Supreme Court - Daily Orders
Tata Steel Ltd Thr. Its Chief Legal ... vs Union Of India Ministry Of Coal ... on 6 August, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.19 COURT NO.2 SECTION XVII
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).19943/2018
(Arising out of impugned final judgment and order dated 10-01-2018
in WPC No. 2184/2015 passed by the High Court of Jharkhand at
Ranchi)
TATA STEEL LTD THR. ITS CHIEF LEGAL
(CORPORATE MATTERS) MRS MEENA LALL Petitioner(s)
VERSUS
UNION OF INDIA MINISTRY OF COAL SECRETARY & ORS. Respondent(s)
(WITH I.R. and IA No.103649/2018-EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 19936/2018 (XVII)
(WITH I.R. and IA No.103556/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23731/2018 (XVII)
(WITH I.R. and IA No.105119/2018-CONDONATION OF DELAY IN FILING and
IA No.105120/2018-EXEMPTION FROM FILING O.T.)
Date : 06-08-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Punit Dutt Tyagi, AOR
Mr. Prashant Philips, Adv.
Ms. Mitali Daryan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. granted.
Delay condoned.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.08.06Leave granted.
17:18:45 IST Reason:(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER