Supreme Court - Daily Orders
M/S. Gail India Ltd. vs State Of U.P. . on 4 December, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.15 COURT NO.5 SECTION III
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).
19445/2014
(Arising out of impugned final judgment and order dated 16/01/2014
in WPC No. 62091/2013 passed by the High Court Of Judicature at
Allahabad)
M/S. GAIL INDIA LTD. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln.(s) for C/Delay in filing SLP and Office Report)
WITH
S.L.P.(C)...CC No. 20337/2014
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
SLP(C) No. 33455/2014
(With appln.(s) for exemption from filing O.T. and interim relief
and Office Report)
Date : 04/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Abhishek Sharma,Adv.
Mr. Gaurav Agarwal, Adv.
Mr. Rohit Sthakkar, Adv.
Ms. Rashmi Singh,Adv.
Mr. Avi Tandon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the special leave petition returnable in six weeks.
In the meantime, by way of an ad-interim relief, the implementation of the impugned judgment shall remain stayed in all Signature Not Verified the matters. Digitally signed by Gulshan Kumar Arora Date: 2014.12.17 14:32:47 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master