Supreme Court - Daily Orders
Excel Crop Care Ltd. vs Competition Commn. Of India on 3 March, 2014
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ITEM NO.14+31+70 COURT NO.14 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 2480 OF 2014
EXCEL CROP CARE LTD. Appellant (s)
VERSUS
COMPETITION COMMN. OF INDIA & ANR. Respondent(s)
(With office report)
With Civil Appeal No.53-55/2014
(With appln.(s) for stay and permission to file synopsis and list of dates)
WITH Civil Appeal NO. 2874 of 2014
(With appln.(s) for ex-parte stay and office report)
Civil Appeal NO. 2922 of 2014
(With office report)
Date: 03/03/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
Counsel appearing for the parties:-
Mr. Arjun Krishnan, Adv.
Mr. Aniruddha Banerjee, Adv.
Mr. Sukesh Mishra, JD (Law)
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Rahul Goel, Adv.
Ms. Anu Monga, Adv.
Mr. Rohit K. Singh,Adv.
Mr. Neeraj Chaudhry, Adv.
Mr. Mohit Paul, Adv.
Mr. Ravinder Narian, Adv.
Ms. Kanika Gomber, Adv.
Mr. Siddharth Banthia, Adv.
Mr. Kishan Rawat, Adv.
Ms. Nimita Kaul, Adv.
Ms. Shravani Shekhar, Adv.
Mr. Prabal Mehrotra, Adv.
Mr. Rajan Narain, Adv.
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Mr. Ajit Pudussery, Adv.
Ms. Joanne Pudussery, Adv.
Mr. M. Chandra Sekhar, Adv.
Mr. K. Vijayan, Adv.
UPON hearing counsel the Court made the following
O R D E R
Civil Appeal No.2480/2014, Civil Appeal no.2874/2014 and Civil Appeal No.2922/2014:-
Issue notice.
Learned Attorney General for India accepts notice on behalf of Competition Commission of India and Mr. Ajit Pudussery, Advocate accepts notice on behalf of respondent no.2.
Learned Attorney General states that he will file counter affidavit within three weeks. Permission is granted. Copies be served on the petitioners. Learned counsel for the petitioners may file rejoinder affidavit within two weeks thereafter.
So far as the payment of the penalty is concerned, status quo as of today shall be maintained.
Civil Appeal No.53-33/2014:-
Mr. Ajit Pudussery, Advocate accepts notice on behalf of respondent no.2.
Learned Attorney General for India seeks permission to file rejoinder affidavit within two weeks. Permission is granted.
So far as the payment of the penalty is concerned, status quo as of today shall be maintained.
List the matters on 14-4-2014.
[Vishal Anand] [Indu Pokhriyal]
Court Master Court Master