Supreme Court - Daily Orders
M/S. Ushakiron Movies vs The State Of Andhra Pradesh on 7 January, 2016
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.101 COURT NO.1 SECTION IIIA
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). 3683/2007
M/S. USHAKIRON MOVIES Appellant(s)
VERSUS
STATE OF A.P. Respondent(s)
(with interim relief and office report)
WITH
C.A. No. 3684/2007
(With Interim Relief and Office Report)
Date : 07/01/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s)
Mr. S. Ganesh, Sr. Adv.
Mr. E.R. Kumar, Adv.
Mr. S. Dwarkanath, Adv.
Mr. Abhishek V. Deshmukh, Adv.
Ms. Aakanksha Nehra, Adv.
M/s. Parekh & Co.,Adv.
For Respondent(s)
Mr. Arvind P. Datar, Sr. Adv.
Mr. S.Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
Mr. Guntur Prabhakar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr.S. Ganesh, learned senior counsel for the appellants points out that somewhat similar issues like in the present cases are pending consideration before this Court in Special Leave Petition (C) No.7768 of 2015 titled as Tata Sons Limited and Anr. vs. State of Maharashtra and Anr. and requests that all these appeals/petition should be heard together.
Post these appeals along with SLP (C) No.7768 of 2015 on 19th January, 2016.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.01.12 16:19:35 IST Reason: (ASHOK RAJ SINGH) (SAROJ SAINI)
Court Master Court Master