Supreme Court - Daily Orders
Jhs Svendgaard Laboratories Ltd. vs State Of Himachal Pradesh . on 14 March, 2014
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ITEM NO.62 COURT NO.6 SECTION IIB
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 (Crl)... 2014
CRLMP.NO(s). 6539-6540
(From the judgement and order dated 25/02/2014 in CRMMO Nos. 4098 and
4099 of 2013 of the HIGH COURT OF H.P AT SHIMLA)
JHS SVENDGAARD LABORATORIES LTD. Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(With appln(s) for ex-parte stay and permission to file SLP)
WITH
SLP(R)...CRLMP NO. 6559 of 2014
(With appln. for permission to file SLP and office report)
Date: 14/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. H.P. Raval, Sr. Adv.
Mr. Sudeep Kumar S., Adv.
Mr. Tarunvir Singh Khehar, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. Sumit Paliwal, Adv.
Mr. Anando Mukherjee, Adv.
For Respondent(s)
Mr. Harish N. Salve, Sr. Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Ishan Gaur, Adv.
Mr. Samarjeet Patnyak, Adv.
Mr. Rohan Garg, Adv.
for M/s. Karanjawala & Co.
...2/-
: 2 :
UPON hearing counsel the Court made the following
O R D E R
SLP (Crl.) No...Crl.M.P. 6539-6540 of 2014 We find no reason to entertain the special leave petitions. These are dismissed.
All the same, we make it clear that the High Court may also hear the counsel appearing for the petitioner while the matter is being heard.
SLP (Crl.) No...Crl.M.P. 6559 of 2014 Learned senior counsel appearing for the petitioner seeks permission to withdraw the special leave petition with liberty to move again at an appropriate time. Permission granted.
The special leave petition is dismissed as withdrawn.
|(N.S.K. Kamesh) | |(Renuka Sadana)
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|Court Master | |Court Master |