Supreme Court - Daily Orders
M/S Mideast Integrated Steel Ltd vs The State Of Odisha And Ors Steel And ... on 28 March, 2016
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.30 COURT NO.8 SECTION XIA
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).7206/2016
(Arising out of impugned final judgment and order dated
16/12/2015 in WPC No. 17403/2013 passed by the High Court of
Orissa at Cuttack)
M/S MIDEAST INTEGRATED STEEL LTD AND ANR Petitioner(s)
VERSUS
STATE OF ODISHA AND ORS Respondent(s)
(with interim relief)
Date : 28/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For appearing parties:
Mr. Salman Khurshid, Sr. Adv.
Mr. Nageshwar Rao, Sr. Adv.
Ms. Udita Singh, Adv.
Mr. Lakshmi Raman Singh, AOR
Mr. Avijit Pal, Adv.
Mr. Navin Kumar, Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Abhijeet Sinha, Adv.
Mr. Arijit Mazumdar, Adv.
Mr. Abhinav Mukerji, Adv.
Mr. Shambo Nandy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioners, list the matter after two weeks.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.03.29 17:15:08 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER