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Supreme Court - Daily Orders

The State Of Bihar vs M/S Riga Sugar Co. Ltd. on 8 February, 2019

Bench: L. Nageswara Rao, M.R. Shah

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     ITEM NO.9                           COURT NO.13                 SECTION XVI

                               S U P R E M E C O U R T O F       I N D I A
                                       RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 558/2019

     (Arising out of impugned final judgment and order dated 11-07-2018
     in CWJC No. 8511/2016 passed by the High Court Of Judicature At
     Patna)

     THE STATE OF BIHAR & ORS.                                        Petitioner(s)

                                                 VERSUS

     M/S RIGA SUGAR CO. LTD.                            Respondent(s)
     (With appln for c/delay in filing SLP and exemption from filing
     O.T.)

     WITH
     Diary No(s). 1745/2019 (XVI)
     (With appln for c/delay in filing SLP, exemption from filing c/c of
     the impugned judgment and exemption from filing O.T)

     Date : 08-02-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO
                         HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)             Mr.   Rajeev Dhavan,Sr.Adv.
                                   Mr.   Keshav Mohan,Adv.
                                   Mr.   Piyush Choudhary,Adv.
                                   Mr.   Shiddhi Padia,Adv.
                                   Mr.   Gaurav Kejriwal, AOR

     For Respondent(s)             Ms. Vanita Bhargava,Adv.
                                   Ms. Trishala Trivedi,Adv.

                                   Ms. Francesca Kapur,Adv
                                   Mr. Arun K. Sinha, AOR
                                   Mr. Varun Kapur,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Signature Not Verified Delay condoned.

BALA PARVATHI Date: 2019.02.09 11:43:38 IST Reason: Issue notice.

There shall be stay of the judgment, until  2 further orders.

Mr. Arun K.Sinha, learned counsel accepts notice on behalf of the respondent.

Counter affidavit, if any, be filed within two weeks. Rejoinder affidavit, if any be filed within one week thereafter List after four weeks.

(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar