Supreme Court - Daily Orders
The Punjab State Cooperative Supply And ... vs Kartar Chand on 30 September, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.11 COURT NO.2 SECTION XV
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). 23560/2016
(Arising out of impugned final judgment and order dated 13/07/2015
in RSA No. 1784/1989 passed by the High Court of Punjab & Haryana
at Chandigarh)
THE PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING
FEDERATION LTD Petitioner(s)
VERSUS
KARTAR CHAND AND ANR Respondent(s)
(with office report)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Himanshu Gupta,Adv.
Mr. Anil Kumar Tandale,Adv.
For Respondent(s) Ms. Jagdeep Bains,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for Respondent No.1 submits that she has instructions to appear for Respondent No.1 and shall file Vakalatnama/Appearance through Advocate-on-Record within a week.
Counter affidavit, if any, be filed within two weeks. Issue fresh notice to Respondent No.2, returnable on 11.11.2016.
Dasti service, in addition, is permitted. Liberty is granted to serve notice upon the Standing Counsel for the State of Punjab.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.09.30 18:06:22 IST Reason: (NARENDRA PRASAD) (SNEH BALA MEHRA)
COURT MASTER ASSISTANT REGISTRAR