Supreme Court - Daily Orders
Food Corp.Of India vs Harinagar Sugar Mills Ltd. . on 13 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.4 COURT NO.11 SECTION XVI
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). 29170/2008
(Arising out of impugned final judgment and order dated 30/07/2008
in LPA No. 380/2002 passed by the High Court Of Patna)
FOOD CORP.OF INDIA & ORS. Petitioner(s)
VERSUS
HARINAGAR SUGAR MILLS LTD. & ORS. Respondent(s)
(for final disposal)
WITH SLP(C) No. 17933/2009 (With Office Report)
Date : 13/01/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
Counsel for parties: Mr. Sukumar Pattjoshi, Sr. Adv.
Dr. Meera Agarwal, AOR
Mr. R.C. Mishra, Adv.
Mr. Amarjeet Singh Dheman, Adv.
Mr. Uday B. Wavikar, Adv.
Ms. V. Mohana, Sr. Adv.
Mr. Wasim Qadri, Adv.
Mr. Shadman Ali, Adv.
Mr. Abhinav Mukherjee, Adv.
Mr. Zaid Ali, Adv.
Mrs. Anil Katiyar, AOR
Ms. Sushma Suri, AOR
Mr. Jayant Bhushan, Sr. Adv.
Mr. Praveen Kumar, AOR
Mr. Ramesh Kumar Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing for the parties. Signature Not VerifiedWe find no merit in the Special Leave Petitions. The Special Leave Petitions are dismissed.
Digitally signed by R.NATARAJAN Date: 2016.01.14 16:33:45 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master