Supreme Court - Daily Orders
Parle Products(P) Ltd vs State Of A.P on 8 January, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.38 COURT NO.10 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 (C) No(s). 860-861/2014
(Arising out of impugned final judgment and order dated 14/06/2012
in WP No. 7962/2012 and final judgment and order dated 30/10/2013
in RWPMP No. 10768/2013 passed by the High Court Of A.P. At
Hyderabad)
PARLE PRODUCTS(P) LTD Petitioner(s)
VERSUS
STATE OF A.P & ORS Respondent(s)
Date : 08/01/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) M/s. S. Narain & Co. (NP)
For Respondent(s) Mr. P. Venkat Reddy, Adv.
Mr. Sumanth Nookala, Adv.
M/s. Venkat Palwai Law Associates
UPON hearing the counsel the Court made the following
O R D E R
The matters have been called out twice. No one appeared on behalf of the petitioner. The special leave petitions are dismissed for non-prosecution.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.01.10
06:18:49 IST
Reason: