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Union Of India vs E.I. Dupont India Pvt. Ltd. on 14 August, 2014

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    ITEM NO.15                                     COURT NO.4                               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)......CC
No(s).
  12049-12053/2014

    (Arising out of impugned final judgment and order dated 25/10/2013
    in SCA No. 14921/2013,25/10/2013 in SCA No. 14917/2013,25/10/2013
    in SCA No. 14918/2013,25/10/2013 in SCA No. 14919/2013,25/10/2013
    in SCA No. 14920/2013 passed by the High Court Of Gujarat At
    Ahmedabad)

    UNION OF INDIA AND ORS                                                                   Petitioner(
s)

                                                             VERSUS

    E.I. DUPONT INDIA PVT. LTD. AND ANR.                                                     Respondent(
s)

    (with appln. (s) for c/delay in filing SLP)

  Date :                     14/08/2014    These     petitions            were     called    on    for
hearing
  today.

    CORAM :                      HON’BLE MR. JUSTICE ANIL R. DAVE
                                 HON’BLE MR. JUSTICE UDAY UMESH LALIT

    For Petitioner(s)                        Mr.   Mukul Rohtagi, Attorney General
                                             Mr.   N. K. Kaul, ASG
                                             Ms.   Aparajita Singh, Adv.
                                             Ms.   Devanshi Singh, Adv.
                                             Mr.   Sanyat Lodha, Adv.
                                             Mr.   Rupesh Kumar, Adv.
                                             For   Mr. B. Krishna Prasad, Adv.

    For Respondent(s)                        Mr. P. B. Majmudar, Sr. Adv.
                                             Mr. Nikhil Goel, Adv.
                                             Mrs. Naveen Goel, Adv.
                                             Mr. Marsook Bafaki, Adv.

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

Delay condoned.

Issue notice, returnable on 10.10.2014.

Mr. Nikhil Goel, learned counsel, waives notice on behalf of the respondents.

Counter Affidavit be filed within four weeks.

Rejoinder Affidavit, if any, be filed within two weeks thereafter.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar