Supreme Court - Daily Orders
Raymond Cement Works vs Union Of India on 27 January, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.35 COURT NO.5 SECTION XI
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). 7962/2006
(Arising out of impugned final judgment and order dated 07/02/2006
in FAFO No. 115/1997 07/02/2006 in FAFO No. 117/1997 07/02/2006 in
FAFO No. 118/1997 07/02/2006 in FAFO No. 119/1997 07/02/2006 in
FAFO No. 123/1997 07/02/2006 in FAFO No. 125/1997 07/02/2006 in
FAFO No. 129/1997 07/02/2006 in FAFO No. 130/1997 07/02/2006 in
FAFO No. 131/1997 07/02/2006 in FAFO No. 135/1997 passed by the
High Court Of Judicature at Allahabad, Lucknow Bench)
RAYMOND CEMENT WORKS Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with interim relief and office report)
(For Final Disposal)
WITH
SLP(C) No. 8052/2006
(With appln.(s) for early hearing and appln.(s) for permission to
file additional documents)
(For Fnal Disposal)
SLP(C) No. 8071/2006
(With appln.(s) for permission to file additional documents and
Office Report)
SLP(C) No. 1521/2007
(With Interim Relief and Office Report)
Date : 27/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Dushyant Parashar, Adv.
Mr. Surya Kant,Adv.
Ms. Vandita Nain, Adv.
Mr. Pratap Venugopal, Adv.
Signature Not Verified
Ms. Surekha Raman, Adv.
Mr. Purushottam Kumar Jha, Adv.
Digitally signed by ASHOK
RAJ SINGH
Date: 2016.01.28 15:08:56
IST
Reason: DSC of Sh. Ashok
Raj Singh is being used by
Sh. Deepak Mansukhani Ms. Niharika, Adv.
for M/s. K. J. John & Co.,Adv.
-2-
For Respondent(s) Mr. R.S. Suri, Sr. Adv.
Mr. Shankar Divate, Adv.
Mr. N.K. Karhail, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matters are adjourned for two weeks, as prayed for.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER