Supreme Court - Daily Orders
Hindustan Zinc Limited vs The State Of Rajasthan And Anr. on 7 October, 2016
Bench: Madan B. Lokur, D.Y. Chandrachud
1
ITEM NO.7 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 50-56/2016 & 57-63/2016 in
Petition(s) for Special Leave to Appeal (C) No(s).23605-23611/2016
(Arising out of impugned final judgment and order dated 15/12/2015
in DBCWP No. 5373/2015 15/12/2015 in DBCWP No. 5375/2015 15/12/2015
in DBCWP No. 5377/2015 15/12/2015 in DBCWP No. 8647/2015 15/12/2015
in DBCWP No. 8648/2015 15/12/2015 in DBCWP No. 8851/2015 15/12/2015
in DBCWP No. 8852/2015 passed by the High Court of Rajasthan at
Jodhpur)
HINDUSTAN ZINC LTD. Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ANR. Respondent(s)
(for directions and exemption from filing O.T. and office report)
Date : 07/10/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Parshanto Chandra Sen, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Mr. Shivanshu Singh, Adv.
Mr. Udayan Verma, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. Shiv Mangal Sharma, AAG
Mr. Arjun Singh, Adv.
Mr. Puneet Parihar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner says that the Signature Not Verified review petition pending in the High Court will be Digitally signed by SANJAY KUMAR Date: 2016.10.08 12:07:20 IST Reason: withdrawn. Steps will be taken to withdraw the review petition pending in the High Court within two weeks. Interim order to continue.
2Pleadings be completed within six weeks. List thereafter.
(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER