Supreme Court - Daily Orders
M/S M3M India Pvt. Ltd vs Union Of India on 14 February, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.61 COURT NO.11 SECTION IV-B
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). 4027/2025
[Arising out of impugned final judgment and order dated 16-12-2024
in CWP No. 17388/2024 passed by the High Court of Punjab & Haryana
at Chandigarh]
M/S M3M INDIA PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 36570/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 14-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) :Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Vikram Chaudhri, Sr. Adv. Mr. Jatin Sehgal, Adv. Ms. Devna Soni, Adv.
Mr. Keshvam Chaudhri, Adv. Mr. Rajat Joneja, Adv. Mr. Rishi Sehgal, Adv. Ms. Arveen Sekhon, Adv. Mr. Hargun Sandhu, Adv. Mr. Anmol Kumar, Adv.
Mr. Ashish, Adv.
Mr. Gulshan Kumar Sachdeva, Adv. Mr. Sajal Bansal, Adv. Ms. Muskaan Khurana, Adv. Mr. Nikilesh Ramachandran, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Issue notice.
2. Signature Not Verified Dasti in addition is permitted. Digitally signed by
3. INDU MARWAH Date: 2025.02.14 18:43:22 IST
List after two weeks.
Reason:(INDU MARWAH) (NIDHI WASON) AR-CUM-PS COURT MASTER (NSH)