Supreme Court - Daily Orders
M/S Manidhari Stainless Wire Pvt. Ltd. vs Union Of India on 16 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.11 COURT NO.2 SECTION XII-A
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.14351/2018
(Arising out of impugned final judgment and order dated 31-10-2017
in WP No. 5917/2017 passed by the High Court Of Judicature At
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
M/S MANIDHARI STAINLESS WIRE PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86651/2018-CONDONATION OF DELAY
IN FILING and IA No.86653/2018-CONDONATION OF DELAY IN REFILING )
Date : 16-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Raghavendra S. Srivastava, Adv.
Mr. Venkita Subramoniam T.R, AOR
Mr. Rahat Bansal, Adv.
Mr. Madhav Murthy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
The special leave petition will be listed only after deposit of 50% of the dues including interest, penalty, if any. Such deposit will be made in the Registry of this Court within six weeks from today Signature Not Verified failing which the special leave petition stands Digitally signed by NEETU KHAJURIA Date: 2018.07.16 dismissed without any further reference to the Court. 16:45:55 IST Reason:
(POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER