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M/S Ganga Industries Ltd. Director Anil ... vs Pradeshiya Industrial And Investment ... on 19 March, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                                       1

     ITEM NO.13                              COURT NO.3                   SECTION XI

                                S U P R E M E C O U R T O F           I N D I A
                                        RECORD OF PROCEEDINGS

                         SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1160/2018

     (Arising out of impugned final judgment and order dated 01-12-2017
     in WC No. 16694/2009 passed by the High Court Of Judicature At
     Allahabad)

     M/S GANGA INDUSTRIES LTD. & ORS.                                    Petitioner(s)

                                                      VERSUS

     PRADESHIYA INDUSTRIAL AND INVESTMENT
     CORPORATION OF U. P. LTD. (PICUP) & ORS.                             Respondent(s)

     (FOR ADMISSION and IA No.29139/2018-APPLICATION FOR SUBSTITUTION
     and   IA   No.29141/2018-EXEMPTION   FROM   FILING O.T.  and   IA
     No.29136/2018-PERMISSION TO FILE SLP        and IA No.29140/2018-
     CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA
     No.32335/2018-CONDONATION OF DELAY IN REFILING)


     Date : 19-03-2018 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)               Mr.   Ramesh Bhatt, Sr. Adv.
                                     Mr.   Raj Kumar Tiwari, Adv.
                                     Mr.   Lok nath Shukla, Adv.
                                     Mr.   Girdhar Upadhyay, Adv.
                                     Mr.   R. D. Upadhyay, AOR

     For Respondent(s)

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

Permission to file special leave petition is granted.

Heard the learned counsel for the petitioners and Signature Not Verified Digitally signed by NEETU KHAJURIA perused the relevant material.

Reason: Delay in refiling is condoned.

Application for exemption from filing official translation is allowed.

Delay in filing the application for substitution is condoned.

Application for substitution is allowed subject to all just exceptions.

We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.

(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER