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[Cites 1, Cited by 1]

Supreme Court - Daily Orders

V.M. Salgaocar And Brother Private ... vs The State Of Goa on 6 September, 2018

Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta

                                                1

     ITEM NO.17                         COURT NO.3                 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(s) for Special Leave to Appeal (C)               No(s).12328-12330/2018

     (Arising out of impugned final judgment and order dated 04-05-2018
     in WP No. 3/2018 and 28-03-2018 in WP No. 3/2018 and 29-03-2018 in
     SNA No. 1135/2018 passed by the High Court of Judicature at Bombay
     at Goa)

     V.M. SALGAOCAR AND BROTHER PRIVATE LIMITED                     Petitioner(s)
                                               VERSUS
     THE STATE OF GOA & ORS.                                        Respondent(s)

     WITH SLP(C) No. 12449/2018 (IX)
     Diary No(s). 17815/2018 (IX)
     Diary No(s). 24194/2018 (IX)

     Diary No(s). 31073/2018 (IX)
     (WITH I.R. and IA No.121258/2018-CONDONATION OF DELAY IN FILING and
     IA No.121259/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Diary No(s). 31077/2018 (IX)
     (WITH I.R. and IA No.121256/2018-CONDONATION OF DELAY IN FILING and
     IA No.121257/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 06-09-2018 These petitions were called on for hearing today.
     CORAM :             HON'BLE MR. JUSTICE MADAN B. LOKUR
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)            Mr. Yashraj Singh Deora, AOR
                                  Ms. Ninotska Pimenta, Adv.
                                  Mr. Shyam Agarwal, Adv.

                                  Mr. Mukul Rohatgi, Sr. Adv.
                                  Mr. Dhruv Mehta, Sr. Adv.
                                  Mr. Sumit Goel, Adv.
Signature Not Verified
                                  Mr. Nimad Laud, Adv.
Digitally signed by
                                  Mr. Kshatrshal Raj, Adv.
SANJAY KUMAR
Date: 2018.09.06
17:30:29 IST
                                  Mr. Ivo D’Costa, Adv.
Reason:
                                  M/S. Parekh & Co.

                                  Mr. Huzefa Ahmadi, Sr. Adv.
                                  Mr. Jayant Mohan, AOR
                                        2

                    Mr. Ivo D’Costa, Adv.

                    Mr.    Gourab Banerjee, Sr. Adv.
                    Mr.    Ninad Laud, Adv.
                    Mr.    Nikhil Vaze, Adv.
                    Mr.    S.P. Mukherjee, Adv.
                    Mr.    Ivo D’Costa, Adv.
                    Mr.    Jayant Mohan, AOR

For Respondent(s)   Mr.    A.N.S. Nadkarni, ASG
                    Ms.    Ruchira Gupta, Adv.
                    Mr.    Santosh Salvador Rebello, Adv.
                    Mr.    Anurag Sharma, Adv.
                    Mr.    Shishir Deshpande, AOR

                    Mr. Prashant Bhushan, AOR
                    Mr. Pranav Sachdeva, Adv.

                    Mr. Guru Krishna Kumar, Sr. Adv.
                    Mr. Ninad Laud, Adv.
                    Mr. Aman Varma, Adv.

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

Chowgule and Company Private Limited Vs. Goa Foundation and Ors. [SLP(C) No.12449/2018] be taken as the lead case and it should be reflected in the causelist accordingly.

Learned counsel appearing for Goa Foundation has handed over the written submissions in Court. List the matters on 13th November, 2018. Diary No(s). 24194/2018, Diary No(s). 31073/2018, Diary No(s). 31077/2018 Exemption from filing C/C of the impugned judgment granted.

Delay condoned.

Issue notice.

(SANJAY KUMAR-I) (KAILASH CHANDER) 3 AR-CUM-PS ASSISTANT REGISTRAR