Supreme Court - Daily Orders
Union Of India vs Adfert Technologies Pvt. Ltd. on 28 February, 2020
Bench: D.Y. Chandrachud, Sanjiv Khanna
ITEM NO.23 COURT NO.8 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
Petition(s) for Special Leave to Appeal (C) No.4408/2020
(Arising out of impugned final judgment and order dated 04-11-2019
in CWP No.30949/2018 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
ADFERT TECHNOLOGIES PVT. LTD. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 28-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Aman Lekhi, Sr. Adv.
Ms. Binu Tamta, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the facts and circumstances of the present case, we are not inclined to exercise our jurisdiction under Article 136 of the Constitution. We accordingly dismiss the Special Leave Petition.
Signature Not VerifiedPending application(s), if any, stand disposed of.
Digitally signed by CHETAN KUMAR Date: 2020.02.29 12:43:32 IST Reason: (Chetan Kumar) (Saroj Kumari Gaur) A.R.-cum-P.S. Court Master