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M/S. Rimjhim Ispat Ltd. . vs Union Of India on 13 May, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

     ITEM NO.4                                   COURT NO.10                       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).      2583/2016

     (Arising out of impugned final judgment and order dated 05/02/2016
     in CRLR No. 4581/2015 passed by the High Court of Judicature at
     Allahabad)

     M/S. RIMJHIM ISPAT LTD. AND ORS.                                               Petitioner(s)
                                                          VERSUS
     UNION OF INDIA AND ANR.                                                        Respondent(s)

     (With interim relief and office report)

     Date: 13/05/2016 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                               HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)
                                           Mr. Jaideep Gupta, Sr. Adv.
                                           Mr. Syed Shahid Hussain Rizvi,Adv.
                                           Mr. Ritwick Upadhaya, Adv.
     For Respondent(s)
                                           Mr.   K. Radhakrishnan, Sr. Adv.
                                           Ms.   Nisha Bagchi, Adv.
                                           Ms.   Bharti Raju, Adv.
                                           Mr.   B.K. Prasad, Adv.

                                           Mr. Ratnakar Dash, Sr. Adv.
                                           Mr. Amit Singh, Adv.
                                           Mr. Adarsh Upadhyay, Adv.

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

As prayed by the learned Senior counsel appearing for the Union of India, four weeks' time is granted to file counter affidavit in the matter.

As prayed, rejoinder affidavit be filed by the learned Senior counsel appearing for the petitioners within two weeks thereafter.

List the Special Leave Petition after six weeks.

Interim order passed by us on 8-4-2016 shall continue to 17:09:59 IST operate till the next date of hearing. Reason:

(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER