Supreme Court - Daily Orders
The State Of Tamil Nadu Rep. By Sec.&Ors vs K. Balu on 30 June, 2014
l# ITEM NO.55 COURT NO.1 SECTION XII
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). 14911-14913/2013
(Arising out of impugned final judgment and order dated
25/02/2013 in WP 23773/2012,28/03/2013 in MP 9/2013,28/03/2013
in MP 10/2013,28/03/2013 in WP 23773/2012 passed by the High
Court Of Madras)
THE STATE OF TAMIL NADU REP. BY SEC.& ORS. Petitioner(s)
VERSUS
K. BALU & ANR. Respondents(s)
[With prayer for interim relief and office report)
WITH
SLP(C) No. 8267/2014
SLP(C) No. 8971/2014
(With appln. for clarification/modification of courts order)
Date : 30/06/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
SLP 14911-13 Mr. Rakesh Dwivedi, Sr. Adv.
Mr. B. Balaji, Adv.
Mr. Rakesh Sharma, Adv.
Mr. S. Anand, Adv.
SLP 8267 Mr. Mukul Rohtagi, AG
Mr. Nikhil Nayyar, Adv.
Mr. Jagjit Singh Chhabra, Adv.
SLP 8971 Mr. Mukul Rohatgi, AG
Mr. Manjit Singh, Adv.
Ms. Vivekta Singh, Adv.
Mr. Kamal Mohan Gupta, Adv.
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.07.01
20:18:06 IST
Reason:
For Respondent(s) Mr. S. Thananjayan ,Adv.
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UOI Mr. Ashok Kumar Panda, Sr. Adv.
Mr. J.K. Mohapatra, Adv.
Ms. Binu Tamta, Adv. for
Mr. D.S. Mahra ,Adv.
SLP 8267 Mr. Ritesh Khatri , Adv.
Mr. Shubham Bhalla, Adv.
SLP 8267 Ms. Gunjan S. Jain, Adv. for
M/s. K.V. Kini & Associates.
SLP 8971 Mr. Seeraj Bagga, Adv.
Mr. Rajinder Mathur , Adv.
IA 3 in SLP 8971 Dr. Rajeev Dhawan, Sr. Adv.
Mr. Praveen Kr. Aggarwal, Adv.
Mr. Gaurav Gupta,Adv.
Mr. Sanjay Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
S.L.P. (C) Nos. 14911-14914 of 2013 and 8267 of 2014:
List both matters after six weeks. SLP (C) NO. 8971 OF 2014:
Heard Mr. Mukul Rohatgi, learned Attorney General for the petitioner and Dr. Rajeev Dhawan, learned senior counsel for the intervenors in I.A. No.3.
2. It is directed that those intervenors/licensees who have already wound up their liquor vends on 31.3.2014 and who have not applied for renewal for 2014-15 shall not be liable to pay 5% of the license fee and other penal demands nor their security deposit 2 shall be forfeited. In other words, the concerned authorities of the State of Haryana shall not enforce the notice dated 5.4.2014 (Annexure A-5 of IA 3) in respect of those intervenors/licensees who had already wound up their liquor vends on 31.3.2014 and had not applied for renewal for 2014-15.
3. List the matter along with SLP (C) Nos. 14911-14913 of 2013 and 8267 of 2014.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
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