Supreme Court - Daily Orders
Union Of India vs M/S Deepak Nitrite Ltd on 6 October, 2025
ITEM NO.18 COURT NO.8 SECTION III-B
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.48532/2025
[Arising out of impugned final judgment and order dated 03-10-2024
in SCA No. 16051/2021 passed by the High Court of Gujarat at
Ahmedabad]
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
M/S DEEPAK NITRITE LTD. & ANR. Respondent(s)
(IA No. 230155/2025 - CONDONATION OF DELAY IN FILING SLP)
Date : 06-10-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. S. Dwarakanath, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Abhyudey Kabra, Adv.
Mr. Adithya Reddy, Adv
Ms. Prerna Dhal, Adv.
Mr. Ishaan Sharma, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. Rajat Vaishnaw, Advocate
Mr. Prabhakar Yadav, Adv.
Mr. Mudit Bansal, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Having heard the learned Additional Solicitor General appearing for the petitioners and having gone through the materials on record, we find no good ground to interfere with the impugned order passed by the High Court.
3. Signature Not Verified The Special Leave Petition is, accordingly, dismissed.
4. Digitally signed by VISHAL ANAND Date: 2025.10.07 Pending applications, if any, also stand disposed of.
18:50:08 IST Reason: (VISHAL ANAND) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)