Supreme Court - Daily Orders
Haryana State Industrial And ... vs Parle Biscuits Pvt. Ltd. on 13 February, 2024
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.58 COURT NO.14 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). 10111-
10112/2019
(Arising out of impugned final judgment and order dated 04-12-2017
in CWP No. 14276/2014 04-12-2017 in CWP No. 27031/2013 passed by
the High Court of Punjab & Haryana at Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED & ORS. Petitioner(s)
VERSUS
PARLE BISCUITS PVT. LTD. Respondent(s)
Date : 13-02-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Shekhar Raj Sharma, D.A.G.
Ms. Akshaya Jebakumar, Adv.
Mr. Samar Vijay Singh, AOR
Ms. Sabarni Som, Adv.
For Respondent(s) Mr. Vikas Mehta, AOR
Mr. Prashant Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters on 20.02.2024.
(SWETA BALODI) (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by SWETA BALODI Date: 2024.02.15 17:07:26 IST Reason: