Supreme Court - Daily Orders
The State Of Odisha vs M/S Skol Breweries Ltd. on 24 September, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.6 Court 7 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15320/2020
(Arising out of impugned final judgment and order dated 26-03-2019
in WP(C) No. 3831/2007 passed by the High Court of Orissa at
Cuttack)
STATE OF ODISHA & ORS. Petitioner(s)
VERSUS
M/S SKOL BREWERIES LTD. Respondent(s)
(IA No. 75314/2020 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT
IA No. 75312/2020 - CONDONATION OF DELAY IN FILING
IA No. 75313/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 24-09-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Anindita Pujari, AOR
Mr. Om Narayan,Adv.
For Respondent(s) Ms. Sujata Kumari Muni,Adv.
Mr. Shovan Mishra, AOR
Ms. Bipasa Tripathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed.
However, six months' time is granted to the petitioners to refund the amount. However, payment of interest is waived.
Signature Not VerifiedPending applications shall also stand disposed of.
Digitally signed by Anita Malhotra Date: 2021.09.25 13:11:01 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER 1