Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S Hindustan Traders Naveen Mandi ... vs The State Of Uttar Pradesh on 11 May, 2018

Bench: N.V. Ramana, S. Abdul Nazeer

     ITEM NO.42                                   COURT NO.8                     SECTION XI

                                       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).      9233/2018

     (Arising out of impugned final judgment and order dated 15-12-2017
     in WC No. 59925/2017 passed by the High Court of Judicature at
     Allahabad)

     M/S HINDUSTAN TRADERS NAVEEN MANDI DONGARPUR                                 Petitioner(s)

                                                          VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                            Respondent(s)

     (FOR ADMISSION and IA No.51171/2018-EXEMPTION FROM FILING O.T.)

     Date : 11-05-2018 This petition was called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE N.V. RAMANA
                                HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)
                                           Mr.   V.N. Sinha, Sr. Adv.
                                           Ms.   Akansha Verma Chandok, Adv.
                                           Mr.   Harshit Sanwal, Adv.
                                           Mr.   Zaid Tariq, Adv.
                                           Mr.   S. K. Verma, AOR
     For Respondent(s)


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Heard the learned Senior counsel appearing for the petitioner.

We are not inclined to interfere with the impugned order passed by the High Court of Judicature at Allahabad.

The petitioner has a remedy of moving contempt petition in case any of the orders of the High Court are disobeyed.

With the above observation, the Special Leave Petition is disposed of.

Pending application filed in the matter also stands disposed Digitally signed by VISHAL ANAND of.

Date: 2018.05.12 11:04:04 IST Reason:

(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASST.REGISTRAR