Supreme Court - Daily Orders
Cj Darcl Logistics Ltd. vs The State Of Gujarat on 7 March, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.50 COURT NO.3 SECTION II-B
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 (Crl.) No(s). 1923/2024
(Arising out of impugned final judgment and order dated 01-11-2023
in SCRLA No. 13975/2023 passed by the High Court of Gujarat at
Ahmedabad)
CJ DARCL LOGISTICS LTD. Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(IA No. 32629/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 32624/2024 - EXEMPTION FROM FILING O.T.)
Date : 07-03-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Anil Goel,Adv.
Mr. Ravindra Sadanand Chingale, AOR
For Respondent(s) Ms. Deepanwita Priyanka, Adv.
Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after two weeks.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by Narendra Prasad Date: 2024.03.07 (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS 17:39:32 IST Reason: COURT MASTER (NSH)