Supreme Court - Daily Orders
U.P. State Handloom Corporation Ltd. vs Rashmi Arora on 6 April, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.44 COURT NO.10 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). 9393/2015
(Arising out of impugned final judgment and order dated 14/11/2014
in SCCR No. 544/2014 passed by the High Court Of Judicature at
Allahabad)
U.P. STATE HANDLOOM CORPORATION LTD. Petitioner(s)
VERSUS
RASHMI ARORA & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Harish Pandey,Adv.
Mr. Mayank Upadhyay, Adv.
For Respondent(s)
Mr. Fuzail Ahmad Ayyubi,Adv.
Mr. Anas Tanwir, Adv.
Mr. Abdul Qadir, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Signature Not Verified
(VINOD KR.JHA) (MALA KUMARI SHARMA) Digitally signed by COURT MASTER COURT MASTER Vinod Kumar Date: 2015.04.07 15:23:37 IST Reason: