Supreme Court - Daily Orders
Allengers Medical Systems Ltd. vs The State Of Odisha on 15 February, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.13 COURT NO.4 SECTION XI-A
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).4143/2019
(Arising out of impugned final judgment and order dated 19-11-2018
in WPC No.17213/2018 passed by the High Court of Orissa at Cuttack)
ALLENGERS MEDICAL SYSTEMS LTD. Petitioner(s)
VERSUS
THE STATE OF ODISHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23209/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr.Y.Bhalla, Adv.
Mr.Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (RENU DIWAN) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.02.15 16:38:41 IST Reason: