Supreme Court - Daily Orders
Parivar Dairies And Allied Ltd And Pda ... vs Union Of India on 1 May, 2018
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.30 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION(CRIMINAL) Diary No(s). 41630/2017
PARIVAR DAIRIES AND ALLIED LTD AND PDA
FOUNDATION FIELD ASSOCIATIONS AND INVESTORS
WELFARE ASSOCIATION OF TAMIL NADU
STATE THROUGH N.A. SUNDARAM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 01-05-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBERS]
For Petitioner(s) Mr. P. V. Yogeswaran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in its Office Report dated 09.04.2018.
(POOJA SEHGAL) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by POOJA SEHGAL Date: 2018.05.02 16:33:54 IST Reason: