Supreme Court - Daily Orders
Nelco Limited vs Union Of India on 15 October, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.9 Court 5 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.11095/2020
(Arising out of impugned final judgment and order dated 20-03-2020
in WP No. 6998/2018 passed by the High Court Of Judicature at
Bombay)
NELCO LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 15-10-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. V. Sridharan, Sr. Adv.
Mr. Sriram Sridharan, Adv.
Mr. Aditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Charanya Lakshmikumaran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti, in addition, is permitted.
To be tagged alongwith SLP(C) No.7425-7428/2020 and other connected matters, if any.
Signature Not Verified(RACHNA) Digitally signed by Rachna Date: 2020.10.15 (VIDYA NEGI) SENIOR PERSONAL ASSISTANT 17:00:46 IST Reason: COURT MASTER (NSH)