Supreme Court - Daily Orders
Raymond Cement Works vs Union Of India on 4 January, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
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ITEM NO.208 COURT NO.5 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). 7962/2006
(Arising out of impugned final judgment and order dated 07/02/2006
in FAFO No. 115/1997,07/02/2006 in FAFO No. 117/1997,07/02/2006 in
FAFO No. 118/1997,07/02/2006 in FAFO No. 119/1997,07/02/2006 in
FAFO No. 123/1997,07/02/2006 in FAFO No. 125/1997,07/02/2006 in
FAFO No. 129/1997,07/02/2006 in FAFO No. 130/1997,07/02/2006 in
FAFO No. 131/1997,07/02/2006 in FAFO No. 135/1997 passed by the
High Court Of Judicature at Allahabad, Lucknow Bench)
RAYMOND CEMENT WORKS Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 8052/2006
(With appln.(s) for early hearing and appln.(s) for permission to
file additional documents and )
SLP(C) No. 8071/2006
(With appln.(s) for permission to file additional documents and
Office Report)
SLP(C) No. 1521/2007
(With Interim Relief and Office Report)
Date : 04/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Manan Kumar Mishra,Sr.Adv.
Md. Anjul Dwivedi,Adv.
Mr. Surya Kant,Adv.
Signature Not Verified
Mr. Pratap Venugopal,Adv.
Ms. Surekha raman,Adv.
Digitally signed by
Om Parkash Sharma
Date: 2016.01.04
16:42:36 IST
Reason: Mr. Purushottam K. Jha,Adv.
Ms. Niharika,Adv.
For M/s. K. J. John & Co.,Adv.
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For Respondent(s) Mr. R.S. Suri,Sr.Adv.
Mr Shankar Divate,Adv.
Mr. N.K. Kashail,Adv.
Mr. S.N. Terdal,Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after 20th January, 2016.
[O.P. SHARMA] [INDU BALA KAPUR] AR-cum-PS COURT MASTER