Supreme Court - Daily Orders
The State Of Punjab vs Trishala Alloys Pvt. Ltd. on 8 August, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.26 COURT NO.7 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).35263/2015
(Arising out of impugned final judgment and order dated 20-05-2015
in CWP No. 7951/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE STATE OF PUNJAB & ORS. Petitioner(s)
VERSUS
TRISHALA ALLOYS PVT. LTD. Respondent(s)
WITH SLP(C) No. 35265-35267/2015 (IV-B) (complete.) SLP(C) No. 35790/2015 (IV-B) (complete.) SLP(C) No. 35269/2015 (IV-B) ) SLP(C) No. 904/2016 (IV-B) ) SLP(C) No. 2407/2016 (IV-B) ) Date : 08-08-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Ms. Ranjeeta Rohatgi, AOR Mr. Vivek Jain, DAG Mr. Karan Sharma, AOR Mr. Rajat Jain, Adv.
Mr. Rishabh Sharma, Adv.
For Respondent(s) Mr. Sandeep Goyal, Adv.
Mr. Pawanshree Agrawal, AOR Ms. Shubhangi Negi, Adv.
Mr. Mohit D. Ram, AOR Ms. Monisha Handa, Adv.Signature Not Verified
Mr. Rajul Shrivastav, Adv.Digitally signed by Anita Malhotra Date: 2023.08.09
Mr. Anubhav Sharma, Adv. 10:19:05 IST Reason:
UPON hearing the counsel the Court made the following 1 O R D E R Learned counsel appearing for the petitioners seeks time to file written submissions.
We permit the parties to file brief written submissions, not exceeding 5 pages, copy of the relevant decisions relied upon shall also be produced by the parties. The filing shall be made one week before the next date. List the matters on 10.10.2023.
(GAGANDEEP SINGH CHADHA) (AVGV RAMU) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2