Supreme Court - Daily Orders
Yasho Industries Limited vs The Union Of India on 6 August, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.16 Court 5 (Video Conferencing) 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).11642/2021
(Arising out of impugned final judgment and order dated 24-06-2021
in SCA No. 7388/2021 passed by the High Court of Gujarat at
Ahmedabad)
YASHO INDUSTRIES LIMITED Petitioner(s)
VERSUS
THE UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.90050/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 06-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Abhishek A Rastogi, Adv.
Mr. Pratyushprava Saha, Adv.
Mr. Mahir Chablani, Adv.
For M/S. Khaitan & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed.
3 Pending application, if any, stands disposed of.
Signature Not Verified (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Digitally signed by Sanjay KumarAR-CUM-PS COURT MASTER Date: 2021.08.07 11:19:03 IST Reason: