Full Judgment Text
CORRECTED
ITEM NO.2 Court 11 (Video Conferencing) SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 175/2021 in C.A. No. 3687/2020
UMC TECHNOLOGIES PRIVATE LTD. Appellant(s)/
Applicant
VERSUS
FOOD CORPORATION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.134232/2020-APPROPRIATE ORDERS/DIRECTIONS
and IA No.134234/2020-APPLICATION FOR PERMISSION )
Date : 02-02-2021 This Application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Sahil Tagotra, AOR
Mr. Subhro P. Mukherjee, Adv.
Mr. Mohit Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
M.A. is allowed in terms of the signed order.
Pending application, if any, stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
(Signed Reportable order is placed on the file)
Signature Not Verified
Digitally signed by
Neelam Gulati
Date: 2021.03.01
11:29:44 IST
Reason:
REPORTABLE
I N THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Miscellaneous Application No. 175 OF 2021
IN
CIVIL APPEAL No(s). 3687 OF 2020
UMC TECHNOLOGIES PRIVATE LTD. Appellant(s)/
Applicant
VERSUS
FOOD CORPORATION OF INDIA & ANR. Respondent(s)
O R D E R
Having heard learned counsel for the parties, we
deem it appropriate to allow the prayer made by the
appellant/ applicant. Accordingly, the Application is
allowed.
The words “including an employee of the
appellant” stand deleted from the paragraph 4 of the
Judgment dated 16.11.2020. Rest of the order to remain
as it is.
.............................J.
( S. ABDUL NAZEER)
.............................J.
( SANJIV KHANNA)
NEW DELHI
FEBRUARY 02, 2021