Supreme Court - Daily Orders
Steel Authority Of India Ltd. vs Sto, Rourkela-I, Uditnagar . on 18 July, 2014
Ò ITEM NO.34 COURT NO.2 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). 16129/2014
(Arising out of impugned final judgment and order dated
20/03/2014 rad with correction orders dated 22.04.2014 and
14.05.2014 in WPC No. 747/2014 passed by the High Court Of
Orissa At Cuttack)
STEEL AUTHORITY OF INDIA LTD. Petitioner(s)
VERSUS
STO, ROURKELA-I, UDITNAGAR & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief and office report)
Date : 18/07/2014 This petition was called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Sunil Kumar Jain, Adv.
Mr.Pawanshree Agrawal, Adv.
Mr. Jagmohan Sharma, Adv.
Mr. KPS Chani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
However, we grant another six weeks’ time from today to the petitioner to comply with orders and directions of the High Court.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.07.18 18:40:49 IST Reason: