FILING and IA No.102103/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 03-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Vikas Bansal, Adv.
Mr. Abhishek, Adv.
Mr. T.M. Singh, Adv.
Ms. Anindita Barman, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.04 10:22:39 IST Reason: