Supreme Court - Daily Orders
State Of U.P.(Now Uttarakhand) Thr. ... vs R.B.Narain Singh Sugar Mills Ltd. Thr. ... on 2 February, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.104 Court 6 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1843-1844/2009
STATE OF U.P.(NOW UTTARAKHAND) & ANR. Appellant(s)
VERSUS
R.B.NARAIN SINGH SUGAR MILLS LTD. & ANR. Respondent(s)
IA No. 11/2014 - EXEMPTION FROM FILING O.T.
IA No. 139808/2018 - EXEMPTION FROM FILING O.T.
IA No. 136798/2018 - EXEMPTION FROM FILING O.T.
IA No. 9/2014 - Impleadment
IA No. 136795/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 139806/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 1845-1846/2009 (X)
SLP(C) No. 35030/2015 (X)
(PERMISSION TO FILE ADDITIONAL DOCUMENTS
IA No. 45616/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-02-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Appellant(s)/ Mr. S.R. Singh, Sr. Adv.
Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Vineet Bhagat, AOR
Mr. K.G. Bhagat, Adv.
Mr. Ajoy Bhushan Kalia, Adv.
Mr. Navneet Kaushik, Adv.
Ms. Manju Bhagat, Adv.
Ms. Archana Midha, Adv.
Mr. Aksveer Singh Saggu, Adv.
Signature Not Verified
Mr. Ramesh P Bhatt, Sr. Adv.
Digitally signed by
Charanjeet kaur
Date: 2022.02.03
17:02:26 IST
Reason: Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Mr. Sridhar Potaraju, Adv.
Mr. Gaichangpou Gangmei, AOR
2
For Appellant(s) Mr. Sanat Kumar, AAG
Ms. Vanshaja Shukla, AOR
Mr. Sajal Singhai, Adv.
For Respondent(s) Ms. Mridula Ray Bharadwaj, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption filing O.T., permission to file additional documents/ facts/annexures are allowed in respective matters.
No orders are required in I.A. No. 9/2014 for impleadment and the same is disposed of accordingly.
At the stage when we were seeking to commence arguments in the matter and the convenience compilation was sought to be referred to which was filed in September, 2021, it appears now that the State Counsel claims that they do not have a copy of the compilation. We make it clear that we will only look at the compilation. In case they seek to refer to anything beyond the compilation, they should inform the counsel for the respondent(s) so that those aspects are also included in the compilation. We have made it clear that we will only look to the compilation and the synopsis filed by the parties.
At the request of learned counsel for the State to make necessary arrangements in this behalf, 3 list in the week commencing 15.02.2022.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
* The disposed of applications be updated in the system before the next date of hearing.