Supreme Court - Daily Orders
Katra Mata Vaishno Devi Hotel And ... vs Union Of India on 13 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
1
ITEM NO.27 COURT NO.4 SECTION XVIA
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). 370/2017
(Arising out of impugned final judgment and order dated
28/12/2016 in OWP No. 133/2015 passed by the High Court of J & K
at Jammu)
KATRA MATA VAISHNO DEVI HOTEL
AND RESTAURANTS PVT LTD, KATRA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with interim relief)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ashok Mathur,Adv.
Ms. Nidhi Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the learned counsel for the petitioner that this special leave petition has been filed without taking recourse to the provisions of intra-court appeal under the High Court Rules, as no Division Bench of the High Court is available on account of the winter vacation. The learned counsel further submitted Signature Not Verified that the High Court is scheduled to be reopened on Digitally signed by NEETU KHAJURIA Date: 2017.01.14 11:43:35 IST 27th January, 2017.
Reason:As the High Court is scheduled to reopen shortly, we are not inclined to entertain this 2 special leave petition or pass any interim order. Accordingly, the special leave petition is not entertained without expressing any opinion on merit.
The High Court, as and when moved by the petitioner, will naturally pass such appropriate order(s) including interim order(s) as may be called for.
(Neetu Khajuria) (Asha Soni) Court Master Court Master