Supreme Court - Daily Orders
M/S. Pinax Steel Industries Pvt. Ltd. vs Union Of India . on 5 October, 2015
Author: Chief Justice
Bench: Chief Justice
Ú ITEM NO.14 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 15475/2015
(Arising out of impugned final judgment and order dated
24/02/2015 in CWJC No. 613/2014 passed by the High Court Of
Patna)
M/S. PINAX STEEL INDUSTRIES PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With interim relief and office report)
Date :05/10/2015 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. R Santhanam, Adv.
Mr. A.P. Sinha, Adv.
Mr. Brajesh Kumar,Adv.
For Respondent(s) Ms. Sunita Rani Singh , Adv.
Mr. Arijit Prasad, Adv.
Ms. Sujitha Patnaik, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
One week’s time is granted finally to the petitioner to file rejoinder affidavit.
Interim order, dated 02.07.2015 is continued till further orders.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.10.05 17:31:48 IST Reason: