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Union Of India vs Kerala Bar Hotels Association . on 31 July, 2015

Bench: Madan B. Lokur, S.A. Bobde

     ITEM NO.24                                COURT NO.9                  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(s)                for   Special    Leave   to    Appeal   (C)......CC      No(s).
     13349/2015

     (Arising out of impugned final judgment and order dated 21/10/2014
     in WA No. 1125/2013 passed by the High Court of Kerala at
     Ernakulam)

     UNION OF INDIA & ORS.                                                  Petitioner(s)

                                                      VERSUS

     KERALA BAR HOTELS ASSOCIATION & ORS.                                   Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     WITH
     S.L.P.(C)...CC No. 13385/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 31/07/2015 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)                 Mr.   Tushar Mehta, ASG
                                       Mr.   Abhay Kumar, Adv.
                                       Mr.   Avdhesh Kumar Singh, Adv.
                                       Mr.   B. Krishna Prasad, AOR


     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Issue notice.

Tag with Civil Appeal No.10871 of 2014.

(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER Reason: