Supreme Court - Daily Orders
M/S Raitani Engineering Works Pvt Ltd vs Union Of India on 15 December, 2015
Bench: Vikramajit Sen, N.V. Ramana
ITEM NO.2 COURT NO.10 SECTION XVI
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). 25826/2014
(Arising out of impugned final judgment and order dated 14/07/2014
in AP No. 457/2013,14/07/2014 in GA No. 2112/2014,14/07/2014 in
APOT No. 332/2014 passed by the High Court Of Calcutta)
M/S RAITANI ENGINEERING WORKS PVT LTD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln.for permission to submit additional documents and with
prayer for interim relief and office report)
Date : 15/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Saurabh Gupta, Adv. for
Mr. Gagan Gupta,Adv.(NP)
For Respondent(s) Mr. A.K. Sanghi, Sr.Adv.
Ms. Sunita Gautam, Adv.
Mr. A.K. Sangal, Adv,
Ms.Alka Aggarwal, Adv.
Ms.Sunita Sharma, Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated, list after four weeks on the ground of personal difficulty of the counsel for petitioner.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.12.15
16:56:19 IST
Reason: