Supreme Court - Daily Orders
Madhu Sareen vs M/S. Bptp Limited on 23 November, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.12 Court 8 (Video Conferencing) 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). 11559/2020
(Arising out of impugned judgment and order dated 07-08-2020
in CM No. 7204/2020 in CWP No. 37039/2019 passed by the High
Court Of Punjab & Haryana At Chandigarh)
MADHU SAREEN Petitioner(s)
VERSUS
M/S. BPTP LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.96931/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date :23-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Amanpreet Singh Rahi, Adv.
Mr. A. Venayagam Balan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The Special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
(CHARANJEET KAUR) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2020.11.23 15:49:33 IST Reason: