Supreme Court - Daily Orders
M/S Sunland Metal Recycling Industries vs Union Of India . on 8 August, 2014
. ITEM NO.34 COURT NO.12 SECTION III
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). 19874/2014
(Arising out of impugned final judgment and order dated 06/02/2014
in SCA No. 2678/2013 passed by the High Court of Gujarat at
Ahmedabad)
M/S SUNLAND METAL RECYCLING INDUSTRIES AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With interim relief and office report)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. M. Chandrasekar, Sr. Adv.
Mr. Nikhil Swami, Adv.
Mrs. Prabha Swami, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in the special leave petition. The special leave petition is accordingly dismissed.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.08.12
14:14:30 IST
Reason: