Supreme Court - Daily Orders
Sukhdev Singh vs The Faridkot Cooperative Sugar Mills ... on 15 October, 2025
ITEM NO.10 COURT NO.14 SECTION IV-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19904/2025
[Arising out of impugned final judgment and order dated 15-01-2025
in LPA No. 189/2020 passed by the High Court of Punjab & Haryana at
Chandigarh]
SUKHDEV SINGH & ORS. Petitioner(s)
VERSUS
THE FARIDKOT COOPERATIVE SUGAR MILLS LTD & ORS. Respondent(s)
FOR ADMISSION
IA No. 245089/2025 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
IA No. 245085/2025 - APPLICATION FOR SUBSTITUTION
IA No. 245090/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 245084/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)
IA No. 245087/2025 - SETTING ASIDE AN ABATEMENT
WITH
Diary No(s). 19916/2025 (IV-D)
FOR ADMISSION
IA No. 243868/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 15-10-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) :
Mr. Rajive Bhalla, Sr. Adv.
Ms. Gauri Bedi, Adv.
Mr. Divyansh Misra, Adv.
Mr. Kamal Joshi, Adv.
Mr. Rohit Pandey, Adv.
Signature Not Verified
Mr. Yash, Adv.
Digitally signed by
CHETAN ARORA
Date: 2025.10.16
Mr. Shubham Bhalla, AOR
15:58:12 IST
Reason:
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. We do not find a good ground to interfere with the impugned order/judgment in exercise of our jurisdiction under Article 136 of the Constitution of India. Accordingly, the special leave petition stands dismissed.
3. Pending application(s), if any, shall stand disposed of.
(CHETAN ARORA) (CHETNA BALOONI) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)