Supreme Court - Daily Orders
The State Of Haryana vs M/S Vaidh Nath Traders Private Limited ... on 3 May, 2019
Bench: Chief Justice, Deepak Gupta
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ITEM NO.30 COURT NO.1 SECTION IV-B
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). 13012/2019
(Arising out of impugned final judgment and order dated 16-09-2015
in RFA No. 3327/2013 16-09-2015 in RFA No. 3921/2013 16-09-2015 in
RFA No. 3922/2013 16-09-2015 in RFA No. 3925/2013 16-09-2015 in RFA
No. 3926/2013 16-09-2015 in RFA No. 3928/2013 16-09-2015 in RFA No.
3929/2013 16-09-2015 in RFA No. 3930/2013 16-09-2015 in RFA No.
4315/2013 16-09-2015 in RFA No. 4381/2013 16-09-2015 in RFA No.
4395/2013 16-09-2015 in RFA No. 4730/2013 16-09-2015 in RFA No.
5209/2013 16-09-2015 in RFA No. 5210/2013 16-09-2015 in RFA No.
5251/2013 16-09-2015 in RFA No. 5252/2013 16-09-2015 in RFA No.
5254/2013 16-09-2015 in RFA No. 5255/2013 16-09-2015 in RFA No.
5257/2013 16-09-2015 in RFA No. 5258/2013 16-09-2015 in RFA No.
5260/2013 16-09-2015 in RFA No. 6666/2013 16-09-2015 in RFA No.
6672/2013 16-09-2015 in RFA No. 6673/2013 16-09-2015 in RFA No.
7208/2013 16-09-2015 in RFA No. 7209/2013 16-09-2015 in RFA No.
7274/2013 16-09-2015 in RFA No. 7374/2013 16-09-2015 in RFA No.
7375/2013 16-09-2015 in RFA No. 7376/2013 16-09-2015 in RFA No.
7377/2013 16-09-2015 in RFA No. 7378/2013 16-09-2015 in RFA No.
7379/2013 16-09-2015 in RFA No. 7380/2013 16-09-2015 in RFA No.
7381/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
M/S VAIDH NATH TRADERS PRIVATE LIMITED
(NOW KNOWN AS M/S A.G.M. MANAGEMENT
SERVICES LIMITED) Etc. Respondent(s)
(IA No.64152/2019-CONDONATION OF DELAY IN FILING and IA
No.64153/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No(s). 27545/2018 (IV-B)
(IA No.67236/2019-CONDONATION OF DELAY IN FILING and IA
No.67238/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.67237/2019-CONDONATION OF DELAY IN REFILING)
Diary No(s). 13004/2019 (IV-B)
(FOR ADMISSION and I.R. and IA No.68746/2019-CONDONATION OF DELAY
Signature Not Verified
IN FILING and IA No.68747/2019-EXEMPTION FROM FILING C/C OF THE
Digitally signed by
DEEPAK SINGH
Date: 2019.05.03
IMPUGNED JUDGMENT)
17:20:06 IST
Reason:
Diary No(s). 13014/2019 (IV-B)
(IA No.64154/2019-CONDONATION OF DELAY IN FILING and IA
No.64155/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
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Diary No(s). 13611/2019 (IV-B)
(FOR ADMISSION and I.R. and IA No.65164/2019-CONDONATION OF DELAY
IN FILING and IA No.65165/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 03-05-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Dr. Monika Gusain, AOR
Ms. Manpreet Kaur Bhalla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the applications for condonation of delay in filing, refiling the Special Leave Petitions as well as in the Special Leave Petitions.
Dasti service, in addition, is also permitted. Tag with S.L.P.(C) D. No. 12610 of 2019.
(SUSHIL KUMAR RAKHEJA) (ANAND PRAKASH) AR CUM PS BRANCH OFFICER