Supreme Court - Daily Orders
The State Of Haryana vs Maharana Pratap Charitable Trust ... on 22 February, 2018
Bench: Arun Mishra, Amitava Roy
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ITEM NO.19 COURT NO.10 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4835/2015
THE STATE OF HARYANA & ORS. Appellant(s)
VERSUS
MAHARANA PRATAP CHARITABLE TRUST(REGD) & ANR. Respondent(s)
(IA 2/2016)
WITH
SLP(C) No. 30577-30580/2015 (IV-B)
Date : 22-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. B. K. Satija, AAG
Mr. Anil Grover, AAG
Mr. Ajay Bansal, AAG
Mr. Abhinash Jain, Adv.
Mr. Gaurav Yadava, Adv.
Ms. Veena Bansal, Adv.
Mr. Dhruv Sheoran, Adv.
Mr. Archit Upadhyay, Adv.
Ms. Natasha Dalmia, Adv.
Ms. Harshika Verma, Adv.
Mr. Sanjay Kumar Visen, AOR
For Respondent(s)
Mr. Shree Pal Singh, AOR
Mr. Dinesh Dwivedi, Sr.Adv.
Mr. Baldev Atreya, Adv.
Mr. Deepak Goel, AOR
Mr. C.U. Singh, Sr.Adv.
Signature Not Verified
Mr. Sandeep Narain, Adv.
For M/S. S. Narain & Co., AOR
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2018.02.22
17:15:13 PKT
Reason:
Mr. Ankur Mittal, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
In view of the order of this Court dated 21.2.2018 in Special Leave Petition(C)...... CC 8453 of 2017 titled as State of Haryana and Others versus M/s G.D. Goenka Tourism Corporation Limited and Another, that has been placed before this Court, we consider it appropriate that these matters be referred to the Hon'ble the Chief Justice to constitute an appropriate Bench and to see whether we can proceed with the hearing or not. Since a larger issue is involved, we refer the matters to the Hon'ble Chief Justice to be dealt with by an appropriate Bench, as His Lordship may consider appropriate.
(SUKHBIR PAUL KAUR) (JAGDISH CHANDER)
AR CUM PS BRANCH OFFICER