Supreme Court - Daily Orders
M/S Diwan Chand Sanjeev Kumar vs Punjab State Co-Optv Supply And ... on 5 December, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.39 COURT NO.12 SECTION IVB
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). 32748/2014
(Arising out of impugned final judgment and order dated 17/10/2014
in CWP No. 19911/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S DIWAN CHAND SANJEEV KUMAR Petitioner(s)
VERSUS
PUNJAB STATE CO-OPTV SUPPLY AND MARKETING
FEDERATION LTD. AND ANR. Respondent(s)
(with interim relief)
Date : 05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mukand Gupta,Adv.
Mr. P. N. Puri,Adv.
Ms. Reeta Dewan Puri,Adv.
Mr. Abhishek Puri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
(MAHABIR SINGH) (SAROJ SAINI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Mahabir Singh
Date: 2014.12.05
16:44:04 IST
Reason: