Supreme Court - Daily Orders
Bharat Petroleum Corporation Ltd. vs Ningombam Rameshwar Singh on 27 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.24 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23578/2018
(Arising out of impugned final judgment and order dated 18-01-2018
in PIL No. 19/2017 passed by the High Court Of Manipur At Imphal)
BHARAT PETROLEUM CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
NINGOMBAM RAMESHWAR SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.96872/2018-CONDONATION OF DELAY
IN FILING)
Date : 27-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Parijat Sinha, AOR
Mr. Anil Kumar Mishra, Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Rudra Dutta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice limited to no future licences being issued till the State Government frames the Rules.
In the meantime, there shall be stay of only that portion of the judgment of the High Court which relates to future licences.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2018.07.28
12:29:33 IST
Reason: