Supreme Court - Daily Orders
The State Of Bihar vs Aditya Multicom Pvt. Ltd. on 9 September, 2022
Bench: D.Y. Chandrachud, Hima Kohli
SLPC 14845/2022
1
ITEM NO.10 COURT NO.2 SECTION XVI
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.14845/2022
(Arising out of impugned final judgment and order dated 22-06-2022
in RC No.37/2022 passed by the High Court of Judicature at Patna)
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
ADITYA MULTICOM PVT. LTD. Respondent(s)
(With I.R. and IA No.121607/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.121608/2022-EXEMPTION FROM FILING O.T.)
Date : 09-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Rishi K. Awasthi, Adv.
Mr. Prashant Kumar, Adv.
Ms. Ritu Arora, Adv.
Mr. Piyush Vatsa, Adv.
Ms. Yukti Anand, Adv.
Mr. Santosh Kumar - I, AOR
For Respondent(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Pankaj Bhagat, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by 1 Issue notice.
CHETAN KUMAR Date: 2022.09.10 12:52:18 IST Reason: SLPC 14845/2022 22 Mr Ranjit Kumar, senior counsel appearing with Mr Pankaj Bhagat, counsel accepts notice on behalf of the respondent.
3 Counter affidavit be filed within a period of three weeks. Rejoinder, if any, shall be filed within a period of two weeks thereafter.
4 Pending further orders, there shall be a stay of the operation of the impugned judgment dated 22 June 2022 of the Patna High Court in Request Case No 37 of 2022.
5 List the Special Leave Petition after six weeks.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master