Supreme Court - Daily Orders
U.O.I vs M/S Mankapur Chini Mills on 19 February, 2014
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ITEM NO.12 COURT NO.10 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 (Civil)....../2014
CC 770/2014
(From the judgement and order dated 04/07/2013 in WP No.1892/2013 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
U.O.I & ORS Petitioner(s)
VERSUS
M/S MANKAPUR CHINI MILLS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC NO. 2032 of 2014
(With appln(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 2505 of 2014
(With appln(s) for c/delay in filing SLP and c/delay in refiling SLP and
office report)
Date: 19/02/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. L. Nageshwar Rao, ASG
Ms. Kiran Bhardwaj, Adv.
Mrs. Ritu Bhardwaj, Adv.
Mr. B. Krishna Prasad, Adv. (Not Present)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 3949 of 2013.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |