Supreme Court - Daily Orders
M/S. Om Traders vs Union Of India . on 4 October, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.601 COURT NO.1 SECTION III
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). 29273-29275/2016
(Arising out of impugned final judgment and order dated 28/09/2016
in WA No. 3663/2016 28/09/2016 in WA No. 3664/2016 28/09/2016 in WA
No. 3665/2016 passed by the High Court Of Karnataka At Bangalore)
M/S. OM TRADERS Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With interim relief )
Date : 04/10/2016 These petitions were called on for mentioning
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Gopal Subramaniam,Sr.Adv.
Mr. Vijay Narayan,Sr.Adv.
Dr. S. Krishnanand,Adv.
Mr. Aravindh S.,Adv.
For Respondent(s) Mr. Dushyant Dave,Sr.Adv.
Mr. Gaurav Barathi,Adv.
Mr. Abhay A. Jena,Adv.
Mr. Vikramjeet,Adv.
Ms. Neeti Aggarwal,Adv.
Mr. Ranjit B. Raut,Adv.
Ms. Bina Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in these special leave petitions, which are hereby dismissed.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2016.10.04 17:10:20 IST Reason:(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER