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M/S Everst Flavour Ltd vs Union Of India on 8 December, 2014

Bench: Chief Justice, A.K. Sikri

  ITEM NO.61+103                            COURT NO.1                  SECTION III

                               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(s).   33065/2014

  (Arising out of impugned final judgment and order dated 09/09/2014 in
  WP No. 9142/2011 passed by the High Court Of Bombay)

  M/S EVERST FLAVOUR LTD                                             Petitioner(s)

                                                VERSUS

  UNION OF INDIA AND ORS                                             Respondent(s)

  (with appln. (s) for exemption from filing c/c of the impugned
  judgment and permission to file lengthy list of dates and permission
  to place addl. documents on record and interim relief)

  S.L.P.(C) No. 33930/2014
  (With appln.(s) for exemption from filing c/c of the impugned
  judgment, permission to file lengthy list of dates, prayer for
  interim relief and office report)

  Date : 08/12/2014 These petitions were called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI

  For Petitioner(s)                Mr. V. Lakshmi Kumaran, Adv.
                                   Mr. Jay Savla, Adv.
                                   Ms. Renuka Sahu, Adv.

  For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Dismissed.

(Neetu Khajuria) (Vinod Kulvi) 17:20:38 IST Reason: Sr.P.A. Assistant Registrar