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Supreme Court - Daily Orders

Sociedade Timblo Irmaos Limitada vs The State Of Goa on 12 September, 2022

Bench: B.R. Gavai, C.T. Ravikumar

                                                 1

     ITEM NO.52                         COURT NO.13                 SECTION IX

                              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).   15038/2020

     (Arising out of impugned final judgment and order dated 02-12-2020
     in LD-VC-CW No. 366/2020 passed by the High Court Of Judicature At
     Bombay At Goa)

     SOCIEDADE TIMBLO IRMAOS LIMITADA                               Petitioner(s)

                                                VERSUS

     THE STATE OF GOA & ANR.                                        Respondent(s)


     (IA No. 128731/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 89968/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES, IA No. 71544/2022 - PERMISSION TO FILE
     ADDITIONAL   DOCUMENTS/FACTS/ANNEXURES,   IA   No.   128733/2020 -
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     WITH
     SLP(C) No. 2430/2021 (IX)
     (IA No. 93579/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT
     IA No. 128902/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 128903/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     SLP(C) No. 2172/2021 (IX)
     (IA No. 93583/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT
     IA No. 129744/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 129745/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     SLP(C) No. 15149/2020 (IX)
     (IA No. 130270/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 71561/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES, IA No. 130271/2020 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 12-09-2022 These matters were called on for hearing today.

     CORAM :
Signature Not Verified
                         HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MR. JUSTICE C.T. RAVIKUMAR
Digitally signed by
DEEPAK SINGH
Date: 2022.09.14
16:33:32 IST
Reason:


     For Petitioner(s)
                                   Mr. Mukul Rohatgi, Sr. Adv.,
                                   Mr. Ninad Laud, Adv.
                                   Mr. Abhishek Bharti, Adv,
                                   2

                    Mrs. Divya Bahl, Adv
                    Mr. Yeshwant Bodhankar, Adv.
                    Mr. lvo D'costa, Adv.
                    Mrs. Peppino Bahl, Adv.
                    Mr. Balaji Srinivasan (AOR)

For Respondent(s)
                    Mr.   Prashant Bhushan, AOR
                    Mr.   Pranav Sachdeva, Adv.
                    Mr.   Jatin Bhardwaj, Adv.
                    Ms.   Neha Rathi, Adv.

                    Mr.K.M.Nataraj,,Ld Asg
                    Mr. Shailesh Madiyal, Adv.
                    Mr. Shubranshu Padhi
                    Mr. Vatsal Joshi, Adv.
                    Ms. Indira Bhakar
                    Mr. Amrish Kumar, Aor

                    Mr.   Devdas Pangam, A.G. (Goa)
                    Mr.   Abhay Anturkar, Adv.
                    Mr.   Shubham Priolkar, Adv.
                    Mr.   Dhruv Tank, Adv.
                    Mr.   Bhavya Pande, ADv.
                    Mr.   Vaibhav Kulkarni, Adv.
                    Ms.   Mukti Chowdhary, AOR

                    Mr. Sumit Goel, Adv.
                    Ms. Tanya Chaudhary, Adv.
                    Mr. Manu Bajaj, Adv.
                    M/S. Parekh & Co., AOR


          UPON hearing the counsel the Court made the following
                             O R D E R

List these matters on 19.09.2022.

(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)