Supreme Court - Daily Orders
The State Of Jharkhand vs Sociedade De Fomento Industrial Pvt. ... on 2 December, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.58 COURT NO.8 SECTION XVII
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). 21467/2022
(Arising out of impugned final judgment and order dated 24-08-2022
in LPA No. 165/2022 passed by the High Court of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND & ANR. Petitioner(s)
VERSUS
SOCIEDADE DE FOMENTO INDUSTRIAL PVT. LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.182848/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 02-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Arunabh Chowdhury, Sr. Adv.
Ms. Pragya Baghel, Adv.
Ms. Pallavi Langar, AOR
Mr. Karma Dorjee, Adv.
Mr. Dechen W Lachungpa, Adv.
Ms. Pallavi Langar, AOR
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Yashraj Singh Deora, AOR
Mr. Siddhant Singh, Adv.
Mr. Abhishek Singh, Adv.
Mr. Yashraj Singh Deora, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Issue notice, returnable in the month of March, 2023. Signature Not Verified Mr. Yashraj Singh Deora, AOR appearing on caveat on behalf of Digitally signed by BABITA PANDEY Date: 2022.12.06 18:00:23 IST Reason: the respondent accepts notice.
Four weeks’ time is granted to file counter affidavit/reply. 2 Rejoinder, if any, may be filed within four weeks after service of the counter affidavit/reply. Till the next date of hearing, proceedings in Contempt Case (Civil) No. 562 of 2022 pending before the High Court of Jharkhand at Ranchi shall remain stayed.
Re-list the matter for final hearing and disposal in the month of March, 2022.
(BABITA PANDEY) (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH)