Supreme Court - Daily Orders
Haryana State Industrial Development ... vs Savitri Devi And Ors on 21 July, 2014
, ITEM NO.20 COURT NO.1 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)......CC No(s). 10023/2014
(Arising out of impugned final judgment and order dated 29/11/2013
in CR No. 2509/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD Petitioner(s)
VERSUS
SAVITRI DEVI & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ravindra Bana ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned in filing special leave petition.
Issue notice.
Connect with S.L.P.(C) No. 28070 of 2010.
(PARDEEP KUMAR) (RENU DIWAN) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Pardeep Kumar Date: 2014.07.22 00:03:07 IST Reason: