Supreme Court - Daily Orders
Haryana State Industrial And ... vs Parle Biscuits Pvt. Ltd. on 12 April, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.15 COURT NO.6 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8264/2019
(Arising out of impugned final judgment and order dated 04-12-2017
in CWP No.14276/2014 04-12-2017 in CWP No.27031/2013 passed by the
High Court of Punjab & Haryana at Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED & ORS. PETITIONER(S)
VERSUS
PARLE BISCUITS PVT. LTD. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.55976/2019-CONDONATION OF DELAY
IN FILING and IA No.55977/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 12-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr.Shekhar Raj Sharma, Adv.
Mr.Sanjay Kumar Visen, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P. (Civil) No.9036-9038 of 2016 - Indore Development Authority & Ors. Etc. vs. Manoharlal & Ors. Etc. Let the matter be listed for orders as soon as the Signature Not VerifiedConstitution Bench judgment is rendered. Digitally signed by ASHOK RAJ SINGH Date: 2019.04.12 17:50:45 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master