Supreme Court - Daily Orders
M/S. Paras Collin’S Distilleries Pvt. ... vs The State Of Telangana on 21 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.32 COURT NO.7 SECTION II
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 (Crl.) No(s). 10760/2022
(Arising out of impugned final judgment and order dated 08-09-2022
in CRLP No. 9368/2013 passed by the High Court For The State Of
Telangana At Hyderabad)
M/S. PARAS COLLIN’S DISTILLERIES PVT. LTD. & ANR. Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ANR. Respondent(s)
(FOR ADMISSION )
Date : 21-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. V. Pattabhi, Sr. Adv.
Mr. M. Vijaya Bhaskar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioners and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
(MEENAKSHI KOHLI) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER Digitally signed by ARJUN BISHT Date: 2022.11.21 17:19:07 IST Reason: