Supreme Court - Daily Orders
Emri Green Health Services vs The State Of Jharkhand on 18 November, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.14 COURT NO.12 SECTION XVII
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).26421/2024
[Arising out of impugned final judgment and order dated 03-10-2024
in WPC No.4831/2024 passed by the High Court of Jharkhand at
Ranchi]
EMRI GREEN HEALTH SERVICES & ANR. Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
(IA No.255062/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.256504/2024-EXEMPTION FROM FILING O.T. and IA
No.255061/2024-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.255057/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES and IA No.256502/2024-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 18-11-2024 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Sridhar Potaraju, Sr. Adv.
M/S. Karanjawala & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned senior counsel for the petitioners.
2. We are not inclined to interfere with the impugned order passed by the High Court.
3. The Special Leave Petition is, accordingly, dismissed.
4. Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by RAVI ARORA Date: 2024.11.18 (RAVI ARORA) 16:16:30 IST Reason: (MAMTA RAWAT) COURT MASTER (SH) COURT MASTER (NSH)