Supreme Court - Daily Orders
Union Of India vs Apar Industries Ltd on 6 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.10+52+53 COURT NO.14 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9627/2023
(Arising out of impugned final judgment and order dated 23-08-2022
in WP No. 11539/2019 passed by the High Court Of Judicature At
Bombay)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
APAR INDUSTRIES LTD & ORS. Respondent(s)
(IA No.62567/2023-CONDONATION OF DELAY IN FILING and IA
No.62566/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP (CIVIL) Diary No(s). 9737/2023
([TO BE TAKEN UP ALONG WITH ITEM NO. 10 I.E. Diary No. 9627-
2023.]...........FOR ADMISSION and I.R. and IA No.64699/2023-
CONDONATION OF DELAY IN FILING and IA No.64700/2023-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT )
WITH
Diary No(s). 10269/2023 (III)
(IA No.65011/2023-CONDONATION OF DELAY IN FILING and IA
No.65012/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 9630/2023 (IX)
(IA No.54154/2023-CONDONATION OF DELAY IN FILING and IA
No.54153/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 9742/2023 (IX)
(FOR ADMISSION and I.R. and IA No.66528/2023-CONDONATION OF DELAY
IN FILING and IA No.66525/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
SLP (CIVIL) Diary No(s). 9747/2023
([TO BE TAKEN UP ALONG WITH ITEM NO. 10 I.E. Diary No. 9627-
2023.].......FOR ADMISSION and I.R. and IA No.55201/2023-
CONDONATION OF DELAY IN FILING and IA No.55197/2023-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Signature Not Verified
Date : 06-04-2023 This petition was called on for hearing today.
Digitally signed by
Harshita Uppal
Date: 2023.04.10
16:39:06 IST
Reason:
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. N. Venkatraman, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Ms. Ruchi Gour Narula, Adv.
Mr. Amit Sharma (b), Adv.
Mr. Rupesh Kumar, Adv.
Mr. V.c. Bharathi, Adv.
Mr. Sundeep Pandhi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having considered the impugned order and hearing counsel for the parties, we are of the opinion that the order in this case should be the same as the one in SLP ( C) Dy. No. 7213/2023 dated 24.03.2023.
Accordingly, the impugned order is hereby set aside. The Writ Petition shall be heard afresh by the High Court and decided on its merits. All rights and contentions of the parties are kept open. Special leave petitions are disposed of. Pending applications, if any, are disposed of.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)