Supreme Court - Daily Orders
Raymond Cement Works vs Union Of India on 15 October, 2015
Bench: Chief Justice, Arun Mishra
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ITEM NO.16 COURT NO.1 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 (C) No(s). 7962/2006
(Arising out of impugned final judgment and order dated 07/02/2006
in FAFO No. 115/1997,07/02/2006 in FAFO No. 117/1997,07/02/2006 in
FAFO No. 118/1997,07/02/2006 in FAFO No. 119/1997,07/02/2006 in
FAFO No. 123/1997,07/02/2006 in FAFO No. 125/1997,07/02/2006 in
FAFO No. 129/1997,07/02/2006 in FAFO No. 130/1997,07/02/2006 in
FAFO No. 131/1997,07/02/2006 in FAFO No. 135/1997 passed by the
High Court Of Judicature at Allahabad, Lucknow Bench)
RAYMOND CEMENT WORKS Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with interim relief and office report)
WITH SLP(C) No. 8052/2006
(With appln.(s) for permission to file additional documents and
appln.(s) for early hearing and )
SLP(C) No. 8071/2006
(With appln.(s) for permission to file additional documents and
Office Report)
SLP(C) No. 1521/2007
(With Interim Relief and Office Report)
Date : 15/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms.______,Adv.(Proxy,appearance not given)
for Mr. Surya Kant,Adv.
Mr.Pratap Venugopal,Adv.
Mr.Anuj Sarma,aDv.
Signature Not Verified
Mr.Gaurav Nair, Adv.
Ms.Niharika,Adv//
Digitally signed by
Ramana Venkata Ganti
Date: 2015.10.17
Ms.Tinsha Mukherjee,Adv.
09:28:56 IST
Reason:
for M/s. K. J. John & Co.,Adv.
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For Respondent(s) Mr.Shankar Divate, Adv.
Mr.N.K.Kashail, Adv.
Mr.S.N.Terdal, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the petitioner, list the matters next week.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar