Supreme Court - Daily Orders
Parle Products(P) Ltd vs State Of A.P on 3 February, 2014
ITEM NO.16 COURT NO.14 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 (Civil) No(s).860-861/2014
(From the judgement and order dated 14/06/2012 in WP No.7962/2012 dated
30/10/2013 in WP No.7962/2012,RWPMP No.10768/2013 of The HIGH COURT OF A.P
AT HYDERABAD)
PARLE PRODUCTS(P) LTD Petitioner(s)
VERSUS
STATE OF A.P & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 03/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. Sandeep Narain, Adv.
Mr. Shri Narain, Adv.
for M/S. S. Narain & Co.,Adv.
For Respondent(s) Mr. D. Mahesh Babu,Adv.
Mr. Amit K. Naidu, Adv.
Mr. Amjad Maqbool, Adv.
Mr. Aditya Jain, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for Respondent No.1, adjourned for four weeks.
Interim order to continue.
[Gulshan Kumar Arora] [Suneet Mahajan]
Court Master Court Master