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Snehadeep Structures Pvt. Ltd. vs Maharashtra Small Scale Industries ... on 2 July, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 12063/18
                                                      1

     ITEM NO.12                             COURT NO.1                  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.12063/2018

     (Arising out of impugned final judgment and order dated 26-03-2018
     in AN No. 203/2017 passed by the High Court of Judicature at
     Bombay)

     SNEHADEEP STRUCTURES PVT. LTD. & ANR.                                  Petitioner(s)

                                                    VERSUS

     MAHARASHTRA SMALL SCALE INDUSTRIES DEVELOPMENT   Respondent(s)
     CORPORATION LTD. & ANR.
     (With appln.(s) for appropriate orders/directions and interim
     relief)

     Date : 02-07-2018 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                 HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)                Mr. Shyam Divan, Sr. Adv.
                                      Mr. Vasuman Khandelwal, Adv.
                                      Mr. Shadan Farasat, AOR

     For Respondent(s)                Mr. C.U. Singh, Sr. Adv.
                                      Mr. Zubin Morris, Adv.
                                      Mr. Nirav Shah, Adv.
                                      Mr. Udit Gupta, Adv.
                                      Mr. Rishi Singh, Adv.
                                      Mr. Ayush Jain, Adv.
                                      Ms. Ila Sheel, Adv.
                                      M/s. Udit Kishan And Associates


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

Issue notice.

17:07:31 IST As Mr. Zubin Morris, learned counsel assisting Reason: Mr. C.U. Singh, learned senior counsel has entered appearance on behalf of the contesting respondents, no further notice need be issued.

SLP(C) 12063/18 2 Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks therefrom.

List the matter after six weeks.

In the meantime, the security that has been provided by the petitioner, shall be kept in vogue.

(Chetan Kumar) (H.S. Parasher) A.R.-cum-P.S. Assistant Registrar