Supreme Court - Daily Orders
The State Of Haryana And Ors. vs M/S Bestech India Pvt Ltd And Anr. on 23 July, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.42 COURT NO.4 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). 14324/2017
(Arising out of impugned judgment and order dated 08.09.2016 in LPA
No.1749/2016 passed by the High Court of Punjab and Haryana at
Chandigarh)
THE STATE OF HARYANA AND ORS. Petitioner(s)
VERSUS
M/S BESTECH INDIA PVT LTD & ANR. Respondent(s)
Date : 23-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Mr. Arun Bhardwaj, AAG for Haryana.
Mr. Ashish Pandey, Adv.
Mr. Prateek Rai, Adv.
Ms. Gauraan Bhardwaj, Adv.
Ms. Shrutanjaya Bhardwaj, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s) Ms. Mayuri Raghuvanshi, AOR
Mr. Vyom Raghuvanshi, Adv.
Mr. Manish Sharma, Adv.
Ms. Sangya Negi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time as a last opportunity is granted to learned counsel for the petitioners to take fresh steps for service upon respondent No.2, failing which the name of respondent No.2 shall stand struck off from the array of parties.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.07.25 12:06:43 IST Reason:(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER