Supreme Court - Daily Orders
Khoday Distilleries Ltd. (Now Khoday ... vs Sri Mahadeshwara Sahakara Sakkare ... on 20 August, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.7 COURT NO.4 SECTION IV-A
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.490/2012
KHODAY DISTILLERIES LTD.
(NOW KNOWN AS KHODAY INDIA LIMITED) & ORS. Petitioner(s)
VERSUS
SRI MAHADESHWARA SAHAKARA SAKKARE KARKHANE LTD. Respondent(s)
(I.A. No.105388 of 2018 – Application for Intervention)
Date : 20-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBER]
For Petitioner(s) Ms. Sonakshi Malhan, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Partha Sil, AOR
For Respondent(s) Dr. Manish Singhvi, Adv.
Mr. Satyendra Kumar, Adv.
Mr. Irshad Ahmad, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Rajesh Mahale, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the applicant states that their intention is only to assist the Court on question of law in which they are vitally interested as they had filed a review application post dismissal of special leave petition in limine.
In view of the aforesaid, the applicant is permitted to intervene in the matter.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.08.21 17:35:59 IST Reason: (MUKESH KUMAR) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER