Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S. Birla Corporation Ltd. Unit: Satna ... vs State Of Uttar Pradesh on 1 April, 2016

Bench: Dipak Misra, Shiva Kirti Singh

      ITEM NO.15                                     COURT NO.4                     SECTION II

                                       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 (Crl.)                            No(s).    2295/2016

      (Arising out of impugned final judgment and order dated 04/02/2016
      in CRLMA No. 3251/2016 passed by the High Court of Judicature at
      Allahabad)

      M/S. BIRLA CORPORATION LTD. UNIT: SATNA CEMENT WORKS                               Petitioner(s)

                                                            VERSUS

      STATE OF UTTAR PRADESH AND ANR.                                                    Respondent(s)

      (with appln. (s) for exemption from filing O.T. and interim relief)

      Date : 01/04/2016 This petition was called on for hearing today.

      CORAM :                 HON'BLE MR. JUSTICE DIPAK MISRA
                              HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

      For Petitioner(s)                       Mr.   v. Shekhar, Sr. Adv.
                                              Mr.   PraveenKumar, Adv.
                                              Ms.   Babita Sant, Adv.
                                              Mr.   Praveen Kumar, AOR

      For Respondent(s)


                                  UPON hearing the counsel the Court made the following
                                                     O R D E R

Having heard Mr. Shekhar, learned senior counsel for the petitioner, liberty is granted to the petitioner to approach the High Court for variation of the order passed by the High Court or for early hearing. If an application is filed within a week hence, the High Court, taking into account the facts in question, shall dispose of the matter at the earliest.

With the aforesaid observations, the special leave petition stands disposed of.

As a sequel, the interlocutory application, if any, is Date: 2016.04.02 12:51:28 IST disposed of.

Reason:

(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master