Supreme Court - Daily Orders
Madhya Kshetra Basmati Growers ... vs The Intellectual Property Appellate ... on 5 October, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
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ITEM NO.3 Court 5 (Video Conferencing) SECTION XII
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).8461/2020
(Arising out of impugned final judgment and order dated 27-02-2020
in WP No.9564/2016 passed by the High Court Of Judicature At
Madras)
MADHYA KSHETRA BASMATI GROWERS ASSOCIATION SAMITI Petitioner(s)
VERSUS
THE INTELLECTUAL PROPERTY APPELLATE BOARD CHENNAI & ORS. Respondent
(FOR ADMISSION and I.R. and IA No.63019/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.63020/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.64439/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH
SLP(C) No. 8529/2020 (XII)
( IA No.63843/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.63844/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.65068/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 05-10-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Gopal Jha, AOR
Mr. J.Sai Deepak,Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Mohit Goel, Adv.
Mr. sidhant Goel, Adv.
Ms. Ruchira Gupta, Adv.
Mr. Aditya Goel, Adv.
Mr. Karmanya Dev Sharma, Adv.
Signature Not Verified
Mr. Anurag Sharma, Adv.
Mr. Shishir Deshpande, AOR
Digitally signed by
BALA PARVATHI
Date: 2020.10.05
19:16:59 IST
Reason:
For Respondent(s) Mr. P.S.Narasimha,Sr.Adv.
Mr. M. A. Chinnasamy, AOR
Mr. Ashish Kumar Upadhyay,Adv.
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Ms. V.Keerthana,Adv.
Ms. C.Rubavathi,Adv.
Mr. Vivek Tripathi,Adv.
Mr. Anubhav Chaturvedi,Adv.
Mr. Sanjay Jain, Sr. Adv.
Mr. Rajendra Kumar, Adv.
Mr. Prashant Gupta, Adv.
Mr. Jithin M. George, Adv.
Mr. Abhinav Mukerji, AOR
Ms. Pragati Neekhra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 25.11.2020. In the meanwhile, the order dated 17.02.2016 passed by the High Court in WMP No.5151 of 2016 shall continue.
In the meantime, the learned counsel for the parties are permitted to file written notes of submissions and additional documents, if any.
(B.Parvathi) (Anand Prakash) Court Master Court Master