Supreme Court - Daily Orders
The State Of Andhra Pradesh vs Bmw India P.Ltd.. on 1 May, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
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ITEM NO.42 COURT NO.2 SECTION II
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 (Crl.) No(s). 7677/2012
(Arising out of impugned final judgment and order dated 22-03-2012
in CRLP No. 11025/2009 passed by the High Court Of A.p. At
Hyderabad)
THE STATE OF ANDHRA PRADESH Petitioner(s)
VERSUS
BMW INDIA P.LTD.. & ORS. Respondent(s)
WITH
SLP(Crl) No. 7235/2012 (II)
Date : 01-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s)
(SLP(Crl)7235/2012) Mr. Huzefa ahmadi,Sr.Adv.
Mr. Sridhar Potaraju,Adv.
Ms. Aarthi Rajan,Adv.
Mr. S. Santanam Swaminadhan,Adv.
Ms. Nishtha Khurana,Adv.
Mr. Varun Pandey,Adv.
Mr. Anil Kumar Tandale, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Mr. Mrityunjai Singh,Adv.
For Respondent(s)
M/S. Rajinder Narain & Co., AOR
Mr. R. Basant,Sr.Adv.
Mr. Diwakar Maheshwari,Adv.
Mr. Karun Mehta,Adv.
Signature Not Verified
Mr. Susmit Pushkar, AOR
Mr. Mohd. Raiz,Adv.
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.05.02
14:57:40 IST
Reason:
Mr. S.. Udaya Kumar Sagar, AOR
Mr. Mrityunjai Singh,Adv.
(SLP(Crl)7677/2012) Mr. Huzefa ahmadi,Sr.Adv.
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Mr. Sridhar Potaraju,Adv.
Ms. Aarthi Rajan,Adv.
Mr. S. Santanam Swaminadhan,Adv.
Ms. Nishtha Khurana,Adv.
Mr. Varun Pandey,Adv.
Mr. Anil Kumar Tandale, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the some discussion, it is stated that it may be possible to resolve the dispute.
List the matter on 15th May, 2018.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER