Supreme Court - Daily Orders
M/S E Procurement Technologies Ltd vs The State Of Haryana on 4 February, 2025
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.4 COURT NO.9 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).11916/2020
[Arising out of impugned final judgment and order dated 31-08-2020
in CWP No.10340/2020 passed by the High Court of Punjab & Haryana
at Chandigarh]
M/S E PROCUREMENT TECHNOLOGIES LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101402/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.101403/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.101401/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 04-02-2025 This matter was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Mr. Shekhar Prit Jha, AOR
Ms. Himani Mishra, Adv.
For Respondent(s) : Mr. Shekhar Raj Sharma, D.A.G.
Mr. Samar Vijay Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the parties.
2. We are not inclined to interfere with the impugned order passed by the High Court.
3. The Special Leave Petition is, accordingly, dismissed.
4. Pending applications, if any, shall stand disposed of.
Signature Not Verified(RAVI ARORA) Digitally signed by RAVI ARORA Date: 2025.02.04 (MAMTA RAWAT) COURT MASTER (SH) 18:50:02 IST Reason: COURT MASTER (NSH)