Supreme Court - Daily Orders
Pavan Coal Company Llp (Earlier Know As ... vs State Of U.P . on 6 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.14 COURT NO.1 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2-3/2015 in Petition(s) for Special Leave to Appeal (C)
No(s). 16580/2015
(Arising out of impugned final judgment and order dated 15/05/2015
in WC No. 21028/2015 passed by the High Court of Judicature at
Allahabad)
PAVAN COAL COMPANY LLP (EARLIER KNOWN
AS PAWAN COAL COMPANY) Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(for directions and exemption from filing O.T. and office report)
Date : 06/11/2015 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Rohit Kumar Singh, Adv.
Mr. Sumeet Sharma, Adv.
Mr. Kartik Seth, Adv.
Mr. N.D.B. Raju, Adv.
Mr. Rohan Sharma, Adv.
For Respondent(s)
Mr. Anurag Khanna, SR. Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Santosh Kumar, Adv.
Mr. Surajit Bahaduri, Adv.
Mr. Nipun Singh, Adv.
Mr.P.N. Misra, Sr. Adv.
Mr. Ashutosh Kr. Sharma, Adv.
Mr. Gaurav Dhingra, Adv.
Dr. Abhishek Manu Singhvi,Sr. Adv.
Mr. M.C. Dhingra, Adv.
Mr. Gaurav Mehrotra, Adv.
Signature Not Verified
Mr. Piyush Kant Roy, Adv.
Digitally signed by
ASHOK RAJ SINGH
Date: 2015.11.07
Ms.Gauri Neo Rampal, Adv.
12:07:50 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
List I.A. No.2-3/2015 along with main matter on 9th December, 2015.
Learned counsel for the petitioner may in the meantime file their objection to the counter affidavit as also to the reports submitted by Mr. P.N. Misra, learned senior counsel for the respondent-State of U.P. (ASHOK RAJ SINGH) (VEENA KHERA) Court Master Court Master