Supreme Court - Daily Orders
State Of Bihar vs M/S.Samrat Laboratories on 6 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
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ITEM NO.102(PH) COURT NO.4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 247/2017
STATE OF BIHAR & ORS. APPELLANT(S)
VERSUS
M/S.SAMRAT LABORATORIES RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND
DOCUMENTS ON RECORD AND INTERIM RELIEF AND OFFICE REPORT)
WITH
C.A. NO. 248/2017
(WITH INTERIM RELIEF AND OFFICE REPORT)
C.A. NO. 253/2017
(WITH APPLN. (S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND
DOCUMENTS ON RECORD AND INTERIM RELIEF AND OFFICE REPORT)
C.A. NO. 254/2017
(WITH APPLN. (S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND
DOCUMENTS ON RECORD AND INTERIM RELIEF AND OFFICE REPORT)
C.A. NO. 249/2017
(WITH INTERIM RELIEF AND OFFICE REPORT)
C.A. NO. 250/2017
(WITH APPLN. (S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND
DOCUMENTS ON RECORD AND INTERIM RELIEF AND OFFICE REPORT)
C.A. NO. 259/2017
(WITH INTERIM RELIEF AND OFFICE REPORT)
C.A. NO. 256/2017
(WITH APPLN. (S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND
DOCUMENTS ON RECORD AND INTERIM RELIEF AND OFFICE REPORT)
Date : 06/04/2017 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.04.07
15:42:09 IST
Reason:
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For Appellant(s) Mr. Dinesh Dwivedi, Sr. Adv.
Mr. Gopal Singh, Adv.
Ms. Vimla Sinha, Adv.
Mr. Manish Kumar, Adv.
Mr. Rituraj Biswas, Adv.
Mr. Shivam Singh, Adv.
Mr. Aditya Raina, Adv.
Mr. Shreyas Jain, Adv.
Mr. Kumar Milind, Adv.
Mr. Advitiya Awasthi, Adv.
Mr. Vikram Singh Chauhan, Adv.
For Respondent(s) Mr. Pinaki Misra, Sr. Adv.
Mr. Satyabir Bharti, Adv.
Mr. Rakesh Singh, Adv.
Mr. Arun K. Sinha, Adv.
Mr. Satyabir Bharti, Adv.
Mr. Rajat Joseph, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 247/2017 STATE OF BIHAR & ORS. ...APPELLANTS VERSUS M/S.SAMRAT LABORATORIES ...RESPONDENT WITH C.A. NO. 248/2017, C.A. NO. 253/2017, C.A. NO. 254/2017, C.A. NO. 249/2017, C.A. NO. 250/2017, C.A. NO. 259/2017, C.A. NO. 256/2017 ORDER In view of the promulgation and enforcement of Bihar Prohibition and Excise Act, 2016 we are of the view that there is no live issue for adjudication in this group of Civil Appeals and the same has become academic. The appeals including all pending applications therein are, accordingly, disposed of as having become redundant. We make it clear that we have expressed no opinion on merits.
....................,J.
(RANJAN GOGOI) ...................,J.
(NAVIN SINHA) NEW DELHI APRIL 06, 2017