Supreme Court - Daily Orders
M/S Hindustan Coca-Cola Beverages Pvt. ... vs Bihar Industrial Area Development ... on 23 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.25 COURT NO.7 SECTION XVI
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 17372/2016
(Arising out of impugned final judgment and order dated 11/05/2015
in CWJC No. 5553/2013 passed by the High Court of Patna)
M/S HINDUSTAN COCA-COLA BEVERAGES PVT. LTD. Petitioner(s)
VERSUS
BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 23/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Rajiv Tyagi, AOR
Mr. Divakar Kumar, Adv.
Mr. Rahul Tyagi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No.35887 of 2015.
(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.09.23 16:59:07 IST Reason: