Supreme Court - Daily Orders
U.P.State Sugar Corpn.Ltd. vs Kaushal Kumar Sinha on 27 April, 2016
Author: R. Banumathi
Bench: R. Banumathi
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.Nos.1-2 OF 2013
IN
CIVIL APPEAL NO.301 OF 2008
U.P.STATE SUGAR CORPN.LTD. Appellant(s)
VERSUS
KAUSHAL KUMAR SINHA Respondent(s)
O R D E R
None appears for the appellant.
Delay in filing application for restoration is condoned.
Application for restoration is allowed.
The Civil Appeal is restored to its original number.
I.A.Nos.1 and 2 of 2013 are disposed of accordingly.
…...................J. (R. BANUMATHI) NEW DELHI;
APRIL 27, 2016
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.04.29
16:26:36 IST
Reason:
2
ITEM NO.2 COURT NO.13 SECTION XV
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. 1/2013, I.A. No. 2/2013 in Civil Appeal No(s). 301/2008
U.P.STATE SUGAR CORPN.LTD. Appellant(s)
VERSUS
KAUSHAL KUMAR SINHA Respondent(s)
(For restoration and c/delay in filing application for restoration) Date : 27/04/2016 These applications were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE R. BANUMATHI [IN CHAMBERS] For Appellant(s) Mr. Rakesh Uttamchandra Upadhyay,Adv. (N/P) For Respondent(s) Ms. Monika,Adv.
Ms. Rachana Srivastava,Adv.
The Court made the following O R D E R None appears for the appellant. Delay in filing application for restoration is condoned.
Application for restoration is allowed. The Civil Appeal is restored to its original number. I.A.Nos.1 and 2 of 2013 are disposed of accordingly.
(SAPNA BISHT) (INDU POKHRIYAL)
SR.P.A. COURT MASTER
(Signed order is placed on the file)