Supreme Court - Daily Orders
M/S. R.K. Sharma And Sons vs Union Of India , Thr. Ministry Of ... on 21 August, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.10 COURT NO.4 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(s).
36251-36252/2016
(Arising out of impugned final judgment and order dated 21-06-2016
in WPC No. 29016/2016 and order dated 14-09-2016 in WPC No.
219199/2016 passed by the High Court Of Judicature At Allahabad)
M/S. R.K. SHARMA & SONS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(Application for permission to file additional facts and documents)
Date : 21-08-2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Yatindra Singh, Sr. Adv.
Dr. Vinod Kumar Tewari, AOR
Mr. Chandra Shekhar, Adv.
Mr. Vivek Tiwari, Adv.
Mr. Satyam Pandey, Adv.
For Respondent(s) Mr. Ajit Sinha, Sr. Adv.
Mr. H.K. Naik, Adv.
Ms. Kiran bharadwaj, Adv.
Mr. Vibhu Shankar Mishra, Adv.
Mr. Kuldeep Chauhan, Adv.
Mr. Raj Bahadur, Adv.
Mr. S.N. Terdal, Adv.
Ameyavikrama Thanvi, Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI(MEENAKSHI KOHLI) Date: 2017.08.22 17:29:04 IST Reason: (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR