Supreme Court - Daily Orders
Pernod Ricard India (P) Ltd. vs The State Of Madhya Pradesh on 23 October, 2017
Bench: Kurian Joseph, R. Banumathi
1
ITEM NO.41 COURT NO.5 SECTION IV-A
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).
26571-26608/2017
(Arising out of impugned final judgment and order dated 29-06-2017
in WA No. 42/2017 29-06-2017 in WA No. 41/2017 29-06-2017 in WA No.
40/2017 29-06-2017 in WA No. 39/2017 29-06-2017 in WA No. 38/2017
29-06-2017 in WA No. 37/2017 29-06-2017 in WA No. 36/2017
29-06-2017 in WA No. 35/2017 29-06-2017 in WA No. 34/2017
29-06-2017 in WA No. 33/2017 29-06-2017 in WA No. 32/2017
29-06-2017 in WA No. 31/2017 29-06-2017 in WA No. 30/2017
29-06-2017 in WA No. 29/2017 29-06-2017 in WA No. 28/2017
29-06-2017 in WA No. 27/2017 29-06-2017 in WA No. 26/2017
29-06-2017 in WA No. 25/2017 29-06-2017 in WA No. 24/2017
29-06-2017 in WA No. 23/2017 29-06-2017 in WA No. 22/2017
29-06-2017 in WA No. 21/2017 29-06-2017 in WA No. 20/2017
29-06-2017 in WA No. 19/2017 29-06-2017 in WA No. 17/2017
29-06-2017 in WA No. 16/2017 29-06-2017 in WA No. 15/2017
29-06-2017 in WA No. 14/2017 29-06-2017 in WA No. 13/2017
29-06-2017 in WA No. 12/2017 29-06-2017 in WA No. 11/2017
29-06-2017 in WA No. 10/2017 29-06-2017 in WA No. 9/2017 29-06-2017
in WA No. 8/2017 29-06-2017 in WA No. 7/2017 29-06-2017 in WA No.
6/2017 29-06-2017 in WA No. 100/2017 29-06-2017 in WA No. 425/2016
passed by the High Court Of M.p At Gwalior)
PERNOD RICARD INDIA (P) LTD. Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.100314/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 23-10-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Signature Not Verified
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.10.24
17:21:23 IST
Reason:
Ms. Kanika Kalaiyarasan, Adv.
For M/s K. J. John And Co.
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks.
Without prejudice to the contentions available to the petitioner, the petitioner is directed to deposit 50% of the penalty before the authority concerned within three weeks from today. Subject to the above deposit, there shall be stay of operation and implementation of the impugned Judgment.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR