Supreme Court - Daily Orders
Liquidator, Mp, State Hatkargha Bunkar ... vs Vijay Kumar Sharma on 6 February, 2015
Bench: Vikramajit Sen, C. Nagappan
ITEM NO.2 COURT NO.11 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
32294/2014
(Arising out of impugned final judgment and order dated 28/04/2014
in WP No. 4095/2014 passed by the High Court Of M.P. At Jabalpur)
LIQUIDATOR, MP, STATE HATKARGHA BUNKAR SAHAKARI
SANGH MARYADIT, JABALPUR Petitioner(s)
VERSUS
VIJAY KUMAR SHARMA AND ORS Respondent(s)
(for restoration and office report)
Date : 06/02/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Shubhada Deshpande, Adv.
Mr. Mahaling P.,
Mr. Abhijit Sengupta,Adv.
For Respondent(s)
Mr. Nitin Bhardwaj,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Subject to the payment of Rs.1,000/- to be deposited, as cost to the Supreme Court Bar Association Lawyers' Welfare Funds within two weeks from today, the Special Leave Petition stands restored to its original number.
Accordingly I.A. No. 2 stands allowed.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.02.06 16:05:16 IST Reason: (NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER