Supreme Court - Daily Orders
M/S.Adigear International vs State Nct Of Delhi on 14 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
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ITEM NO.47 COURT NO.3 SECTION II
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 (Crl.) No. 2445/2014
(Arising out of impugned final judgment and order dated
06/12/2013 in CRLMC No. 3757/2013 passed by the High Court Of
Delhi At New Delhi)
M/S.ADIGEAR INTERNATIONAL & ORS. Petitioner(s)
VERSUS
STATE NCT OF DELHI & ANR Respondent(s)
(With appln. (s) for permission to file additional documents
and stay)
(FOR FINAL DISPOSAL)
WITH
SLP(Crl) No. 2447/2014
(With appln.(s) for permission to file additional documents,
stay and Office Report)
SLP(Crl) No. 2450/2014
(With appln.(s) for permission to file additional documents.
stay and Office Report)
SLP(Crl) No. 2453/2014
(With appln.(s) for permission to file additional documents.
stay and Office Report)
SLP(Crl) No. 2546/2014
(With appln.(s) for permission to file additional documents.
stay and Office Report)
Date : 14/03/2016 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
Signature Not Verified
HON'BLE MR. JUSTICE C. NAGAPPAN
Digitally signed by USHA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
RANI BHARDWAJ
Date: 2016.03.14
17:46:45 IST
Reason:
Mr. S.S. Ray, Adv.
Mr. P.S. Singhal, Adv.
Ms. Rakhi Ray,Adv.
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For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Deepak Biswas, adv.
Mr. Rajiv Yadav,Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mrt. Shadman Ali, Adv.
Mr. Kamal Kishor, Adv.
Mr. D.S. Mahra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos. 2447,2450,2453 and 2546 of 2014 Rejoinder affidavit filed by the petitioners in SLP(C) No. 2445 of 2014 is adopted for completion of pleadings in the instant petitions as well.
Post for hearing on a non-miscellaneous day after four weeks.
[ Charanjeet Kaur ] [ Renuka Sadana ]
A.R.-cum-P.S. Court Master