Supreme Court - Daily Orders
M.P.Agro ... vs Jantantra Grah Nirman Coop.St.Ltd. on 12 January, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.3 COURT NO.7 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
3022/2012
M.P.AGRO INDUS.DEV.CORP.LDT.THR.M.D. Petitioner(s)
VERSUS
JANTANTRA GRAH NIRMAN COOP.ST.LTD.& ORS Respondent(s)
(for recalling the court's order dated 14.11.2014 and office
report)
Date : 12/01/2015 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Sudhir Kulshreshtha,Adv.
For Respondent(s) Mr. Arvind Varma, Sr. Adv.
Mr. C. D. Singh,Adv.
Mr. Kunal Verma,Adv.
Mr. Prasanna Mohan, Adv.
Mr. K. Vajpai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 2/2014 has been filed with the prayer as follows:-
“It is therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to:-
(a) recall the order dated 14.11.2014 passed in SLP(C) No. 3022/2012;Signature Not Verified Digitally signed by Deepak Mansukhani
(b) restore the Special Leave Petition(Civil) No. Date: 2015.01.12 17:11:44 IST Reason: 3022/2012 to its original number;
(c) pass such order or further order which this Hon'ble Court may deem fit and proper in the interest of justice.” -2- Accepting the reasons given in the application, IA No. 2/2014 is allowed.
The order dated 14.11.2014 passed in SLP(C) No. 3022/2012 is recalled.
The special leave petition is restored to its orignal number.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER