Supreme Court - Daily Orders
M/S N.C.J Estate Solutions Pvt Ltd vs State Of Haryana on 21 July, 2014
. ITEM NO.59 COURT NO.5 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). 32633/2013
(Arising out of impugned final judgment and order dated 06/05/2013
in CWP No. 14064/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S N.C.J ESTATE SOLUTIONS PVT LTD Petitioner(s)
VERSUS
STATE OF HARYANA & ORS Respondent(s)
(With prayer for interim relief and office report)
I.A. No. 2 (Appln. For impleadment as party petitioner)
Date : 21/07/2014 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) Ms. Kamini Jaiswal, Adv.
Mr. Rohit Kumar Singh ,Adv.
Mr. Sumeet Sharma, Adv.
Mr. B.B. Sawhney, Sr. Adv.
Ms. Indira Sawhney, Adv.
For Respondent(s) Mr. Manjit Singh, AAG
Ms. Vivekta Singh, Adv.
Ms. Nupur Choudhary, Adv.
Mr. Sanjay Kumar Rathee, Adv.
Mr. Kamal Mohan Gupta ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the applicant sought liberty to withdraw the I.A. No. 2 (Application for impleadment as party petitioner) to enable the applicant to move before the High Court for appropriate relief. Liberty is granted. I.A. No. 2 stands disposed Signature Not Verified of. Digitally signed by Neeta Sapra Date: 2014.07.23 17:53:05 IST The special leave petition is dismissed.
Reason: (Neeta) (Usha Sharma)
Sr. P.A. Court Master