Supreme Court - Daily Orders
M/S Bhuwalka Steel Industries.Ltd vs Union Of India on 24 March, 2014
ITEM NO.21 COURT NO.11 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 (Civil) No(s).3808/2014
(From the judgement and order dated 27/09/2013 in WA No.315/2006 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
M/S BHUWALKA STEEL INDUSTRIES.LTD & ANR Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(With appln(s) for permission to file additional documents and exemption
from filing legible copies of dim annexures and with prayer for interim
relief)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. A.R. Madhav Rao, Adv.
Mr. Alok Yadav, Adv.
Mr. Amar Pratap Singh, Adv.
Mr. Krishna Rao, Adv.
for Mr.M.P.Devanath, Adv.(N.P)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice, returnable on 28.04.2014. Tag with Civil Appeal No. 6788 of 2003. In the meantime, Status quo to be maintained with regard to the recovery of the amount in question.
|(Jayant Kumar Arora) | |(Saroj Saini) |
|Sr. P.A. | |Court Master |