Supreme Court - Daily Orders
Union Of India Ministry Of Company ... vs M/S Kopran Limited on 11 March, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.29 COURT NO.2 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).9749/2013
(Arising out of impugned final judgment and order dated 05/01/2012
in COA No.9/2009 passed by the High Court Of Bombay)
UNION OF INDIA Petitioner(s)
VERSUS
M/S KOPRAN LTD.& ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and interim relief and
office report)
(For final disposal)
Date : 11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. B.B. Sawhney,Sr.Adv.
Mr. D.L. Chidananda,Adv.
Mr. Aditya Shandaliy,Adv.
Ms. Sushma Suri,Adv.(Not present)
For Respondent(s) Mr. Shyam Divan,Sr.Adv.
Ms. Ranjana Roy Gawai,Adv.
Mr. Krishna Keshav,Adv.
Mr. Surya Kapoor,Adv.
For Ms. Divya Roy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.03.12 13:10:00 IST Reason: DSC of Ms. Anita Malhotra, CM is used by sarita purohit, CM for signing