Supreme Court - Daily Orders
Mehsana District Co Operative Milk ... vs The State Of Gujarat on 4 September, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.7 COURT NO.6 SECTION III
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). 26714/2018
(Arising out of impugned final judgment and order dated
28-03-2018 in LPA No. 555/2017 passed by the High Court Of
Gujarat At Ahmedabad)
MEHSANA DISTRICT CO OPERATIVE MILK
PRODUCERS' UNION LIMITED Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.104921/2018-CONDONATION OF
DELAY IN FILING and IA No.104922/2018-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT and IA No.104923/2018-EXEMPTION FROM
FILING O.T. and IA No.104924/2018-PERMISSION TO FILE LENGTHY
LIST OF DATES and IA No.104925/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS )
Date :04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Mohit Paul, AOR
Mr. Dipan A. Desai, Adv.
Mr. Anugrah Niraj Ekka, Adv.
Mr. Obhirup Ghosh, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. Prakash Jani, Sr. Adv.
Ms. Hemantika Wahi, AOR
Ms. Vishakha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
Pending applications stand disposed of.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.09.04 16:37:08 IST Reason: [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar