Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Emmsons International Ltd. on 24 March, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.30 COURT NO.4 SECTION XIV
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(s). 8556/2022
(Arising out of impugned final judgment and order dated 08-02-2016
in WPC No. 8540/2014 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI Petitioner(s)
VERSUS
EMMSONS INTERNATIONAL LTD. & ORS. Respondent(s)
FOR ADMISSION and I.R. and IA No.1059/2023-CONDONATION OF DELAY IN
FILING and IA No.1067/2023-EXEMPTION FROM FILING O.T. and IA
No.1065/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS
Date : 24-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Mr. Rajiv Ranjan, Adv.
For Respondent(s) Mr. Mukesh Kumar Verma, Adv.
Mr. Vikas Gupta, AOR
Ms. Vuzmal Nehru, Adv.
Mr. Ankit Gupta, Adv.
Ms. Sunieta Ojha, Adv.
Mr. Ishaan Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (C) D. No. 17623/2021.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R Natarajan Date: 2023.03.24 16:54:23 IST Reason: