Supreme Court - Daily Orders
The State Of Rajasthan vs Shree Cement Limited on 22 May, 2023
Bench: J.K. Maheshwari, Pamidighantam Sri Narasimha
ITEM NO.12 COURT NO.5 SECTION XV
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(s).18661/2023
(Arising out of impugned final judgment and order dated 20-10-2022
in DBSAW No.1670/2018 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
SHREE CEMENT LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101112/2023-CONDONATION OF DELAY
IN FILING and IA No.101113/2023-EXEMPTION FROM FILING O.T.)
Date : 22-05-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
(Vacation Bench)
For Petitioner(s) Mrs. Nilofar Khan, A.A.G.
Mr. Anjum Parvez, Adv.
Ms. Nilofar Khan, AOR
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. D.S. Parmar, Adv.
Ms. Mrinal Elker Mazumdar, Adv.
Mr. Saurabh Singh, Adv.
Mr. Divyansh Singh, Adv.
Ms. Arushi Gupta, Adv.
Ms. Abha Sharma, AOR
Mr. Anubhav Ray, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
After hearing learned counsel for the petitioners, we do not find any reason and ground to interfere in this special leave petition.
The special leave petition is, accordingly, dismissed.
Signature Not Verified All pending applications stand disposed of. Digitally signed by ARJUN BISHT Date: 2023.05.22 13:16:16 IST Reason:(ARJUN BISHT) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER