Supreme Court - Daily Orders
Raymond Cement Works vs Union Of India on 12 April, 2016
Bench: J. Chelameswar, Uday Umesh Lalit
ITEM NO.10 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)
WITH
SLP(C) No. 8052/2006
(With (With appln.(s) for early hearing and appln.(s) for
permission to file additional documents)
SLP(C) No. 8071/2006
(With appln.(s) for permission to file additional documents and
Office Report)
SLP(C) No. 1521/2007
Interim Relief and Office Report)
Date : 12/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Manan Kumar Mishra, Sr. Adv.
Mr. Surya Kant,Adv.
Mr. Patap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
for M/s. K. J. John & Co.
Signature Not Verified
For Respondent(s)
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.04.12
Mr. R.S. Suri, Sr. Adv.
Mr. Shankar Divate, Adv.
16:09:31 IST
Reason:
Mr. N.K. Karhail, Adv.
Mr. S.N. Terdal, Adv.
Mr. D. S. Mahra,Adv.
-2-
UPON hearing the counsel the Court made the following
O R D E R
List the matters next week, as prayed by learned counsel for the petitioners.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER