Supreme Court - Daily Orders
The State Of Jharkhand vs Brahmaputra Metallics Limited on 5 January, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
1
ITEM NO.10 Court 4 (Video Conferencing) SECTION XVII
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).7809/2020
(Arising out of impugned final judgment and order dated 09-07-2019
in WPT No. 2775/2017 passed by the High Court of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND & ORS. Petitioner(s)
VERSUS
BRAHMAPUTRA METALLICS LIMITED Respondent(s)
(WITH IA No. 30199/2020 - EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 1417/2021 (XVII)
(WITH IA No. 2886/2021 - EXEMPTION FROM FILING O.T.)
SLP(C) No. 1419/2021 (XVII)
(WITH IA No. 128789/2020 - EXEMPTION FROM FILING O.T.)
SLP(C) No. 11544/2021 (XVII)
(WITH IA No. 80236/2021 - EXEMPTION FROM FILING O.T.)
Date : 05-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Barun Sinha, AAG
Mr. Vishnu Sharma, Adv.
Mr. Kumar Anurag Singh, Adv.
Mr. Rajiv Shankar Dvivedi, Adv.
Ms. Usha Rani, Adv.
Ms. Tulika Mukherjee, AOR
Ms. Aastha Shrestha, Adv.
Mr Barun Kumar Sinha, AAG
Mr. Vishnu Sharma, Adv.
Ms. Pallavi Langar, AOR
Signature Not Verified
Mr Kumar Anurag Singh, Adv.
Digitally signed by
Sanjay Kumar
Date: 2022.01.05
17:06:20 IST
Reason:
For Respondent(s) Mr. Kaushik Poddar, AOR
2
UPON hearing the counsel the Court made the following
O R D E R
1 In view of the letter circulated by learned counsel appearing on behalf of the petitioner, three weeks’ time is granted for filing rejoinder affidavit. 2 List the Special Leave Petitions on a non-miscellaneous day, namely, on 16 February 2022.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER