Supreme Court - Daily Orders
M/S Lion Engineering Consultants vs The State Of Madhya Pradesh on 30 June, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.52 COURT NO.5 SECTION IVA
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).
15703-15704/2015
(Arising out of impugned final judgment and order dated 25/11/2014
in WP No. 4559/2014 09/03/2015 in RP No. 4/2015 passed by the High
Court Of M.p At Jabalpur)
M/S LION ENGINEERING CONSULTANTS Petitioner(s)
VERSUS
STATE OF M.P. AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and interim relief and
office report)
Date : 30/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Naman Nagrath, Sr. Adv.
Mr. Harsh Parashar, Adv.
Mr. Shadan Farasat,Adv.
For Respondent(s) Mr. Apoorv Kurup, Adv.
Mr. C. D. Singh,Adv.
Mr. V.C. Shukla, Adv.
Mr. Sandeepam Pathak, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters in the last week of August, 2016 on a non-miscellaneous day.
Interim order granted earlier shall continue, until further orders.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.06.30
16:50:46 IST
Reason: