Supreme Court - Daily Orders
The State Of Bihar vs M/S Riga Sugar Co. Ltd. on 10 April, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.9 COURT NO.13 SECTION XVI
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). 4647/2019
(Arising out of impugned final judgment and order dated 11-07-2018
in CWJC No. 8511/2016 passed by the High Court Of Judicature At
Patna)
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
M/S RIGA SUGAR CO. LTD. Respondent(s)
(With appln for exemption from filing O.T)
WITH
SLP(C) No. 4664/2019 (XVI)
(With appln for exemption from filing O.T, exemption from filing c/c
of the impugned judgment, permission to file additional documents
Date : 10-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Keshav Mohan,Adv.
Ms. Rishi K. Awasthi,Adv.
Ms. Ritu Manchanda,Adv.
Mr. Prashant Kumar,Adv.
Mr. Gaurav Kejriwal, AOR
For Respondent(s)
Mr. Arun K. Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment to file rejoinder, list the matters after Signature Not Verified two weeks.
Digitally signed by BALA PARVATHI Date: 2019.04.10 17:10:44 IST Reason:(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar