Supreme Court - Daily Orders
M/S The Marwah Company, Noida (Thr. Shri ... vs Union Of India Thr G.E., Meerut on 1 May, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.20 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........../2017
(CC No(s).8846/2017)
(Arising out of impugned final judgment and order dated 03/11/2016
in FAFO No.2176/2003 passed by the High Court Of Judicature at
Allahabad)
M/S THE MARWAH COMPANY, NOIDA (THR. SHRI JS
MARWAH PROP) Petitioner(s)
VERSUS
UNION OF INDIA THR G.E., MEERUT Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Ramesh Lal Bhatia,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) Signature Not Verified (Renuka Sadana) Court Master Digitally signed by SARITA PUROHIT Date: 2017.05.02 Assistant Registrar 17:56:02 IST Reason: