Supreme Court - Daily Orders
Com. Of C.E. & S.T. Thiruvananthapuram vs Kerala State Beverages on 5 May, 2014
rITEM NO.18 COURT NO.13 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 (Civil)....../2014
CC 5749-5755/2014
(From the judgement and order dated 18/06/2013 in CEA No.28-34/2011
of The HIGH COURT OF KERALA AT ERNAKULAM)
COM. OF C.E. & S.T. THIRUVANANTHAPURAM Petitioner(s)
VERSUS
KERALA STATE BEVERAGES Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 05/05/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. S.K. Bagaaria, ASG
Mr. Rupesh Kumar, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Harshat Hidayathullah, Sr.Adv.
Mr. Renjith. B. Marar,Adv.
Mr.V. Suresh, Adv.
Ms.Lakshmi N. Kaimal, Adv.
Mr.Vishnu Pazaanganat, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Issue notice.
Mr. Renjith B. Marar, advocates appears and waives service of notice on behalf of the sole respondent. He undertakes to file counter affidavit within four weeks.
Tag with SLP(C) No.640/2012 and connected matters.
(Usha Bhardwaj) [Sneh Lata Sharma] A.R.-cum-P.S. Court Master