Supreme Court - Daily Orders
Kundan Rice Mills Ltd. vs Union Of India . on 19 February, 2014
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ITEM NO.4 Court No.3 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) No(s).21357-21358/2012
(From the judgement and order dated 27/04/2012 in WT No.487/2012 dated
01/06/2012 in WT No.487/2012 of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
KUNDAN RICE MILLS LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief and office report)
WITH SLP(C) NO. 24059-24060 of 2012
(With appln(s) for permission to file synopsis and list of dates and with
prayer for interim relief and office report)
Date: 19/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Nikhil Jain,Adv.
Ms. Preeti Singh, Adv.
Mr. S.K. Bagaria, ASG
Mr. Aljo K. Joseph, Adv.
Ms. B. Sunita Rao, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Ajay Jain, Adv.
Mr. Jinendra Jain, Adv.
Mr. B.N. Gaur, Adv.
Mr. R.P. Kaushal, Adv.
Mr. Arun Jain, Adv.
Mr. R.S. Garg, Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP(C) No. 21357-21358/2012 Learned counsel for the petitioner seeks permission to withdraw the special leave petitions. Permission is granted. The special leave petitions are dismissed as withdrawn.
-2-SLP(C) No. 24059-24060/2012 Learned counsel for the petitioner Union of India states that the petitions have become infructuous. The special leave petitions are dismissed accordingly as having become infructuous.
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