Supreme Court - Daily Orders
The Deputy Salt Commissioner vs Vikas Kamlakar Walawalkar on 2 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.9 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 21594/2019
(Arising out of impugned final judgment and order dated 27-08-2018
in APPEAL(LDG) No. 459/2017 and APPEAL(LDG) No. 460/2017 passed by
the High Court of Judicature at Bombay)
THE DEPUTY SALT COMMISSIONER & ANR. Petitioner(s)
VERSUS
VIKAS KAMLAKAR WALAWALKAR & ANR. Respondent(s)
(With IA No.149585/2019-CONDONATION OF DELAY IN FILING and IA
No.149586/2019-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.149583/2019-PERMISSION TO FILE SYNOPSIS AND LIST
OF DATES)
Date : 02-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Ms. Pinky Anand, ASG.
Mr. Akshay Amritanshu, Adv.
Ms. Bhakti Vardhan Singh, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Jatin Zaveri, AOR
Mr. Amit Mehta, Adv.
Mr. Neel Kamal Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending application stands disposed of.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.12.0910:31:03 IST (NIDHI AHUJA) (NISHA TRIPATHI) Reason: COURT MASTER (SH) BRANCH OFFICER