Supreme Court - Daily Orders
Union Of India vs M/S. Future Gaming And Hotel Services ... on 6 October, 2017
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
ITEM NO.25 COURT NO.2 SECTION XIV
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 (C) No. …...../2017
(Diary No(s). 26594/2017)
(Arising out of impugned final judgment and order dated 23-03-2017
in WPC No. 34/2016 passed by the High Court Of Sikkim At Gangtok)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M/S. FUTURE GAMING AND HOTEL SERVICES (P) LTD. & ORS.Respondent(s)
(FOR I.R. and IA No.90997/2017-CONDONATION OF DELAY IN FILING and
IA No.91003/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 06-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Merusagar Samantaray, Adv.
Mr. T.C. Sharma, Adv.
Ms. Lhingneivah, Adv.
Ms. Viddusshi, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Pawanshree Agrawal, AOR
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 2172/2016.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.10.07 10:56:11 IST Reason: