Supreme Court - Daily Orders
All Kerala Kerosene Wholesale Dealers ... vs State Of Kerala . on 21 May, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2432/2010
ALL KERALA KEROSENE WHOLESALE DEALERS ASSOCIATION APPELLANT(S)
VERSUS
STATE OF KERALA & ORS. RESPONDENT(S)
O R D E R
1. No ground to interfere is made out.
2. The appeal is, accordingly, dismissed.
3. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [M.R. SHAH] NEW DELHI;
MAY 21, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.05.24 16:19:26 IST Reason: ITEM NO.113 COURT NO.4 SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 2432/2010 ALL KERALA KEROSENE WHOLESALE DEALERS ASSOCIATION APPELLANT(S) VERSUS STATE OF KERALA & ORS. RESPONDENT(S) Date : 21-05-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH (VACATION BENCH) For Appellant(s) Mr. Jayant Muthraj,Sr.Adv.
Mr. Roy Abraham,Adv.
Ms. Seema Jain,Adv.
Mr. Himinder Lal, AOR For Respondent(s) Mr. C.K. Sasi, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER (Signed order is placed on the file)