Supreme Court - Daily Orders
Punjab State Civil Supplies ... vs M/S Kultar Singh And Brothers on 18 September, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.46 COURT NO.12 SECTION II-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 (Crl.) No(s). 11624/2023
(Arising out of impugned final judgment and order dated 20-07-2023
in CRAS No. 1515/2003 passed by the High Court Of Punjab & Haryana
At Chandigarh)
PUNJAB STATE CIVIL SUPPLIES
CORPORATION LTD (PUNSUP) Petitioner(s)
VERSUS
M/S KULTAR SINGH AND BROTHERS & ORS. Respondent(s)
( IA No.186400/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 18-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Himanshu Upadhyaya, Adv.
Ms. Triveni S. Potekar, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Chandrakant S. Sarkar, Adv.
Mr. C.M. Dwivedi, Adv.
Mr. K. Venkateshwara, Adv.
Mr. Nandeesh, Adv.
Mr. Shantanu Jugtawat, Adv.
M/S. Mukesh Kumar Singh And Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within six weeks.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.09.18 17:48:09 IST Reason: