Supreme Court - Daily Orders
Union Of India vs Amalgamated Plantations (P) Ltd. on 9 December, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.37 COURT NO.3 SECTION IIIB
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)......CC No(s).
23339-23340/2016
(Arising out of impugned final judgment and order dated 08/11/2012
in WPC No. 1166/2012 14/03/2016 in RP No. 121/2014 passed by the
High Court of Gauhati)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
AMALGAMATED PLANTATIONS (P) LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 09/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. N.K. Kaul, ASG
Ms. Asha Gopalan Nair, Adv.
Mr. Kapil Rastogi, Adv.
Mr. Abhinav Mukherji, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of limitation. Needless to say, when the special leave petition is dismissed on the ground of limitation, the question of law is kept open.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.12.15 15:07:16 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master