Supreme Court - Daily Orders
M/S Ajs Farm Owner'S Welfare ... vs Union Of India . on 5 January, 2016
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.9 COURT NO.1 SECTION XI
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)......CC No(s).
22501/2015
(Arising out of impugned final judgment and order dated 19/05/2015
in PIL No. 11539/2015 passed by the High Court Of Judicature at
Allahabad)
M/S AJS FARM OWNER'S WELFARE ASSOCIATION AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for permission to file SLP and office report)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Nitin Lonkar, Adv.
Mr. Sachin Patil,Adv.
Mr. Alok Mohan, Adv.
Mr. Ajit Waggh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted.
Heard.
We do not find any merit in this special leave petition, which is hereby dismissed.
Signature Not Verified(Shashi Sareen) Digitally signed by Shashi Sareen Date: 2016.01.05 (Saroj Saini) AR-cum-PS 10:33:02 IST Reason: Court Master