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Union Of India & Anr Etc Etc vs M/S.Johnson & Smith Co. & Anr Etc Etc on 18 July, 2014

®    ITEM NO.10                                COURT NO.11                   SECTION IVA

                                  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).......2014
                             (CC No(s). 8852-8875/2014)

    (Arising out of impugned final judgment and order dated 30/10/2012 in
    WA No. 7333/2000 in C/w W.A.No.7337/2000, W.P.Nos.38214-15/2000,
    W.P.Nos.33985-87/2000,    W.P.Nos.33978-83/2000,    W.A.No.7341/2000,
    W.A.No.7334/2000,          W.A.No.7335/2000,         W.P.No.626/2001,
    W.A.No.7338/2000,       W.A.       7339/2000,      W.P.No.37657/1998,
    W.P.No.53191/2003,        W.P.No.26703/2004,       W.P.No.42788/2004,
    W.P.No.4322/2005 passed by the High Court Of Karnataka At Bangalore)

    UNION OF INDIA & ANR                                                   Petitioner(s)

                                                     VERSUS

    M/S.JOHNSON & SMITH & ANR.               Respondent(s)
    (With appln. (s) for c/delay in filing SLP and c/delay in refiling
    SLP and office report)

    Date : 18/07/2014 These petitions were called on for hearing today.

    CORAM :
                                HON’BLE MR. JUSTICE RANJAN GOGOI
                                HON’BLE MR. JUSTICE M.Y. EQBAL

    For Petitioner(s)                  Mr.   P.S. Narasimha,ASG
                                       Mr.   Prateek Jalan,Adv.
                                       Ms.   Sukhbeer kaur Bajwa,Adv.
                                       Mr.   Abhinav Mukherji,Adv.
                                       Mr.   Aman Ahullwalia,Adv.
                                       Mr.   Shreekant N. Terdal ,Adv.

    For Respondent(s)                Ms. Ruby Singh Ahuja,Adv.
                                     Ms. Neha Gupta,Adv.
                                     M/s. Karanjawala & Co. ,Adv.
                           UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

Issue notice.

The order which was passed on 14/03/2005 in Civil Appeal No. 329 will continue to operate in this matter also.

Tag with Civil Appeal No. 329 of 2005.

Reason:




                        (MADHU BALA)                                  (SNEH LATA SHARMA)
                        COURT MASTER                                    COURT MASTER