Supreme Court - Daily Orders
M/S Som Datt Builders Ltd. vs The State Of Punjab on 23 January, 2017
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
ITEM NO.27 COURT NO.1 SECTION IVB
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). 38772/2016
(Arising out of impugned final judgment and order dated 30/11/2016
in FAO No. 471/2009 passed by the High Court of Punjab & Haryana at
Chandigarh)
M/S SOM DATT BUILDERS LTD. Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents and stay
and interim relief and office report)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. S.B.Upadhyay,Sr.Adv.
Mr. Pawan Upadhyay,Adv.
Mr. Nishant Kumar,Adv.
Mr. Saravjit Pratap Singh,Adv.
Mr. Arvind Minocha,Adv.
Ms. Anisha Upadhyay,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks. Liberty to serve through dasti process in addition.
(Anita Malhotra) (Renuka Sadana) Court Master Signature Not Verified Assistant Registrar Digitally signed by ANITA MALHOTRA Date: 2017.01.25 14:34:58 IST Reason: