Supreme Court - Daily Orders
M/S M.P.Agencies vs State Of Kerala on 4 September, 2014
Bench: Dipak Misra, Abhay Manohar Sapre
ITEM NO.103 COURT NO.7 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1440/2010
M/S M.P.AGENCIES Appellant(s)
VERSUS
STATE OF KERALA Respondent(s)
(With appln. (s) for permission to file additional documents and
early hearing and interim relief and office report)
WITH SLP(C) No. 28874/2011 (With Office Report)
C.A. No. 4815-4818/2012 (With Office Report)
C.A. No. 4565/2012 (With Office Report)
SLP(C) No.11642-11646/2014 (With Interim Relief and Office Report)
C.A. No. 4610-4616/2012 (With Office Report)
C.A. No. 4397-4409/2012 (With Office Report)
Date : 04/09/2014 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. V. Lakshmi Kumaran, Adv.
Mr. Alok Yadav, Adv.
Mr. M. P. Devanath, Adv.
SLP 11642-46/14 Mr. V. Giri, Sr. Adv.
Mr. Ritin Rai, Adv.
Mrs. Sadhvi Mohindru, Adv.
Mr. V. K. Monga,Adv.
For Respondent(s) Mr. M. T. George, Adv.
Ms. Kavitha T., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Heard learned counsel for the parties. Judgment reserved.
Learned counsel for the parties undertake to file Signature Not Verified Digitally signed by detailed notes/submissions within a week hence.
Naveen Kumar Date: 2014.09.06 11:02:27 IST Reason: (NAVEEN KUMAR) (RENUKA SADANA) COURT MASTER COURT MASTER