Supreme Court - Daily Orders
M/S Green Mint India Agritech (P) Ltd. vs Government Of India on 13 December, 2021
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.5 Court 15 (Video Conferencing) SECTION XII-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). 20227/2021
(Arising out of impugned final judgment and order dated 11-11-2021
in COMCA No. 1/2021 passed by the High Court Of Andhra Pradesh At
Amravati)
M/S GREEN MINT INDIA AGRITECH (P) LTD. Petitioner(s)
VERSUS
GOVERNMENT OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 13-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. C. Nageshwar Rao, Sr. Adv.
Mr. Vikram Hegde, AOR
Mr. Shantanu Lakhotia, Adv.
Ms. K. Aruna, Adv.
Ms. Sujata, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
Signature Not Verified
All the pending applications stand disposed of. Digitally signed by NEETU KHAJURIA Date: 2021.12.14 14:54:04 IST Reason:
(POOJA SHARMA) (RAM SUBHAG SINGH)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER