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State Of Haryana Etc vs M/S. Dharam Pal Satyapal Ltd. And Ors. ... on 11 December, 2015

Bench: Chief Justice, A.K. Sikri, R. Banumathi

                                                  1


     ITEM NO.13+ 14                        COURT NO.1                 SECTION XVIA

                               S U P R E M E C O U R T O F       I N D I A
                                       RECORD OF PROCEEDINGS

     Transfer Petition(s)(Civil)              No(s).    1857-1859/2015

     STATE OF HARYANA ETC                                             Petitioner(s)

                                                 VERSUS

     M/S. DHARAM PAL SATYAPAL LTD. AND ORS. ETC. ETC.   Respondent(s)
     (with appln. (s) for ex-parte stay and office report)

     with

     T.P.(C) No. 1868 of 2015
     (With appln. For ex-parte stay and office report)

     Date : 11/12/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)             Mr.   N.K.Kaul, ASG,
                                   Mr.   B.K.Satija, AAG,
                                   Mr.   Sanjay Kumar Visen,Adv.
                                   Ms.   Chanan Parwani, Adv.

     For Respondent(s)             Dr.   A.M.Singhvi, Sr. Adv.
                                   Mr.   Vivek Kohli, Adv.
                                   Ms.   Anubha Singh, Adv.
                                   Ms.   Naleen Talwar, Adv.

                                   Mr.   Mohan Jain, Sr.Adv.
                                   Mr.   Deepak Jain, Adv.
                                   Mr.   D.K.Thakur, Adv.
                                   Ms.   A.Sumathi, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Issue notice.

Ms. A.Sumathi and Mr. Vivek Kohli, Adv. Appear and accept Digitally signed by Shashi Sareen Date: 2015.12.16 05:07:41 IST Reason: notice on behalf of the respondents.

Objections, if any, be filed within four weeks.  2 Proceedings before the High Court shall remain stayed in the meantime.

Post along with T.C.(C) No. 1 of 2010 after ensuing winter vacation.

(Shashi Sareen)                                            (Veena Khera)
  AR-cum-PS                                                 Court Master