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Supreme Court - Daily Orders

Global Logistic Pvt. Ltd. vs Transport Corporation Of India Ltd. on 19 February, 2021

Bench: N.V. Ramana, Aniruddha Bose

                                                      1

     ITEM NO.20                       Court 2 (Video Conferencing)               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 for Special Leave to Appeal (C)      No.9068/2020

     (Arising out of impugned final judgment and order dated 20­01­2020
     in RPL No. 49/2019 passed by the High Court of Judicature at
     Bombay)

     GLOBAL LOGISTIC PVT. LTD. & ORS.                                     Petitioner(s)

                                                     VERSUS

     TRANSPORT CORPORATION OF INDIA LTD.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.70906/2020­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT & IA No. 111396/2020 ­ PERMISSION TO
     RAISE ADDITIONAL GROUNDS)

     Date : 19­02­2021 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)
                                       Mr.   Gopal Sankaranarayanan, Sr. Adv.
                                       Mr.   Abhishek Bharti, Adv.
                                       Mr.   Pranil Sonawane, Adv.
                                       Ms.   Aarti Mahto, Adv.
                                       Mr.   Balaji Srinivasan, AOR
     For Respondent(s)
                                       Mr.   Ajay Panikar, Adv.
                                       Mr.   Deepak Chawla, Adv.
                                       Mr.   Arjun Dhingra, Adv.
                                       Mr.   Umesh Kumar Khaitan, AOR

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

The Court is convened through Video Conferencing.

the learned counsel appearing for the respondent for some time.

List the matter after four weeks.

  (VISHAL ANAND)                                 (RAJ RANI NEGI)
ASTT. REGISTRAR­cum­PS                            DY. REGISTRAR

Case cited:­

(2021) SCC Online 80 (Chintels India Limited vs. Bhayana Builders Private Limited).