Supreme Court - Daily Orders
Virgo Softech Limited vs State Of Chhatisgarh . on 5 May, 2014
$ITEM NO.41 COURT NO.5 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 (Civil) No(s).9312/2012
(From the judgement and order dated 28/02/2012 in WPC No.7327/2011
of The HIGH COURT OF CHHATTISGARH AT BILASPUR)
VIRGO SOFTECH LIMITED Petitioner(s)
VERSUS
STATE OF CHHATISGARH & ORS. Respondent(s)
(With appln(s) for permission to file additional documents, C/delay
in filing rejoinder affidavit and with prayer for interim relief)
Date: 05/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Indu Sharma,Adv.
For Respondent(s) Mr. Vivek Tankha,Sr.Adv.
Mr. D.K. Singh,Adv.
Mr. Pradeep Shukla,Adv.
Ms. Archita Phookun,Adv.
Mr. Abhijit Sengupta,Adv.
Mr. C.D. Singh,Adv.
Mr. Apoorv Kurup,Adv.
Mr. Shreya Dubey,Adv.
Ms. Sakshi Kakkar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
(Mahabir Singh) (Suneet Mahajan) Court Master Court Master