Supreme Court - Daily Orders
Vishal Exports Overseas Ltd. vs Punjab State Warehousing Corpn. on 27 January, 2014
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ITEM NO.43 COURT NO.4 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 (Civil) No(s).22153/2012
(From the judgement and order dated 18/11/2010 in ARBC No.147/2008 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
VISHAL EXPORTS OVERSEAS LTD. Petitioner(s)
VERSUS
PUNJAB STATE WAREHOUSING CORPN. & ANR. Respondent(s)
(With appln(s) for stay,c/delay in filing SLP and prayer for interim relief
and office report)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.
Mr. Rahul Narayan,Adv.
Mr. Shirain V.,Adv.
For Respondent(s) Mr. A.P. Dhamija,Adv.
Mr. J.P. Singh,Adv.
Mr. Sarad Kumar Singhania,Adv.
UPON hearing counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(O.P. Sharma) (M.S. Negi)
Court Master Assistant Registrar