Supreme Court - Daily Orders
M/S Shiva Steel Industries (Nagpur) ... vs Union Of India on 24 April, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.55 COURT NO.1 SECTION III
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) No(s). 11882/2015
(Arising out of impugned final judgment and order dated 05/01/2015
in CEA No. 16/2014 passed by the High Court Of Bombay)
M/S SHIVA STEEL INDUSTRIES (NAGPUR) LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with interim relief)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Dushyant Parashar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed. However, we grant another four weeks' time from today to the petitioners to comply with the order(s) and direction(s) issued by teh Tribunal and the High Court.
Ordered accordingly.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2015.04.28
13:00:55 IST
Reason: