Supreme Court - Daily Orders
Nunhems India P.Ltd. vs Seed Inspector on 5 September, 2014
Bench: Dipak Misra, Vikramajit Sen
1
ITEM NO.201 COURT NO.8 SECTION II
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 (Crl.) No. 2549/2011
(Arising out of impugned final judgment and order dated 08/12/2010
in CRLMC No. 3358/2010 passed by the High Court of Delhi at N.
Delhi)
NUNHEMS INDIA P.LTD. Petitioner(s)
VERSUS
SEED INSPECTOR Respondent(s)
(with appln. for stay and office report)(For final disposal)
WITH
SLP(Crl) No. 4742/2012
(With appln.(s) for stay and Office Report)
Date : 05/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Nagendra Rai, Sr.Adv.
Mr.Venancio D'Costa, Adv.
Mr.Ashish Singh, Adv.
Ms. Neha Malik, Adv.
Mr. Rajan Narain,Adv.
Dr. A.M. Singhvi,Sr.Adv.
Mr.Siddharth Luthra, Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Samarjeet Patnaik, Adv.
Mr.Arjun Mahajan, Adv.
Mr. Rohan Garg, Adv.
Ms.Manik Karanjawala, Adv.for
M/s. Karanjawala & Co.
For Respondent(s) Mr. N.K. Kaul, ASG
Ms.Vimla Sinha, Adv.
Ms. Sadhana Sandhu, Adv.
Mr. D.S. Mahara, Adv.
Signature Not Verified
Mrs. Anil Katiyar,Adv.
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.09.05
17:17:03 IST
Reason: Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
2 Nr. Neeraj K. Kaul learned Additional Solicitor General appearing for respondent, prays for four weeks' time to file counter affidavit. Prayer is allowed.
Rejoinder, if any, be filed within two weeks therefrom. List after six weeks on a non-miscellaneous day.
(USHA BHARDWAJ) (RENUKA SADANA) AR-CUM-PS (COURT MASTER)