Supreme Court - Daily Orders
M/S Surya Jyoti Software Private ... vs The State Of Uttar Pradesh on 26 October, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
ITEM NO.16 Court 4 (Video Conferencing) 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). 4283/2020
(Arising out of impugned final judgment and order dated 07-02-2020
in CMTEA No. 2/2020 passed by the High Court Of Judicature At
Allahabad)
M/S SURYA JYOTI SOFTWARE PRIVATE LIMITED Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(IA No. 93200/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 28591/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 93203/2020 - EXEMPTION FROM FILING O.T. IA No. 28590/2020 - EXEMPTION FROM FILING O.T. IA No. 93202/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 26-10-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Nitin K. Gupta, Adv.
Mr. Somanatha Padhan, AOR For Respondent(s) Mr. Ravindra Kumar, Adv. (NOIDA) UPON hearing the counsel the Court made the following O R D E R Mr. Ravindra Kumar, learned advocate submits that he has instructions to enter appearance on behalf of respondents 2 to 5.
He prays for and is granted a weeks time to file affidavit in reply.Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2020.10.27
List for disposal on 04.11.2020.16:45:54 IST Reason:
(INDU MARWAH) (PRADEEP KUMAR)
COURT MASTER (SH) BRANCH OFFICER