Supreme Court - Daily Orders
Ambala Bus Syndicate P.Ltd. vs Chandigarh Administration on 19 July, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.15 COURT NO.4 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(s). 19092/2011
AMBALA BUS SYNDICATE P.LTD. Petitioner(s)
VERSUS
CHANDIGARH ADMINISTRATION & ORS. Respondent(s)
(I.A. No. 3 application for urging additional documents.)
Date : 19-07-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. P. S. Patwalia, Sr. Adv.
Mrs. Rani Chhabra, AOR
Ms. Neelam Kalra, Adv.
Mr. Rohit Kapoor, Adv.
(Appearance slip not given)
For Respondent(s) Mr. Sudhir Walia, Adv.
Ms. Niharika Ahluwalia, Adv.
Mr. Abhishek Atrey, AOR
Mr. Jagjit Singh Chhabra, AOR
UPON hearing the counsel the Court made the following
O R D E R
We direct the Union Territory of Chandigarh to clarify as to why the inter-State Permits in respect of the non-AC buses are not countersigned by the Union Territory while permitting the AC buses of Punjab, Haryana or Himachal Pradesh to ply through Chandigarh.
Post on 16.08.2018 as Part Heard.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.07.20
16:42:01 IST
Reason: