Supreme Court - Daily Orders
M/S Hathway Bhaskar Multinet Pvt. Ltd. ... vs State Of Madhya Pradesh . on 24 August, 2015
Bench: Chief Justice, Kurian Joseph, Amitava Roy
1
ITEM NO.41 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). 23289/2015
(Arising out of impugned final judgment and order dated 16/07/2015
in WP No. 8573/2014 passed by the High Court of M.P. at Indore)
M/S HATHWAY BHASKAR MULTINET PVT. LTD.
(NOW KNOWN AS M/S HATHWAY DATACOM
CENTRAL PVT. LTD.), INDORE, MP.-452001 Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing lengthy list of dates, exemption
from filing O.T. and interim relief and office report)
Date : 24/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Harin P. Raval, Sr. Adv.
Mr. Sumit Nema, Adv.
Mr. M. Y. Deshmukh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There shall be interim stay of the impugned judgment and order passed by the High Court of Signature Not Verified Madhya Pradesh, Principal Seat at Jabalpur, Bench Digitally signed by NEETU KHAJURIA Date: 2015.08.27 17:12:02 IST Reason: at Indore in Writ Petition (C) No.8573 of 2014, dated 16.07.2015, subject to the petitioner 2 depositing a sum of Rs.1,00,00,000/- (Rupees One Crore Only) within eight weeks' time from today.
Tag with Special Leave Petition (C) No.10316 of 2012.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar