Supreme Court - Daily Orders
State Of M.P. vs M/S Harsh Wood Products Ltd. on 30 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.18 COURT NO.6 SECTION IVA
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)....../2015
(CC No(s). 5316/2015
(Arising out of impugned final judgment and order dated 25/01/2012
in WP No. 4066/2010 passed by the High Court Of M.p At Gwalior)
STATE OF M.P. & ORS. Petitioner(s)
VERSUS
M/S HARSH WOOD PRODUCTS LTD. Respondent(s)
(With appln. (s)C/delay in refiling slp)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sunny Choudhary,Adv.
Mr. Mishra Saurabh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
There is an inordinate delay of 919 days in re-filing the special leave petition for which no satisfactory explanation is furnished. The special leave petition is dismissed on the ground of delay in refiling the special leave petition.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by Madhu Bala Date: 2015.03.30 COURT MASTER COURT MASTER 17:47:45 IST Reason: