Supreme Court - Daily Orders
Twenty First Century Wore Rods Ltd. vs Union Of India . on 7 March, 2014
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ITEM NO.59 COURT NO.2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A Nos. 7-9 of 2014 in
Petition(s) for Special Leave to Appeal (Civil) No(s).36210-36212/2013
(From the judgement and order dated 15/10/2013 in CEA No.133/2012 and CEA
No.134/2012 and CEA No.2/2013 of The HIGH COURT OF BOMBAY)
TWENTY FIRST CENTURY WORE RODS LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(for modification of Court’s order dated 13.12.2013 and office
report)
Date: 07/03/2014 These IAs were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Rohit M. Alex, Adv.
Mr. Mangesh Bhogale, Adv.
Mr. P.S.Sudheer,Adv.
Mr. Rishi Maheshwari, Adv.
Mr. Anshul Gupta, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
By way of last and final chance, we extend time upto May 31, 2014 for making the pre-deposit.
We make it clear that no application for further extension of time shall be entertained for any reason whatsoever.
Interlocutory Application Nos. 7-9 of 2014 stand disposed of as above.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |