Supreme Court - Daily Orders
State Of Up vs Manni Lal Mahadev Prasad Pvt. Ltd. on 11 January, 2016
Bench: Dipak Misra, N.V. Ramana
ITEM NO.20 COURT NO.4 SECTION III
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).
210/2016
(Arising out of impugned final judgment and order dated 24/02/2015
in CMWP No. 356/2011 passed by the High Court of Judicature at
Allahabad)
STATE OF UP & ORS. Petitioner(s)
VERSUS
MANNI LAL MAHADEV PRASAD PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ravi Prakash Mehrotra, AOR
Mr. Vibhu Tiwari, Adv.
Mr. Abhinav K. Malik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. (Gulshan Kumar Arora) Signature Not Verified (H.S. Parasher) Digitally signed by Gulshan Kumar Arora Court Master Court Master Date: 2016.01.12 17:46:13 IST Reason: