Supreme Court - Daily Orders
State Of Chhattisgarh vs Quick Heal Technologies Pvt. Ltd. . on 4 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.37 COURT NO.8 SECTION IVA
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).
11054/2016
(Arising out of impugned final judgment and order dated 02/11/2015
in WP No. 777/2015 passed by the High Court of Chhatisgarh at
Bilaspur)
STATE OF CHHATTISGARH AND ORS. Petitioner(s)
VERSUS
QUICK HEAL TECHNOLOGIES PVT. LTD. AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 04/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Mukul Rohatgi, A.G.
Mr. Apoorv Kurup, Adv.
Mr. V.C. Shukla, Adv.
For Respondent(s) Mr. Sudhanshu S. Chaudhari, Adv.
Mr. Ravi Raj Chander, Adv.
Mr. Vatsalya Vigya, Adv.
Mr. Ranjeet Kapoor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India. However, liberty is granted to the Signature Not Verified petitioner-State to avail all such remedies permissible under Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.07.06 15:46:18 IST Reason: law against the manufacturers as also the dealers with whom they have dealt with. The State is at liberty for issuing show cause notice(s) to all the concerned including the 2 manufacturers and dealers.
With the aforesaid observation and liberty, the special leave petition is dismissed accordingly.
Pending application(s), if any, stands disposed of.
(S. K. RAKHEJA) (SUMAN JAIN)
COURT MASTER COURT MASTER