Supreme Court - Daily Orders
C.C.E. Kolkata Vi vs Avery India Ltd on 11 July, 2014
\220 ITEM NO.34 COURT NO.8 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 (C) No(s). 15101-15102/2014
(Arising out of impugned final judgment and order dated 10/05/2013
in APOT No. 33/2013,10/05/2013, WP No. 95/2006, passed by the High
Court Of Calcutta)
C.C.E. KOLKATA VI & ORS Petitioner(s)
VERSUS
AVERY INDIA LTD & ANR Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date : 11/07/2014 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. Tushar Mehta, ASG
Ms. B. Sunita Rao, Adv.
Mr. N.M. Popli, Adv.
Mr. B. Krishna Prasad ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(NAVEEN KUMAR) (RENUKA SADANA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Naveen Kumar Date: 2014.07.12 12:53:57 IST Reason: