Supreme Court - Daily Orders
Kailash Vati vs M/S Ludhiana Beverage Pvt Ltd on 24 February, 2020
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.34 COURT NO.16 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
Special Leave to Appeal (Crl.) No(s). 1590/2020
(Arising out of impugned final judgment and order dated 27-08-2019
in CRMM No. 2607/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
KAILASH VATI Petitioner(s)
VERSUS
M/S LUDHIANA BEVERAGE PVT LTD Respondent(s)
Date : 24-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Himanshu Upadhyay, Adv.
Mr. P. N. Puri, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order. The Special Leave Petition is accordingly dismissed.
Pending application(s), if any, shall also stand disposed of.
(JATINDER KAUR) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2020.02.26 15:03:24 IST Reason: