Supreme Court - Daily Orders
The Haryana Cooperative Transport ... vs The State Of Haryana on 30 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C)No.22800/17 etc. 1. REVISED
ITEM NO.20+51 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
Petition(s) for Special Leave to Appeal (C) No(s).22800/2017
(Arising out of impugned final judgment and order dated 16-05-2017
in CWP No.5867/2017 passed by the High Court of Punjab & Haryana at
Chandigarh)
THE HARYANA COOPERATIVE TRANSPORT SOCIETY LTD. & ORS.Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.76277/2017-CONDONATION OF DELAY
IN FILING and IA No.76278/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.76275/2017-PERMISSION TO FILE SLP and
IA No.76852/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS
To be listed on 13.10.2017 at 2.00 p.m. for final disposal. and IA
No.103553/2017-INTERVENTION/IMPLEADMENT)
With
SLP(C)No.16503/2017
(For exemption from filing c/c of the impugned judgment on I.A
47884/2017)
Date : 13-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.P.S.Patwalia, Sr.Adv.
Ms.Jyoti Mendiratta, AOR
Mr.Amit Jhanji, Adv.
Mr.Aastik Dhingra, Adv.
Mr.Rawal, Adv.
For Respondent(s) Mr.Tushar Mehta, ASG
Mr.Devinder Saini, Adv.
Ms.Monika Gusain, AOR
Signature Not Verified
Ms.Rani Chhabra, AOR
Ms.Priyanka Sony, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.10.31
14:37:37 TLT
Reason:
Dr.J.P.Dhanda, Adv.
Ms.Raj Rani Dhanda, Adv.
Mr.Vineet Dhanda, Adv.
Mr.N.A.Usmani, Adv.
Mr.Gopi Chand, Adv.
SLP(C)No.22800/17 etc. -2-
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr.P.S.Patwalia, learned senior counsel for the petitioners and Mr.Tushar Mehta, learned Additional Solicitor General for the respondents.
Having heard learned counsel for the parties, the order of status quo is modified to the following extent:
a) The respondent-State is at liberty to call for objections and offer hearing to the objectors in respect of the Draft Scheme of 2017 but shall not finalise the same.
b) The transporters who are continuing on the basis of the 2016 Scheme shall be allowed to operate and if any permit has expired, the same shall be renewed in accordance with law.
c) If any transporter is eligible to obtain the permit in pursuance of the directions given by the High Court, his case shall be considered and shall not be refused on the ground that a new policy/scheme is coming.
The matters be listed after six weeks.
(SATISH KUMAR YADAV) (H.S. PARASHER) AR-CUM-PS ASSISTANT REGISTRAR