Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Jubilant Life Sciences Limited, Amroha on 18 October, 2019
Bench: Deepak Gupta, Surya Kant
ITEM NO.12 COURT NO.14 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No.1751/2019 in Diary No.33528/2019
(Arising out of impugned final judgment and order dated 05-07-2019
in D No.33528/2018 passed by the Supreme Court Of India)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
JUBILANT LIFE SCIENCES LIMITED, AMROHA & ORS. Respondent(s)
(FOR ADMISSION and IA No.122701/2019-RESTORATION)
Date : 18-10-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Samar Vijay Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Petition is restored to its original number subject to payment of costs of Rs.5000/- with the Supreme Court Secretarial Staff Welfare Association within four weeks from today. If the costs are not deposited within four weeks then this order cease to operate and the matter shall be deemed to have been dismissed. Subject to deposit of costs, as aforesaid, the application for restoration is allowed.
Signature Not Verified (ARJUN BISHT) Digitally signed by ARJUN BISHT (RENU KAPOOR) COURT MASTER (SH) Date: 2019.10.18 16:59:38 IST Reason:
BRANCH OFFICER