Supreme Court - Daily Orders
M/S Govind Saraf Kisan Seva Kendra vs Indian Oil Corporation Ltd. on 3 October, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.9 COURT NO.4 SECTION
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). /2017
Diary No(s). 22524/2017
(Arising out of impugned final judgment and order dated 09-03-2017
in WA No. 72/2017 and 02-05-2017 in RP No. 157/2017 passed by the
High Court of M.P. at Indore)
M/S GOVIND SARAF KISAN SEVA KENDRA Petitioner(s)
VERSUS
INDIAN OIL CORPORATION LTD. & ANR. Respondent(s)
(WITH IA No.92584/2017-CONDONATION OF DELAY IN FILING and IA
No.92589/2017-EXEMPTION FROM FILING O.T. and IA
No.92587/2017-CONDONATION OF DELAY IN REFILING)
Date : 03-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. A.K. Chitale, Sr. Adv.
Mr. Niraj Sharma, AOR
Mr. Sumit Kumar Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. The special leave petitions are dismissed.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.10.04
18:02:03 IST
Reason: