Supreme Court - Daily Orders
M/S Videocon Industries Ltd. (Formerly ... vs Union Of India . on 30 June, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.23 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). 13857/2016
(Arising out of impugned final judgment and order dated 29/04/2016
in WP No. 1922/2015 29/04/2016 in RP No. 21/2016 passed by the High
Court Of Bombay)
M/S VIDEOCON INDUSTRIES LTD.
(FORMERLY KNOWN AS 'M/S VIDEOCON
INTERNATIONAL LTD.') & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 30/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Rajiv Dutta, Sr. Adv.
Mr. Kamal R. Bulchandani, Adv.
Mr. Kumar Dushyant Singh, Adv.
Mr. Daniel George, Adv.
Mr. Shravan Kumar Yammanur, Adv.
Mr. Kumar Dushyant Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Rajiv Dutta, learned senior counsel appearing for the petitioner at considerable length. We see no reason to interfere with the order impugned in this special leave petition. The special leave petition is accordingly dismissed. We, however, extend time for deposit of Rs.2,94,37,000.00 in terms of order dated 29.04.2016 passed by the High Court by six weeks from today. We direct that in case the deposit is made within the time allowed Writ Petition NO.1922 Signature Not Verified of 2015 filed by the writ petitioner-company shall Digitally signed by stand restored and shall be heard and disposed off on merits by ASHOK RAJ SINGH Date: 2016.07.04 17:38:15 IST Reason: the High Court as expeditiously as possible.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master