Supreme Court - Daily Orders
Usher Agro Ltd. vs The State Of Uttar Pradesh on 8 October, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.34 COURT NO.9 SECTION II
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 (Crl.) Nos.7927-7928/2018
(Arising out of impugned final judgment and order dated 09-07-2018
in Application U/S 482 Nos.12977/2018 and 13085/2018 passed by the
High Court of Judicature at Allahabad)
USHER AGRO LTD. ETC. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.135200/2018-EXEMPTION FROM
FILING O.T.)
Date : 08-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.
Mr. Atul Kumar,Adv.
Mr. Abhimanyu Sharma,Adv.
For Mr. S. K. Verma, AOR
For Respondent(s) Mr. Kavin Gulati,Sr.Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Alok Beri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find that the impugned judgment is essentially based upon a decision rendered by the Madhya Pradesh High Court in the case of Manish Kalani & Anr. v. Housing and Urban Development Corporation Ltd. (HUDCO) & Anr. being SLP(Crl.)No.3020/2018 in which this Court vide order dated Signature Not Verified th 4 May, 2018 has already issued notice (Annexure P-14 of Digitally signed by ANITA MALHOTRA Date: 2018.10.09 17:04:42 IST Reason: the paper book) and stayed the proceedings. 1 Application for exemption from filing official translation is allowed.
Let notice be issued in these petitions returnable on 21st November, 2018.
Mr. Rohit Amit Sthalekar, learned counsel, who is on caveat, accepts and waives formal notice on behalf of respondent No.2.
Till then, further proceedings in the Trial Court shall remain stayed.
Let these petitions be listed along with SLP(Crl.)No.3020/2018 on 21st November, 2018.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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