Supreme Court - Daily Orders
M/S S.K. Translines Pvt Ltd vs The State Of Maharashtra on 12 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.53 COURT NO.12 SECTION IX
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). 4035/2018
(Arising out of impugned final judgment and order dated 16-01-2018
in WP No. 14847/2017 passed by the High Court Of Judicature At
Bombay At Aurangabad)
M/S S.K. TRANSLINES PVT LTD Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No.21151/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.21152/2018-EXEMPTION FROM FILING O.T.
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
18798/2018)
Date : 12-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. S.Gurukrishna Kumar, Sr. Adv.
Mr. Devadatt Kamat, Adv.
Mr. Aditya Sikchi, Adv.
Mr. Aditya Bhat, Adv.
Mr. Gautam Talukdar, AOR
Mr. Javedhur Rahman, Adv.
Mr. Rajesh Inamdar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petition as well as on the application for stay also returnable within four weeks.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2018.02.13Dasti service, in addition, is also permitted.
16:25:06 IST Reason: (SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER