Supreme Court - Daily Orders
Up Cooperative Federation Limited vs State Of Up And Others on 20 March, 2015
Bench: T.S. Thakur, Kurian Joseph, R. Banumathi
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ITEM NO.601 + 603 COURT NO.2 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). 8659/2015
(Arising out of impugned final judgment and order dated 09/03/2015
in WC No. 12680/2015 passed by the High Court Of Judicature at
Allahabad)
UP COOPERATIVE FEDERATION LIMITED Petitioner(s)
VERSUS
STATE OF UP AND OTHERS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
WITH
SLP(C)No.8691 of 2015
(with appln. (s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T. and permission to file length
list of dates)
Date: 20/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Dr. Abhishek Manu Singhvi,Sr.Adv.
(SLP 8659/15) Mr. Gaurav Mehrotra,Adv.
Mr. M. C. Dhingra,Adv.
(SLP 8691/15) Mr. Talha A. Rahman,Adv.
Mr. Rahul Agrawal,Adv.
Mr. Ananya Pandey,Adv.
Mr. Ranjith K.C., Adv.
For Respondent(s) Mr. C.A. Sundaram,Sr.Adv.
Mr. Pinaki Mishra,Sr.Adv.
Mr. Ashok Panigrahi,Adv.
Signature Not Verified
Mr. Santosh Kumar,Adv.
Digitally signed by
Mahabir Singh
Date: 2015.03.20
Ms. Ashmi Mohan,Adv.
16:57:41 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the interim order passed by the High Court.
The special leave petitions are accordingly dismissed. We however request the High Court to hear the matter on Wednesday, the 25th March, 2015 when it is coming up for consideration before it.
Learned counsel for the petitioners and other respondents in the writ petition may file their counter affidavits in the meantime before the High Court.
We hope and trust that none of the parties would seek any adjournment from the High Court on Wednesday, the 25th March, 2015.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER