Supreme Court - Daily Orders
Mgr Industries Asso. vs State Of U P on 20 November, 2015
¼ ITEM NO.60 COURT NO.9 SECTION IIIA
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). 25529/2014
(Arising out of impugned final judgment and order dated 17/07/2014
in CMWT No. 447/2014 passed by the High Court of Judicature at
Allahabad)
MGR INDUSTRIES ASSO. AND ANR Petitioner(s)
VERSUS
STATE OF U P AND ORS Respondent(s)
(With interim relief and office report)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Braj Kishore Mishra,Adv.
Mr. Vikram Patralekh, Adv.
Ms. Aparna Jha, Adv.
Mr. Siddhartha Arya, Adv.
Ms. Sarika Singh, Adv.
For Respondent(s) Mr. M. C. Dhingra,Adv.
Mr. Aviral Saxena, Adv.
Mr. P.N. Mishra, Sr. Adv.
Mr. Vivek Bansal, Adv.
Mr. C. D. Singh,Adv.
Mr. Sanjay Kumar Visen,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for respondent No.5 is permitted to file counter affidavit subject to payment of Rs.5000/- (Rupees five thousand) within four weeks from today to the Supreme Court Legal Services Committee for utilization of juvenile justice.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.11.23 10:56:28 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master