Supreme Court - Daily Orders
M/S. Shree Siddhi Vinayak Ispat Pvt. ... vs Union Of India on 21 May, 2018
Bench: A.M. Khanwilkar, Navin Sinha
SLP(C) 12517/2018
1
ITEM NO.4 COURT NO.4 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.12517/2018
(Arising out of impugned final judgment and order dated 25-04-2018
in WP No. 10556/2017 passed by the High Court of Judicature at
Bombay)
M/S. SHREE SIDDHI VINAYAK ISPAT PVT. LTD. & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment)
WITH S.L.P.(C) No.12522/2018 (IX)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief)
S.L.P.(C) No.12683/2018 (IX)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief)
Date : 21-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE NAVIN SINHA
(VACATION BENCH)
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Akash Kakade, Adv.
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
DEEPAK GUGLANI
Date: 2018.05.21
O R D E R
16:44:53 IST Reason:
Learned counsel appearing for the petitioners has invited our attention to the order dated 15th September, 2017, passed by this Court in S.L.P.(C) No.23214/2017, to contend SLP(C) 12517/2018 2 that the High Court had entertained the writ petition in the case of Shree Raj Pan Masala Pvt. Ltd. The petitioners are free to approach the High Court by way of review, if so advised. We have not expressed any opinion on the merits of the special leave petition.
The special leave petition is disposed of with liberty to the petitioners to challenge the impugned order if they fail to get any relief in the review petition.
(Chetan Kumar) (Kailash Chander)
AR-cum-PS Court Master