Supreme Court - Daily Orders
M/S Torino Laboratories Pvt. Ltd. vs Union Of India on 23 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.15 COURT NO.8 SECTION XV
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). 37786/2016
(Arising out of impugned final judgment and order dated 22/04/2016
in WP No. 2503/2011 passed by the High Court Of M.P. At Indore)
M/S. TORINO LABORATORIES PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with interim relief and office report)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Gagan Gupta,Adv.
Mr. Harvinder Singh, Adv.
For Respondent(s) Ms. Aparna Bhat, Adv.
Mr. Mayank Sapra, Adv.
Mr. Amrish Kumar Sharma, Adv.
Mr. Kamal Kishore, Adv.
Mr. Gautam Sharma, Adv.
Mr. Ranjeet Kumar Singh, Adv.
Mr. M. Shoeb Alam, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of show cause notice is complete. Let the respondents file their vakalatnama as well as their counter affidavit within three weeks.
Rejoinder, if any, shall be filed within one week thereafter. List after four weeks.
Till the next date of hearing no coercive steps shall be taken.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.01.24 17:52:10 IST(Ashwani Thakur) (Mala Kumari Sharma) Reason:
COURT MASTER COURT MASTER