Supreme Court - Daily Orders
Sociedade Timblo Irmaos Limitada vs The State Of Goa on 2 February, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
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ITEM NO.10 Court No.1 (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(s) for Special Leave to Appeal(C)No(s).15038/2020
(Arising out of impugned final judgment and order dated 02-12-2020
in LD-VC-CW 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)
(FOR ADMISSION and I.R. and IA No.128731/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.128733/2020-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
WITH Diary No(s). 26692/2020 (IX)
(WITH IA No.128900/2020-CONDONATION OF DELAY IN FILING and IA
No.128902/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.128899/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..)
and IA No.128903/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 26701/2020 (IX)
(FOR ADMISSION and I.R. and IA No.129743/2020-CONDONATION OF DELAY
IN FILING and IA No.129744/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.129741/2020-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.129745/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 15149/2020 (IX)
(FOR ADMISSION and I.R. and IA No.130270/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.130271/2020-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 02-02-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
Signature Not Verified
For Petitioner(S) Mr. Mukul Rohatgi, Sr. Adv.
Digitally signed by
Sanjay Kumar
Date: 2021.02.02
16:06:33 IST
Reason: Mr. Dhruv Mehta, Sr. Adv.
Mr. Ninad Laud, Adv.
Mrs. Divya Bhal, Adv.
Mr. Abhishek Bharti, Adv.
Mr. Ivo D'costa, Adv.
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Ms. Aarti Mahto, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the Special Leave Petitions is granted. Issue notice both on the Special Leave Petitions as also on the limitation, returnable four weeks. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR