Supreme Court - Daily Orders
Union Of India vs Maa Saraswati Traders on 6 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.15 Court 4 (Video Conferencing) SECTION XVI
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). 11124/2021
(Arising out of impugned final judgment and order dated 28-09-2020
in LPA No. 684/2012 passed by the High Court of Judicature at
Patna)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
MAA SARASWATI TRADERS & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.85439/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 06-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. Raghavendra S. Srivastava, Adv.
Mr. Mukul Singh, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 09.08.2021. Dasti, in addition, is permitted. List this matter alongwith SLP (C).No.7218/2021 and connected matters, if any, before the appropriate Bench. If any matter is not ready, it be listed with office report.
Signature Not Verified(NEETU SACHDEVA) (VIDYA NEGI) Digitally signed by NEETU KHAJURIA Date: 2021.08.07 COURT MASTER (SH) COURT MASTER (NSH) 12:46:48 IST Reason: