Supreme Court - Daily Orders
The State Of Bihar vs M/S. Riga Sugar Co. Ltd. And Ors. Etc. ... on 9 May, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
ITEM NO.15 COURT NO.1 SECTION XVI
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)...CC No(s).8656-8670/2016
(Arising out of impugned final judgment and order dated 17/09/2015
in CWJC No. 4874/2015 17/09/2015 in CWJC No. 7115/2015 17/09/2015
in CWJC No. 4924/2015 17/09/2015 in CWJC No. 5101/2015 17/09/2015
in CWJC No. 4942/2015 17/09/2015 in CWJC No. 4943/2015 17/09/2015
in CWJC No. 4944/2015 17/09/2015 in CWJC No. 4875/2015 17/09/2015
in CWJC No. 4876/2015 17/09/2015 in CWJC No. 4878/2015 17/09/2015
in CWJC No. 4918/2015 17/09/2015 in CWJC No. 4919/2015 17/09/2015
in CWJC No. 4923/2015 17/09/2015 in CWJC No. 4920/2015 17/09/2015
in CWJC No. 4921/2015 passed by the High Court Of Patna)
STATE OF BIHAR AND ORS. Petitioner(s)
VERSUS
M/S. RIGA SUGAR CO. LTD. AND ORS. ETC. ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 09/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Abhinav Mukerji, Adv.
Ms. Purnima Krishna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with S.L.P (C) No.35631 of 2014.
Learned counsel for the petitioner may in the meantime Signature Not Verified Digitally signed byfile a statement indicating the financial implications ASHOK RAJ SINGH Date: 2016.05.13 18:05:45 IST Reason: involved in the matter.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master