Supreme Court - Daily Orders
M/S Central Coalfields Ltd. vs State Of Jharkhand . on 16 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(S). 1007 OF 2012
M/S. CENTRAL COALFIELDS LTD. ...PETITIONER(S)
VERSUS
STATE OF JHARKHAND & ORS. ..RESPONDENT(S)
WITH
T.P.(C) No. 1051/2012
SLP(C) No. 24941/2012
SLP(C) No. 26509/2012
O R D E R
Heard learned counsel for the parties. Learned counsel for the petitioner(s) does not press the petitions. Hence, the same are dismissed as not pressed.
...................J. (V. GOPALA GOWDA) Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.03.18 ....................J. 17:28:03 IST Reason: (C.NAGAPPAN) NEW DELHI, MARCH 16, 2015 ITEM NO.48 COURT NO.10 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Civil) No(s). 1007/2012 M/S CENTRAL COALFIELDS LTD. Petitioner(s) VERSUS STATE OF JHARKHAND & ORS. Respondent(s) (with appln. (s) for stay and office report) WITH T.P.(C) No. 1051/2012 (With Office Report) SLP(C) No. 24941/2012 (With Interim Relief and Office Report) SLP(C) No. 26509/2012 (With Office Report) Date : 16/03/2015 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Anip Sachthey,Adv.
Ms. Shagun Matta, Adv.
For Respondent(s) Mr. Tapesh Kumar Singh, Adv.
Md. Waquas, Adv.
For T.K. Singh, Adv.
Mr. Ardhendumauli Kumar Prasad,Adv. Mr. Kunal Verma,Adv.
Mr. Anil K. Jha,Adv.
Mr. R.K. Ojha, Adv.
UPON hearing the counsel the Court made the following O R D E R The petitions are dismissed as not pressed in terms of signed order.
(VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)