Supreme Court - Daily Orders
M/S Liberty Group Marketing Div. vs Director, E.S.I.C. . on 10 July, 2014
\222 ITEM NO.10 COURT NO.6 SECTION XV
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). 26207/2011
(Arising out of impugned final judgment and order dated 18/05/2011
in FAO No. 3627/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S LIBERTY GROUP MARKETING DIV. & ANR. Petitioner(s)
VERSUS
DIRECTOR, E.S.I.C. & ORS. Respondent(s)
(Prayer for interim relief and office report)
Date : 10/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Rakesh Kumar Khanna, Adv.
Mr. Rajiv K. Garg, Adv.
Mr. Ashish Garg, Adv.
Mr. Annam D. N. Rao ,Adv.
For Respondent(s)
Ms. V. Mohana ,Adv.
Mr. R. Balasubramaniam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in this special leave petition. The special leave petition is dismissed.
(Neeta) (Indu Bala Kapur)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2014.08.07
17:29:14 IST
Reason: