Supreme Court - Daily Orders
Punjab State Civil S.Corpon. Ltd. vs Balram Krishan (D) By Lrs. on 15 July, 2015
Bench: S.A. Bobde, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.5565-5566 OF 2007
PUNJAB STATE CIVIL S. CORPON.LTD. & ANR. ...APPELLANT(s)
VERSUS
BALRAM KRISHAN (D) BY LRS. & ANR. ...RESPONDENT(s)
O R D E R
We have heard learned counsel for the parties.
We find no reason to interfere with the impugned judgments.
The appeals are accordingly dismissed.
.............................J. (S.A. BOBDE) .............................J. (R.K. AGRAWAL) NEW DELHI JULY 15, 2015 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.07.16 16:47:42 IST Reason: ITEM NO.115 COURT NO.12 SECTION IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s).5565-5566/2007 PUNJAB STATE CIVIL S.CORPON. LTD.& ANR. Appellant(s) VERSUS BALRAM KRISHAN (D) BY LRS. & ANR. Respondent(s) Date : 15/07/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mrs. Jayashree Wad, Adv.
Mr. Ashish Wad, Adv.
Ms. Paromita Majumdar, Adv. for M/s. J. S. Wad & Co.
For Respondent(s) Mr. Pradeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Ms. Mansi Gupta, Adv.
Mr. K. K. Mohan, AOR UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel for the parties.
We find no reason to interfere with the impugned judgments.
The appeals are accordingly dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER (Signed order is placed on the file)