Supreme Court - Daily Orders
M/S Kone Elevator India (P) Ltd vs State Of Rajasthan &Amp Anr on 4 August, 2014
: IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 286 OF 2014
M/S KONE ELEVATOR INDIA (P) LTD. AND ... PETITIONER(s)
ANOTHER
Versus
STATE OF RAJASTHAN AND ANOTHER ... RESPONDENT(s)
O R D E R
In view of the judgment passed by the
Constitution Bench of this Court in M/s. Kone
Elevator India Pvt. Ltd. vs. State of Tamil Nadu
and others 2014(7) SCALE 226, this writ petition is
disposed of in terms thereof. No cost.
.......................CJI.
(R.M. LODHA)
........................J.
(KURIAN JOSEPH )
NEW DELHI; ........................J.
AUGUST 4, 2014 (ROHINTON FALI NARIMAN)
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.08.06
10:19:24 IST
Reason:
ITEM NO.17 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 286/2014
M/S KONE ELEVATOR INDIA (P) LTD & ANR Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ANR Respondent(s)
(with appln. (s) for stay and office report)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. K. K. Mani,Adv.
Ms. T. Archana, Adv.
Mr. Abhishek Krishna, Adv.
For Respondent(s) Dr. Manish Singhvi, Adv.
Mr. Anshu Kumar, Adv.
Mr. Irshad Ahmad ,Adv.
UPON hearing counsel the Court made the following
O R D E R
Writ Petition is disposed of in terms of signed order. No cost.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]