Supreme Court - Daily Orders
Union Of India vs Indian Agro Marketing Co-Operative ... on 16 December, 2016
Bench: Dipak Misra, Amitava Roy
SLP(C) 25764/2015
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ITEM NO.60 COURT NO.3 SECTION XIV
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.25764/2015
(Arising out of impugned final judgment and order dated 10/02/2015
in ARBP No.510/2014 passed by the High Court of Delhi at New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
INDIAN AGRO MARKETING CO-OPERATIVE LTD. Respondent(s)
(With interim relief and office report)
WITH S.L.P.(C) No.25805/2015
S.L.P.(C)...CC 19377-19381/2015
(With appln.(s) for c/delay in filing SLP and office report)
S.L.P.(C) Nos.32849-32851/2016
(With office report)
Date : 16/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Arun K. Sinha, AOR
Mr. Shreekant N. Terdal, AOR
Ms. Meenakshi Grover, Adv.
Ms. V.D. Makhija, Adv.
Mr. R. Balasubramanian, Adv.
Mr. Aditya Sharma, Adv.
Mr. Santosh Kumar, Adv.
Signature Not Verified
Mr. Ananya Sharma, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2016.12.17
Mr. Mukesh Kumar Maroria, AOR
12:47:07 IST
Reason:
For Respondent(s) Mr. Shiv Khorana, Adv.
Mr. Ashish Khorana, Adv.
Mr. Rakesh Singh, Adv.
Mr. Arun K. Sinha, AOR
SLP(C) 25764/2015
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UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
Delay condoned.
The special leave petitions are dismissed.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master