Supreme Court - Daily Orders
M/S Ashok Goel And Brothers vs Food Corporation Of India on 13 October, 2014
Bench: Vikramajit Sen, Prafulla Chandra Pant
ITEM NO.22 COURT NO.13 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)......CC No(s).
16276/2014
(Arising out of impugned final judgment and order dated 18/03/2013
in RSA No. 5325/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S ASHOK GOEL AND BROTHERS AND ORS Petitioner(s)
VERSUS
FOOD CORPORATION OF INDIA Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 13/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mr. Salil Bali, Adv.
Mr. Nitin Kumar, Adv.
Ms. Shalu Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The concurrent findings on fact are sought to be challenged before us in these proceedings. The petition is devoid of merit. Special leave petition is dismissed on merits as well as on the ground of delay.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.10.14 (NEELAM GULATI) (SAROJ SAINI)
15:45:14 IST
Reason: COURT MASTER COURT MASTER