Supreme Court - Daily Orders
Hiindustan Zinc Limited vs Union Of India . on 21 October, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.37+51 COURT NO.4 SECTION IVA
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).
19268/2016
(Arising out of impugned final judgment and order dated 11/03/2016
in WP No. 4278/2001 passed by the High Court Of M.p At Jabalpur)
HIINDUSTAN ZINC LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for permission to file SLP and office report)
WITH SLP(C)...CC No. 19939/2016
(With appln(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 21/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Ms. Rohini Musa,Adv.
Mr. Prashanto Chandra Sen, Adv.
Mr. Udayan Verma, Adv.
Mr. Shivanshu Singh, Adv.
Ms. Sarah Batta, Adv.
Mr. Anup Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Delay condoned.
Issue notice on prayer for interim relief as well as Signature Not Verified Digitally signed by DEEPAK MANSUKHANI on special leave petitions fixing returnable date within Date: 2016.10.21 four weeks.
17:31:46 IST Reason:
(DEEPAK MANSUKHANI) (H.S. PARASHER) AR-CUM-PS COURT MASTER