Supreme Court - Daily Orders
Food Corporation Of India vs Ram Gopal on 12 January, 2010
ÎITEM NO.3 COURT NO.6 SECTION XI
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 (Civil) No(s).18501/2006
(From the judgement and order dated 04/08/2006 in SA No.858/2006
of the HIGH COURT OF JUDICATURE AT ALLAHABAD)
FOOD CORPORATION OF INDIA & ANR. Petitioner(s)
VERSUS
RAM GOPAL & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T. and with prayer
for interim relief and office report)
(FOR FINAL DISPOSAL)
Date: 12/01/2010 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DALVEER BHANDARI
HON’BLE MR. JUSTICE A.K. PATNAIK
For Petitioner(s) Mr. Ajit Pudussery,Adv.
Mr. K. Vijayan,Adv.
For Respondent(s) Mr. Vivek Vishnoi,Adv.
Mr. Rajneesh Kumar,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment. The special leave petition is dismissed. However, the question of law is kept open.
(A.S. BISHT) (NEERU BALA VIJ)
COURT MASTER COURT MASTER