Supreme Court - Daily Orders
Punjab Small Industries And Export ... vs Randhir Singh (Dead) Through Lrs. on 21 January, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.15 COURT NO.6 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). 47563/2018
(Arising out of impugned final judgment and order dated 31-05-2016
in CR No. 7111/2015 passed by the High Court Of Punjab & Haryana at
Chandigarh)
PUNJAB SMALL INDUSTRIES AND EXPORT CORPORATION LTD. Petitioner(s)
VERSUS
RANDHIR SINGH (DEAD) THROUGH LRS. & ORS. Respondent(s)
(IA No.3329/2019-CONDONATION OF DELAY IN FILING and IA
No.3330/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 21-01-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Uttara Babbar, AOR
Ms. Bhavana Duhoon,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission is granted to file special leave petition. Heard learned counsel for the petitioner. The special leave petition is dismissed on the ground of delay.
However, question of law, if any, shall be examined in an appropriate case.
This observation will not affect any other pending Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.01.22 petition.
17:24:35 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER