Supreme Court - Daily Orders
M/S Techno Prints vs Chhattisgarh Textbook Corporation on 17 May, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.54 COURT NO.9 SECTION IV-C
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). 10042/2023
(Arising out of impugned final judgment and order dated 11-04-2023 in
WA No. 72/2023 passed by the High Court Of Chhatisgarh At Bilaspur)
M/S TECHNO PRINTS Petitioner(s)
VERSUS
CHHATTISGARH TEXTBOOK CORPORATION & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.99291/2023-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT and IA No.99289/2023-EXEMPTION FROM FILING
O.T. and IA No.104048/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 17-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Abhinav Shrivastava, AOR
Mr. Himanshu Sinha, Adv.
Ms. Ritu Reniwal, Adv.
Mr. M. T., Adv.
For Respondent(s) Mr. Ankit Mishra, Adv.
Mr. Archit Mandyan, Adv.
Mr. Arijit Tiwari, Adv.
Ms. Kanupriya Mishra, Adv.
Mr. Priyank Upadhyay, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Priyank Upadhyay, learned Advocate on Record accepts notice on behalf of the respondents. Hence, issue of formal notice to the respondents is dispensed with.
Objections to the petition, if any, be filed. In the meanwhile, there shall be stay of further proceedings Signature Not Verified pursuant to the notice dated 14.12.2022. Digitally signed by Nisha Khulbey Date: 2023.05.17 17:31:59 IST Reason:
(NISHA KHULBEY) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR