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South Eastern Coal Fields Ltd. (Secl) vs Padam Kumar Singhaniya on 5 July, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.16                             COURT NO.1                  SECTION IV-A

                                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).14884/2018

     (Arising out of impugned final judgment and order dated 22-01-2018
     in TPC No.59/2017 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     SOUTH EASTERN COAL FIELDS LTD. (SECL)                               Petitioner(s)

                                                   VERSUS

     PADAM KUMAR SINGHANIYA                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.79843/2018-EXEMPTION FROM FILING
     O.T.)

     Date : 05-07-2018 This petition was called on for hearing today.

     CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)               Mr.   Tushar Mehta, ASG
                                     Mr.   Tarkeshwar Nath, Adv.
                                     Mr.   Saurabh Kumar Tuteja, Adv.
                                     for
                                     Mr.   Rameshwar Prasad Goyal, Adv. [AOR]

     For Respondent(s)               --


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard the learned Additional Solicitor General. The Special Leave Petition is dismissed. Pending applications, if any, are deemed to have been disposed of.

AR-cum-PS Assistant Registrar Date: 2018.07.06 12:25:45 IST Reason: