Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Supreme Court - Daily Orders

M/S Sharad Enterprises vs The State Of Uttar Pradesh on 2 July, 2018

Bench: Madan B. Lokur, Deepak Gupta

                                                     1

     ITEM NO.41+60                              COURT NO.3               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).15664/2018

     (Arising out of impugned final judgment and order dated 14-05-2018
     in WPC No. 15208/2018 passed by the High Court of Judicature at
     Allahabad)

     M/S SHARAD ENTERPRISES                                             Petitioner(s)

                                                    VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                  Respondent(s)

     (WITH I.R. and IA No.82898/2018-EXEMPTION FROM FILING O.T.)

     WITH
     SLP(C) No.15740/2018
     (WITH APPLN. FOR EXEMPTION FROM FILING O.T.)

     Date : 02-07-2018 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                Mr.   Sanjay R. Hegde, Sr. Adv.
                                      Mr.   V.K. Shukla, Adv.
                                      Ms.   Vijay Lakshmi, adv.
                                      Mr.   Satish Kumar, AOR

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No.15664/2018

Exemption from filing O.T. granted. Issue notice.

Signature Not Verified

Dasti, in addition, is permitted. Digitally signed by MEENAKSHI KOHLI Date: 2018.07.03 17:02:34 IST Reason: In the meanwhile, the petitioner will deposit the statutory royalty and furnish a bank guarantee to the satisfaction of the District Magistrate, Jalaun, Urai, 2 Uttar Pradesh of the balance amount of royalty claimed by the respondents.

On furnishing bank guarantee, the demand notice shall remain stayed.

Tag with SLP(C) No.35161/2017. SLP(C) No.15740/2018 Exemption from filing O.T. granted. Issue notice.

Dasti, in addition, is permitted. In the meanwhile, the petitioner will deposit the statutory royalty and furnish a bank guarantee to the satisfaction of the District Magistrate, Kanpur Dehat, Uttar Pradesh of the balance amount of royalty claimed by the respondents.

On furnishing bank guarantee, the demand notice shall remain stayed.

Tag with SLP(C) No.35161/2017.




 (SANJAY KUMAR-I)                      (KAILASH CHANDER)
    AR-CUM-PS                            COURT MASTER