Supreme Court - Daily Orders
M/S Bharat Trading Company vs State Of Chattisgarh . on 23 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.27 COURT NO.8 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. 26561/2016
(Arising out of impugned final judgment and order dated 11/05/2016
in IA No. 1/2016 in WPT No. 29/2016 passed by the High Court of
Chhattisgarh at Bilaspur)
M/S BHARAT TRADING COMPANY Petitioner(s)
VERSUS
STATE OF CHHATTISGARH AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Ranjit B. Raut, Adv.
Ms. Bina Gupta, Adv.
For Respondent(s)
Mr. Jugal Kishore Gilda, Adv.
Mr. V. C. Shukla, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Avanish Rathi, Adv.
Mr. Apoorv Kurup, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the both the parties seek adjournment.
While adjourning the matter by four weeks, we impose a cost of Rs.1,000/- on each of the parties which shall be deposited with the Supreme Court Legal Services Committee Signature Not Verified within two weeks.
Digitally signed by NIDHI AHUJA Date: 2017.01.25 13:23:10 IST Reason: (Nidhi Ahuja) (Mala Kumari Sharma) Court Master Court Master