Supreme Court - Daily Orders
Icon Investment Ltd. Director vs The State Of Haryana Haryana Civil ... on 14 July, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.35 COURT NO.3 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). 015664/2017
(Arising out of impugned final judgment and order dated 31-01-2017
in CWP No. 9087/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ICON INVESTMENT LTD. DIRECTOR Petitioner(s)
VERSUS
THE STATE OF HARYANA AND ORS. Respondent(s)
IA No.42153/2017-EXEMPTION FROM FILING O.T.
Date : 14-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. B. Adinarayana Rao,Sr.Adv.
Mr. Vivek Chib,Adv.
Ms. Ruchira Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Status quo, obtaining as on today regarding the property in dispute, shall be maintained, in the meanwhile.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS COURT MASTER
Signature Not Verified
Digitally signed by DEEPAK
MANSUKHANI
Date: 2017.07.15 14:05:04 IST
Reason: Signer card of Mr.
Deepak Mansukhani is being
used by Mr. Om Parkash
Sharma