Supreme Court - Daily Orders
M/S Continental Carbon India Ltd. vs Union Of India on 4 March, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.34 COURT NO.12 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2016
CC No. 3897/2016
(Arising out of impugned final judgment and order dated
14/10/2015 in CMWP No. 205/2015 passed by the High Court Of
Judicature at Allahabad)
M/S CONTINENTAL CARBON INDIA LTD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP, impleadment)
Date :04/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Upender Thakur, Adv.
Mr. Tejveer Singh Bhatia, Adv.
Mr. Gaurav Sharma,Adv.
For Respondent(s) Mr. A.K. Panda, Sr. Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for impleadment is allowed.
Issue notice.
Since a very short question of law is involved, we have requested Shri A.K. Panda, learned senior counsel to look into the matter. At his request, the special leave petition is adjourned for two weeks.
Signature Not Verified Digitally signed by USHA[ Charanjeet Kaur ] [ Tapan Kr. Chakraborty ] RANI BHARDWAJ Date: 2016.03.08 17:12:03 IST Reason: A.R.-cum-P.S. Court Master