Supreme Court - Daily Orders
M/S Birla Corporation Ltd (Formely ... vs State Of Madhya Pradesh on 19 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.10+45 COURT NO.3 SECTION IVA
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)......CC No(s).
19946/2014
(Arising out of impugned final judgment and order dated 08/07/2014
in WP No. 6909/2002,08/07/2014 in WA No. 1189/2008 passed by the
High Court Of M.p At Jabalpur)
M/S BIRLA CORPORATION LTD (FORMELY KNOWN AS BIRLA JUTE AND
INDUSTRIES LTD) AND ANR Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH AND ORS Respondent(s)
I.A. 1/2014(with c/delay in filing slp)
With
SLP(c) No. 1206-1209/15
(With Appln(s) for exemption from filing O.T & interim relief and
office report)
With
SLP (c) No. 1223/15
(With Appln(s) for exemption from filing O.T & interim relief and
office report)
Date : 19/01/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Praveen Kumar,Adv.
Mr. Kumar Rajesh Singh, Adv.
Ms. Sunaina Kumar, Adv.
Mr. K. Ajit Singh, Adv.
Mr. A.K. Chitale, Sr. Adv.
Mr. Vijay Tulsiyan, Adv.
Mr. Sumit Kumar Sharma, Adv.
Mr. Niraj Sharma, Adv.
For Respondent(s) Mr. Gaurav Pachnanda, Sr. Adv.
Signature Not Verified
Mr. Mishra Saurabh, Adv.
Digitally signed by
Neeta Sapra
Date: 2015.01.22
Mr. V. Shukla, Adv.
16:55:33 IST
Reason: Mr. Ankt Lal, Adv.
Mr. Vibha Datta Makhija, Sr. Adv.
..2/-
:2:
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners as well as learned counsel for the State of M.P on caveat. It has been submitted by the learned counsel for the State of M.P that the suggestion made by the High Court would be duly considered as expeditiously as possible.
In the facts of the case, the special leave petition stands dismissed.
(Ashwani Kumar) (Sneh Bala Mehra)
COURT MASTER ASSISTANT REGISTRAR