Supreme Court - Daily Orders
Union Of India vs Ata Freight Line (I) Pvt Ltd. on 10 February, 2023
Author: Krishna Murari
Bench: Krishna Murari
ITEM NO.19 COURT NO.13 SECTION IX
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). 828/2023
(Arising out of impugned final judgment and order dated 24-03-2022
in WP No. 3671/2021 passed by the High Court Of Judicature At
Bombay)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
ATA FREIGHT LINE (I) PVT LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17161/2023-CONDONATION OF DELAY
IN FILING and IA No.17160/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 10-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. N. Venkatraman, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. V.c. Bharathi, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Annirudh Sharma Ii, Adv.
For Respondent(s) Mr. Bharat Raichandani, Adv.
Mr. Mahesh Raichandani, ADv.
Mr. Deepak Kumar Khokhar, Adv.
Mr. Aneesh Mittal, AOR
Ms. Komal, Adv.
Mr. Gaurav Titotia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the parties at length, we do not find any good ground to interfere with the impugned judgment and order passed by the High Court. Accordingly, the Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.02.1113:12:23 IST Pending application(s), if any, stand disposed of.
Reason: (SONIA GULATI) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)