Supreme Court - Daily Orders
M/S Parle Products. Pvt. Ltd. vs The State Of Rajasthan State Of ... on 24 August, 2015
Bench: R.K. Agrawal, N.V. Ramana
ITEM NO.49 IN COURT NO.4 SECTION XV
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).16245/2015
(Arising out of impugned final judgment and order dated 02/02/2015
in DBSAW No.916/2013 passed by the High Court of Rajasthan at
Jaipur)
M/S PARLE PRODUCTS. PVT. LTD. Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 24/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr.Gagendra Mahashwari, Adv.
Mr.Ashish Goyal, Adv.
Mr. Ashwarya Sinha, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(C)No.31709 of 2012. In the meantime, no coercive action shall be taken against the petitioner.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.08.25
16:25:46 IST
Reason: