Supreme Court - Daily Orders
Parle Products(P) Ltd vs State Of A.P on 29 August, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.32 COURT NO.6 SECTION III
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). 860-861/2014
(Arising out of impugned final judgment and order dated 14/06/2012
in WP No. 7962/2012 and 30/10/2013 in RWPMP No. 10768/2013 passed
by the High Court of A.P. at Hyderabad)
PARLE PRODUCTS(P) LTD Petitioner(s)
VERSUS
STATE OF A.P & ORS Respondent(s)
Date: 29/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. S. Ganesh, Sr. Adv.
Mr. Sandeep Narain, Adv.
Mr. M.H. Patil, Adv.
M/s. S. Narain & Co.,Adv.
For Respondent(s)
Mr. A.T.M. Rangaramanujam, Sr. Adv.
Mr. P. Venkat Reddy, Adv.
Mr. D. Mahesh Babu,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned Senior Counsel appearing for the parties, list the Special Leave Petition after two weeks on a non-miscellaneous day.
(VISHAL ANAND) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2014.08.30
10:08:57 IST
Reason: