Supreme Court - Daily Orders
Jaiprakash Associates Limited vs The State Of Uttar Pradesh on 7 November, 2014
Bench: Anil R. Dave, Kurian Joseph
REVISED
ITEM NO.30 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8255/2014
JAIPRAKASH ASSOCIATES LTD. Appellant(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(with interim relief and office report)
WITH
C.A. No. 8256/2014
(With Interim Relief and Office Report)
C.A. No. 8257/2014
(With Office Report)
C.A. No. 8258/2014
(With Interim Relief)
C.A. No. 8259-8266/2014
(With Interim Relief)
C.A. No. 8267-8271/2014
(With Interim Relief)
C.A. No. 8272/2014
(With Interim Relief)
C.A. No. 9086/2014
(With prayer for interim Relief)
C.A. No. 9087-9089/2014
(With prayer for interim relief and Office Report)
Date : 07/11/2014 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Appellant(s)
Mr. S.B. Upadhyay, Sr.Adv.
Mr. Pawan Upadhyay, Adv.
Mr. R.L. Batta, Adv.
Ms. Kavita Batta, Adv.
Mr. Nishant Kumar, Adv.
Ms. Sharmila Upadhyay,Adv.
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2014.11.10
Ms. Rashmi Singh,Adv.
16:48:00 IST
Reason:
Mr. Gaurav Jain, Adv.
Ms. Abha Jain,Adv.
Mr. Jai Vir Singh, Adv.
Mr. N.K. Jain, Adv.
-2-
Mr. Abhishek Sharma,Adv.
Mr. Gaurav Agarwal, Adv.
For Respondent(s)
Mr. Rakesh Uttamchandra Upadhyay,Adv.
Mr. Pradeep Misra,Adv.
State of U.P. Mr. Tanmaya Agarwal, Adv.
Mr. Vinay Garg, AOR
Mr. Upendra Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the appellants. As prayed for, eight weeks' time is granted to file rejoinder affidavit.
Learned counsel for the appellant is permitted to serve the standing counsel for the State of U.P. through dasti.
Stand over to 6th January, 2015. Let pleadings be completed in the meantime.
(Sukhbir Paul Kaur) (Sneh Bala Mehra)
Court Master Assistant Registrar
ITEM NO.30 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8255/2014
JAIPRAKASH ASSOCIATES LTD. Appellant(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(with interim relief and office report) WITH C.A. No. 8256/2014 (With Interim Relief and Office Report) C.A. No. 8257/2014 (With Office Report) C.A. No. 8258/2014 (With Interim Relief) C.A. No. 8259-8266/2014 (With Interim Relief) C.A. No. 8267-8271/2014 (With Interim Relief) C.A. No. 8272/2014 (With Interim Relief) C.A. No. 9086/2014 (With prayer for interim Relief) C.A. No. 9087-9089/2014 (With prayer for interim relief and Office Report) Date : 07/11/2014 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE KURIAN JOSEPH For Appellant(s) Mr. S.B. Upadhyay, Sr.Adv. Mr. Pawan Upadhyay, Adv. Mr. R.L. Batta, Adv.
Ms. Kavita Batta, Adv.
Mr. Nishant Kumar, Adv.
Ms. Sharmila Upadhyay,Adv.
Ms. Rashmi Singh,Adv.
Mr. Gaurav Jain, Adv.
Ms. Abha Jain,Adv.
Mr. Jai Vir Singh, Adv.
Mr. N.K. Jain, Adv.-2-
Mr. Abhishek Sharma,Adv. Mr. Gaurav Agarwal, Adv.
For Respondent(s) Mr. Rakesh Uttamchandra Upadhyay,Adv.
Mr. Pradeep Misra,Adv.
State of U.P. Mr. Tanmaya Agarwal, Adv.
Mr. Vinay Garg, AOR Mr. Upendra Mishra, Adv.
UPON hearing the counsel the Court made the following O R D E R Perused the letter circulated by learned counsel for the appellants. As prayed for, eight weeks' time is granted to file rejoinder affidavit.
Learned standing counsel for the State of U.P. is permitted to serve notice through dasti.
Stand over to 6th January, 2015. Let pleadings be completed in the meantime.
(Sukhbir Paul Kaur) (Sneh Bala Mehra) Court Master Assistant Registrar