Supreme Court - Daily Orders
Oasis Distileries Limited 1St Floor, ... vs State Of Madhya Pradesh & Others on 27 February, 2015
Bench: Chief Justice, A.K. Sikri
1
ITEM NO.56 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). 6009-6010/2015
(Arising out of impugned final judgment and order dated 25/11/2014
in WP No. 8448/2014 and WP No. 8450/2014 passed by the High Court
of M.P. at Indore)
OASIS DISTILERIES LIMITED Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH & OTHERS Respondent(s)
(With appln. (s) for exemption from filing O.T., prayer for
interim relief and office report)
Date: 27/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Ms. Kavita Jha,Adv.
Mr. Shammi Kapoor, Adv.
Ms. Purva Juneja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. However, we grant liberty to the petitioner to file an appeal before the first appellate authority within a month's time from today. Signature Not Verified Digitally signed by
If the petitioner files an appeal within the NEETU KHAJURIA Date: 2015.02.28 11:53:11 IST Reason: time granted, the same may be disposed of by the first appellate authority on merits without being 2 influenced by any observations made by the High Court.
The stay granted by the High Court is extended by another three months from today.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar