Supreme Court - Daily Orders
Jitesh Gupta vs Punjab State Industrial Development ... on 14 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.27 COURT NO.4 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).
17312/2014
(Arising out of impugned final judgment and order dated 28/05/2014
in CWP No. 10551/2014 (O&M) passed by the High Court of Punjab &
Haryana at Chandigarh)
JITESH GUPTA Petitioner(s)
VERSUS
PUNJAB STATE INDUSTRIAL DEVELOPMENT
CORPORATION LTD. (PSIDC) & ANR. Respondent(s)
I.A. 1/2014(with c/delay in filing SLP and office report)
Date : 14/11/2014 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. V. Giri, Sr. Adv.
Mr. Raktim Gogoi, Adv.
Mr. Anupam Lal Das,Adv.
Mr. Anirudh Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable within four weeks.
Dasti, in addition, is permitted.
In the meantime, auction proceedings shall remain stayed.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.11.15 13:39:56 IST Reason: (Neeta) (Suman Jain)
Sr. P.A. COURT MASTER