Supreme Court - Daily Orders
Zenith Metaplast Pvt. Ltd. vs State Of Maharashtra on 5 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.16 COURT NO.11 SECTION IX
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. 1113/2013
(Arising out of impugned final judgment and order dated 12/12/2012
in WP No. 7245/2006 passed by the High Court Of Bombay)
ZENITH METAPLAST PVT. LTD. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(With appln. (s) for bringing on record the additional facts,
permission to place addl. documents on record, interim relief and
office report)
(For final disposal)
Date : 05/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Dushyant A. Dave, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena Elizabeth Joseph, Adv.
M/s. Lawyer S Knit & Co.
For Respondent(s) Mr. Chander Uday Singh, Sr. Adv.
Ms. Shyamali Gadre, Adv.
Ms. Ramni Taneja, Adv.
Mr. Anil Shrivastav, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, Adv.
Mr. Arpit Rai, Adv.
Mr. K. K. Venugopal, Sr. Adv.
Mr. K. V. Visawanathan, Sr. Adv.
Mr. Prateek Kumar, Adv.
Mr. Snehal Kakrania, Adv.
Mr. Sanjeev K. Kapoor, Adv.
M/s. Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Mr. Chander Uday Singh, learned senior counsel Digitally signed by NIDHI AHUJA Date: 2016.04.07 04:55:14 IST Reason: appearing for Maharashtra Industrial Development Corporation 1 SLP (C)No. 1113/2013 ('MIDC' for short), states that the proposal mooted by the petitioner was considered but MIDC has expressed its inability to accede to the same as there is no land available in the area in question except one portion of land which is at distance from the area in question and is also encroached upon.
List the matter for arguments on 12th April, 2016.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master
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