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State Of Haryana vs Rajeev Gupta on 3 September, 2015

Author: Adarsh Kumar Goel

Bench: Adarsh Kumar Goel

     ITEM NO.9                             COURT NO.14                   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) Diary No. 35796/2014

     (Arising out of impugned final judgment and order dated 16/10/2012
     in CWP No. 5662/2010,21/02/2014 in CWP No. 14242/2013 passed by the
     High Court of Punjab & Haryana at Chandigarh)

     STATE OF HARYANA AND ORS                                             Petitioner(s)

                                                     VERSUS

     RAJEEV GUPTA AND ANR                                                 Respondent(s)

     (Office report on default)

     Date : 03/09/2015 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                                            [IN CHAMBERS]


     For Petitioner(s)                 Dr. Monika Gusain, Adv.


     For Respondent(s)                 Mr. Satinder S. Gulati, Adv.
                                       Mrs. Kamaldeep Gulati, Adv.



                           UPON hearing the counsel the Court made the following
                                              O R D E R

Learned counsel for the petitioners is granted three weeks' time to cure the defects as pointed out in the office report dated 15th June, 2015, failing which the Special Leave Petition shall stand dismissed without further reference to the Court.

Neeta Sapra                   Sr.P.A.                              COURT MASTER
Date: 2015.09.04
12:07:31 IST
Reason: