Supreme Court - Daily Orders
Tbea (India) Transformer Private ... vs U.P. Micro And Small Enterprises ... on 23 July, 2021
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.5 Court 9 (Video Conferencing) SECTION XI
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). 8748/2021
(Arising out of impugned final judgment and order dated 22-04-2020
in WPC No. 8038/2020 passed by the High Court of Judicature at
Allahabad)
TBEA (INDIA) TRANSFORMER PRIVATE LIMITED Petitioner(s)
VERSUS
U.P. MICRO AND SMALL ENTERPRISES FACILITATION
COUNCIL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.76605/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.76602/2021-EXEMPTION FROM
FILING O.T. )
Date : 23-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Akshay Sapre, Adv.
Mr. Vinam Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is recorded that the claim amount has been paid to the Respondent No. 2 as directed by this Court vide order dated 16-07-2021.
Issue notice returnable in four weeks. (MANISH ISSRANI) Signature Not Verified (MATHEW ABRAHAM) COURT MASTER(SH) Digitally signed by SUNIL KUMAR Date: 2021.07.23 COURT MASTER(NSH) 17:04:29 IST Reason: