Supreme Court - Daily Orders
State Of Gujarat vs Balram Cement Ltd. on 21 October, 2016
Bench: A.K. Sikri, N.V. Ramana
REVISED
ITEM NO.9 COURT NO.9 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)......CC No(s).
17268-17269/2016
(Arising out of impugned final judgment and order dated 08/03/2016
in TA No. 968/2015 08/03/2016 in TA No. 969/2015 passed by the High
Court Of Gujarat At Ahmedabad)
STATE OF GUJARAT Petitioner(s)
VERSUS
BALRAM CEMENT LTD. Respondent(s)
I.A. 1-2/2016(with c/delay in filing slp)
Date : 21/10/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Hemantika Wahi,Adv.
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice in the special leave petitions as well as in the application(s) for stay, returnable in four weeks.
Dasti, in addition, is permitted. Signature Not Verified Petitioner is also permitted to file the additional documents.
Digitally signed by ASHWANI KUMAR Date: 2016.10.27 10:15:02 IST Reason: (Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER ITEM NO.9 COURT NO.9 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)......CC No(s). 17268-17269/2016
(Arising out of impugned final judgment and order dated 08/03/2016 in TA No. 968/2015 08/03/2016 in TA No. 969/2015 passed by the High Court Of Gujarat At Ahmedabad) STATE OF GUJARAT Petitioner(s) VERSUS BALRAM CEMENT LTD. Respondent(s) I.A. 1-2/2016(with c/delay in filing slp) Date : 21/10/2016 These applications were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Tushar Mehta, ASG Ms. Hemantika Wahi,Adv.
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Issue notice in the special leave petitions as well as in the application(s) for stay, returnable in four weeks. Dasti, in addition, is permitted. Petitioner is also permitted to file the additional documents.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER