Supreme Court - Daily Orders
Union Of India vs Bst Textile Mills Pvt. Ltd. on 27 January, 2014
ITEM NO.61 COURT NO.8 SECTION IX
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 (Civil) No(s).8782/2013
(From the judgement and order dated 11/10/2012 in WPL No.578/2012 of The
HIGH COURT OF BOMBAY)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
BST TEXTILE MILLS PVT. LTD. & ANR. Respondent(s)
(With prayer for interim relief and office report )
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. R.K. Khanna, ASG
Ms. Manita Verma, Adv.
Ms. Madhurima Mirdul, Adv.
Ms. J. Janani, Adv.
Mr. Mohit Nagar, Adv.
for Mr. Shreekant N. Terdal,AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Pankaj Kumar Singh, Adv.
for Mr. Aniruddha P. Mayee,AOR
UPON hearing counsel the Court made the following
O R D E R
We have heard learned counsel for the parties at length. This special leave petition has been filed against an interim order and we are not inclined to interfere with the same.
The special leave petition is accordingly dismissed. Interim order dated 11.03.2013 stands vacated.
|(Parveen Kr.Chawla) | |(Indu Bala Kapur) |
|Court Master | |Court Master |
| | | |