Supreme Court - Daily Orders
Sociedade Timblo Irmaos Limitada vs The State Of Goa on 9 September, 2021
Bench: Chief Justice, Surya Kant, A.S. Bopanna
ITEM NO.801 Court 1 (Video Conferencing) SECTION IX
(MM)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.15038/2020
(Arising out of impugned final judgment and order dated 02122020
in LDVCCW 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)
Date : 09092021 This petition was orally mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s)
Mr. Mukul Rohatgi, Sr.Adv.(Orally mentioned by)
Mr. Ninad Loud, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s)
Ms. Mukti Chowdhary, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Upon being orally mentioned by learned Senior counsel appearing for the petitioner seeking urgent listing of the matter, the Registry is directed to list the matter on Tuesday, the 28 th September, 2021 before an appropriate Bench.
Signature Not Verified Digitally signed by(VISHAL ANAND) Vishal Anand Date: 2021.09.09 (SUNIL KUMAR RAJVANSHI) 17:12:32 IST ASTT. REGISTRARcumPS Reason:
BRANCH OFFICER