Tha Kangra Valley Small Tea Planters ... vs State Of Himachal Pradesh on 27 August, 2014

[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Tha Kangra Valley Small Tea Planters ... vs State Of Himachal Pradesh on 27 August, 2014

Bench: Uday Umesh Lalit

     ITEM NO.15                              COURT NO.15               SECTION XIV

                                 S U P R E M E C O U R T O F      I N D I A
                                         RECORD OF PROCEEDINGS

     I.A. No. 1,2,4 & 5/2014 in
     Petition(s) for Special Leave to Appeal (C)                 No(s).   35458/2013

     THE KANGRA VALLEY SMALL TEA P. ASS. &ORS                          Petitioner(s)

                                                    VERSUS

     STATE OF H.P & ORS                                                Respondent(s)

     (for substitution and c/d in filing substn. Appln. And exemption
     from filing OT and intervention and office report)

     Date : 27/08/2014 This application was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                             [IN CHAMBER]

     For Petitioner(s)                Mr. R.R. Dubey,Adv.
                                      Mr. H.S.Bhati,Adv.
                                      Mr. Rajiv Shankar Dwivedi,Adv.

                                      Mr. Sanjay Bansal,Adv.
                                      Mr. G. K. Bansal ,Adv.

     For Respondent(s)                Mr. Suryanarayna Singh,Adv.
                                      Ms. Pragati Neekhra,Adv.
                                      Ms. Kanupriya Tiwari,Adv.

                                      Mr. Ajay Chaudhary,Adv.

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

I.A. Nos. 1&2: The application for substitution filed by the heirs of proforma respondent No.10 is allowed subject to payment of Rs.1500/- as costs to be deposited with the Supreme Court Legal Services Committee.

I.A.Nos. 4&5: Issue notice on applications for intervention returnable within four weeks. It is stated that the State has filed counter affidavit to the special leave petition. The counsel for the petitioner prays for Signature Not Verified and is allowed four weeks' time for filing rejoinder Digitally signed by Suman Wadhwa Date: 2014.08.29 affidavit.

14:48:48 IST Reason:

                            (SUMAN WADHWA)                       (SUMAN JAIN)
                               AR-cum-PS                         COURT MASTER

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders