Supreme Court - Daily Orders
The State Of Uttar Pradesh vs M/S. Kejriwal And Sons on 7 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.27 COURT NO.2 SECTION XI
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).22182-22184/2018
(Arising out of impugned final judgment and order dated 20-11-2017
in WP No. 286/2017, WP No. 285/2017 and WP No. 281/2017 passed by
the High Court Of Judicature At Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
M/S. KEJRIWAL AND SONS Respondent(s)
(FOR ADMISSION and I.R. and IA No.98881/2018-EXEMPTION FROM FILING
O.T. )
Date : 07-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. V.V.V. Pattabhi Ram, Adv.
Mr. Sanjay Kumar Tyagi, AOR
Mr. Lhingneivah, 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.
Application for exemption from filing official translation is allowed.
Issue notice.
Tag with Special Leave Petition (C) Diary No.11829 of 2017.
Signature Not Verified(NEETU KHAJURIA) (ASHA SONI) Digitally signed by NEETU KHAJURIA Date: 2018.09.07 COURT MASTER BRANCH OFFICER 16:57:41 IST Reason: