Supreme Court - Daily Orders
C.C.E. And S.T. Rajkot vs Reliance Industries Ltd. on 12 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.30 COURT NO.15 SECTION III
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). 5507/2021
(Arising out of impugned final judgment and order dated 12-12-2019
in TA No. 740/2019 12-12-2019 in TA No. 743/2019 passed by the High
Court Of Gujarat At Ahmedabad)
C.C.E. AND S.T. RAJKOT Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.40931/2021-CONDONATION OF DELAY IN FILING and IA No.40932/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 40931/2021 - CONDONATION OF DELAY IN FILING IA No. 40932/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 12-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Ms. Sonia Mathur, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Ms. Preeti Rani, Adv.
Mr. Sharath Narayan Nambiar, Adv. Mr. Prashant Singh I, Adv. Mr. Amit Sharma B, Adv.
Mr. Sughosh Subramaniyam, Adv. Mr. V. C. Bharathi, Adv.
Mr. Vijaynand Tripathi, Adv. Ms. Ankita Singh, Adv.
Mr. Deepak Kumar, Adv.
For Respondent(s) Mr. K. R. Sasiprabhu, AOR Mr. Vipin Jain, Adv.
Mr. Vishal Agarwal, Adv. Mr. Vishnu Sharma A.S., Adv. Ms. Shilpa Balani, Adv.Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.09.13
UPON hearing the counsel the Court made the following 14:53:14 IST Reason: O R D E R On the request made by learned senior counsel appearing contd..
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for the petitioner/Department, the matter is adjourned to 03.10.2023 to seek instructions.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)