Supreme Court - Daily Orders
Raymond Cement Works vs Union Of India on 26 November, 2015
Bench: Chief Justice, Arun Mishra
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ITEM NO.8 COURT NO.1 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)
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 : 26/11/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
Signature Not Verified
For Petitioner(s)
Digitally signed by
Mr. Surya Kant,Adv.
Charanjeet Kaur
Date: 2015.11.26
17:16:17 IST
Reason:
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Titisha Mukherjee, Adv.
for M/s. K. J. John & Co.,Adv.
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For Respondent(s) Mr. R.S. Suri, Adv.
Mr. N.K. Karhail, Adv.
Mr. Shander Divate, 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 four weeks.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar