Supreme Court - Daily Orders
State Of West Bengal vs Tata Motors Ltd . on 4 May, 2016
Bench: V. Gopala Gowda, Arun Mishra
S.L.P.(C) No. 23843/2012 etc. 1
ITEM NO. 1(PH) COURT NO.9 SECTION XVI
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). 23843/2012
(Arising out of impugned final judgment and order dated 22/06/2012
in AST No. 1862/2011 passed by the High Court of Calcutta)
STATE OF WEST BENGAL AND ORS Petitioner(s)
VERSUS
TATA MOTORS LTD AND ORS. Respondent(s)
(With appln. (s) for impleadment as party respondent and permission
to file synopsis and list of dates and interim relief and office
report)
(For Final Disposal)
WITH
SLP(C) No. 8463/2008
(With appln.(s) for directions and Interim Relief and Office
Report)
(For final disposal)
SLP(C) No. 10731/2008
(With Interim Relief and Office Report)
(For final disposal)
SLP(C) No. 11783/2008
(With Interim Relief and Office Report)
(For final disposal)
SLP(C) No. 11830/2008
(With Interim Relief and Office Report)
(For Final Disposal)
SLP(C) No. 12360/2008
(With Interim Relief and Office Report)
(For Final Disposal)
SLP(C) No. 12724/2008
(With Interim Relief and Office Report)
(For Final Disposal)
Signature Not Verified
S.L.P.(C)...CC No. 13645/2008
Digitally signed by
VINOD KUMAR
Date: 2016.05.04
(With Office Report)
17:06:46 IST
Reason:
(For Final Disposal)
SLP(C) No. 22491/2008
(With Office Report)
S.L.P.(C) No. 23843/2012 etc. 2
(For Final Disposal)
SLP(C) No. 24269/2012
(With Interim Relief and Office Report)
(For Final Disposal)
SLP(C) Nos. 1881-1911/2013
(With appln.(s) for amendment of cause title and Office Report)
Date : 04/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Rakesh Dwivedi, Sr. Adv.
(State of W.B.) Mr. Soumitra G. Chaudhuri, Adv.
Mr. Abhrotosh Majumdar, Adv.
Mr. Parijat Sinha, AOR
SC 8463/2008 Mr. Santi Ranjan Das, Adv.
Mrs Sarla Chandra, AOR
SC 10731/2008 Dr. M.P. Raju, Adv.
Ms. Mary Scaria, Adv.
Mr. James P. Thomas, Adv.
Mr. Ashwani Bhardwaj, AOR
SC 11783/2008,
SC 11830/2008 & Mr. Anip Sachthey, AOR
SC 12360/2008
SC 12724/2008 Mr. Colin Gonsalves, Sr. Adv.
Ms. Paroma Banerjee, Adv.
Shreeji Bhavsar, Adv.
Ms. Jyoti Mendiratta, AOR
SLP(C)..CC13645/08 Mr. Prashant Bhushan, AOR
Mr. Pranav Sachdeva, Adv.
Mr. Omanakuttan, Adv.
SC 22491/2008 Mr. Dharam Bir Raj Vohra, AOR
SC 24269/2012 Mr. K. Parasaran, Sr. Adv.
Ms. Reshmi Rea Sinha, AOR
Mr. Parijat Sinha, Adv.
SC 1881-1911/2013 Mr. Avijit Bhattacharjee, AOR
For Respondent(s) Mr. Bikash Ranjan Bhattacharya, Sr. Adv.
(applicant) Mr. Rauf Rahim, AOR
S.L.P.(C) No. 23843/2012 etc. 3
SC 23843/2012 Dr. A.M. Singhvi, Sr. Adv.
Mr. Siddharth Mitra, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Nandini Gore, Adv.
Mr. Abhishek Ray, Adv.
Ms. Tahira Karanjawala, Adv.
Ms. Devina Sehgal, Adv.
Mr. Arjun Sharma, Adv.
Mrs Manik Karanjawala, Adv.
for Karanjawala & Co.
Mr. Sunil Kumar Verma,AOR
Mr. Abhijit Sengupta, AOR
Mr. Avijit Bhattacharjee, AOR
SC 22491/2008, Mrinal Kanti Mandal, Adv.
1881-1911/2013, Mr. Joydeep Mazumdar, Adv.
12724/2008, Mr. Soumik Ghosal, Adv.
SC...CC 13645/2008, Mr. S.C. Ghosh, Adv.
SC 12360/08,10731/08 Mr. Soumik Ghosal, Adv.
11830/08,11783/08, Mr. Mrinal Kanti Mandal, Adv.
And SC 8463/2008 Mr. Parijat Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Dr. M.P. Raju, learned counsel for the petitioner in S.L.P.(C) No. 10731/2008, Mr. Rakesh Dwivedi, learned senior counsel for the State of West Bengal, Mr. Colin Gonsalves, learned senior counsel for the petitioner in S.L.P.(C) No. 12724/2008 and Mr. Siddharth Mitra, learned senior counsel for the respondent-Tata Motors Ltd. in SLP (C) No.23843 of 2012.
For further hearing, list the matters tomorrow.
(VINOD KUMAR JHA) (CHANDER BALA)
COURT MASTER COURT MASTER