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Haryana Agro-Industries Corporation ... vs M/S. Zimidara Agro Mills, Vpo Sadikpur, ... on 23 January, 2017

Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman

     ITEM NO.49                               COURT NO.6                  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). 34411-34420/2015

     (Arising out of impugned final judgment and order dated 06/11/2015
     in FAO No. 7558/2015, FAO No. 7559/2015, FAO No. 7560/2015,    FAO
     No. 7561/2015, FAO No. 7562/2015, FAO No. 7563/2015, FAO No.
     7564/2015,  FAO   No.   7565/2015,  FAO   No.  7566/2015 and   FAO
     No. 7567/2015 passed by the High Court of Punjab & Haryana At
     Chandigarh)

     HARYANA AGRO-INDUSTRIES CORPORATION LTD,                              Petitioner(s)
     SECTOR-4, PANCHKULA

                                                     VERSUS

     M/S. ZIMIDARA AGRO MILLS, VPO SADIKPUR, SADHAURA, Respondent(s)
     DISTRICT YAMUNA NAGAR ETC. ETC

     (With interim relief and office report)

     Date: 23/01/2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                          Mr. Alok Sangwan, AAG, Haryana
                                          Ms. Mishra Rohatgi, Adv.
                                          Dr. Monika Gusain, AOR
     For Respondent(s)
                                          Mr. Nikhil Goel, AOR
                                          Ms. Naveen Goel, Adv.
                                          Mr. Ashotosh Ghade, Adv.

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

Heard the learned AAG appearing for the petitioner.

We find no reason to interfere with the impugned orders passed by the High Court of Punjab & Haryana.

Accordingly, the Special Leave Petitions stand dismissed.

                         (VISHAL ANAND)                            (SNEH LATA SHARMA)
                          COURT MASTER                                COURT MASTER