Supreme Court - Daily Orders
Union Of India vs Jubliant Ingrevia Limited on 6 April, 2023
Bench: Krishna Murari, Bela M. Trivedi
1
ITEM NO.24 COURT NO.13 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). 9733/2023
(Arising out of impugned Interim order dated 05-09-2022 in WP(C)
No. 5185/2022 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
JUBLIANT INGREVIA LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.62385/2023-CONDONATION OF DELAY
IN FILING and IA No.62387/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 06-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Mukesh Kumar Maroria, AOR
Mr. Rupender Sinhmar, Adv.
Mr. Zoheb Hussain, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, we are not inclined to interfere in the matter in as much as the order impugned is ad interim in nature.
The special leave petition accordingly stands Signature Not Verified dismissed. Pending application(s), if any, shall Digitally signed by GEETA AHUJA Date: 2023.04.06 15:58:52 IST Reason: stand disposed of.
2However, considering the totality in the facts and circumstances, we request the High Court to dispose of the pending proceedings on merits as expeditiously as possible.
(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master