Supreme Court - Daily Orders
M/S. Ideal Industrial Explosives Ltd. vs The Government Of Andhra Pradesh (Now ... on 16 February, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.27 COURT NO.3 SECTION III
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). 4675/2015
(Arising out of impugned final judgment and order dated 31/10/2014
in WP No. 13617/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
M/S. IDEAL INDUSTRIAL EXPLOSIVES LTD. Petitioner(s)
VERSUS
THE GOVERNMENT OF ANDHRA PRADESH AND ORS. Respondent(s)
(with interim relief and office report)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Dr. M. V. K. Moorthy, Sr. Adv.
Ms. T. Anamika, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No. 7574 of 2014.
Ad-interim relief, as prayed for in the Special Leave Petition, is granted.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.02.19 15:47:11 IST Reason: