Supreme Court - Daily Orders
Shah Paper Mills Ltd & Another vs The Director, Gujarat State Board Of ... on 26 March, 2015
Bench: T.S. Thakur, Amitava Roy
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ITEM NO.2 COURT NO.2 SECTION IX
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). 7883/2015
(Arising out of impugned final judgment and order dated 09/03/2015
in SCA No. 3685/2015 passed by the High Court Of Gujarat At
Ahmedabad)
SHAH PAPER MILLS LTD & ANOTHER Petitioner(s)
VERSUS
THE DIRECTOR, GUJARAT STATE BOARD OF SCHOOL TEXT BOOKS AND OTHERS
Respondent(s)
(with appln. (s) for exemption from filing c/copy as well as plain
copy of the impugned order and impleadment and permission to file
additional documents and permission to file SLP without c/copy as
well as plain copy of impugned order and interim relief and office
report)
WITH
S.L.P.(C)...CC No. 5508/2015
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
Date : 26/03/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. C.A.Sundram, Sr. Adv.
Mr. Ankur Mody, Adv.
Ms. Pragya Baghel,Adv.
I.A. No. 7 in
Signature Not Verified
Mr. N.K.Mody, Sr. Adv.
SLP 7883/15
Digitally signed by
Ms. Ranjeeta Rohtagi,Adv.
Shashi Sareen
Date: 2015.03.26
10:13:06 IST
CC 5508/15
Reason:
Mr. Jayant Bhushan, Sr. Adv.
Ms. Ranjeet Rohatgi, Adv.
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For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
I.A. No. 8 Mr. Ankur Saigal, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Vivek Jain, Adv.
Mr. E. C. Agrawala,Adv.
I.A. No. 5 Ms. Meenakshi Arora, Sr. Adv.
Mr. Rahul Narayan,Adv.
Mr. Mohit Singh, Adv.
RR 1 & 2 Mr. Shyam Divan, Sr. Adv.
Ms. Manisha T. Karia,Adv.
Mr. Shivam Mishra, Adv.
IA No. 6 Mr. Abhimanyu Shrestha, Adv.
Ms. Shomila Bakshi,Adv.
RR-3 Ms. H.Wahi, Adv.
Ms. Jesal, Adv.
Ms. Puja Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Permission to file SLP is granted.
We see no reason to interfere with the impugned order at this stage especially because of the urgency of the publication work which the respondent-Board has to undertake for a large number of students in the State of Gujarat. The special leave petitions are accordingly dismissed.
(Shashi Sareen) (Veena Khera) Court Master Court Master