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Ultra Tech Nathdwara Cement Limited vs The State Of Uttar Pradesh on 16 October, 2020

Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph

     ITEM NOS.11 + 21   Court 3 (Video Conferencing)                                  SECTION XI
                    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).   11232/2020

     (Arising out of impugned final judgment and order dated 06-07-2020 in WT
     No. 354/2020 passed by the High Court Of Judicature At Allahabad)

     ULTRA TECH NATHDWARA CEMENT LIMITED                                      Petitioner(s)

                                                        VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.94387/2020-EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT and IA No.94388/2020-EXEMPTION FROM FILING O.T.)
     WITH
     T.P.(C) No. 1128-1133/2020 (XVI-A)
     (FOR ADMISSION and IA No.99564/2020-EX-PARTE STAY)
     W.P. (C) No. 1177/2020
     FOR ADMISSION AND IA No. 103671/2020 – STAY APPLICATION

     Date : 16-10-2020 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                   Mr.   Harish N. Salve, Sr. Adv.
                                         Dr.   Abhishek Manu Singhvi, Sr. Adv.
                                         Mr.   Neeraj Kishan Kaul, Sr. Adv.
                                         Mr.   Mahesh Agarwal, Adv.
                                         Mr.   Ankur Saigal, Adv.
                                         Mr.   Himanshu Satija,Adv.
                                         Mr.   Amit Bhandari, Adv.
                                         Mr.   Yojit Mehra, Adv.
                                         Mr.   Rohan Talwar, Adv.
                                         Mr.   Deepak Joshi, Adv.
                                         Mr.   E. C. Agrawala, AOR
     For Respondent(s)
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed.

Issue notice.

No coercive steps shall be taken against the petitioners in the meanwhile.

Tag with SLP (C) Nos. 7147-7150/2020.

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER