Supreme Court - Daily Orders
National Textile Corporation Ltd vs Radhasoami Charitable Society on 6 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.2 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). 16774/2018
(Arising out of impugned final judgment and order dated 22-01-2018
in FAO No. 7572/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
NATIONAL TEXTILE CORPORATION LTD Petitioner(s)
VERSUS
RADHASOAMI CHARITABLE SOCIETY & ANR. Respondent(s)
IA No. 119759/2018 - APPLICATION FOR PERMISSION
IA No. 177332/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 06-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Sanjay Jain, A.S.G.
Ms. Mayuri Raghuvanshi, AOR
Mr. Vyom Raghuvanshi, Adv.
Mr. Vp Singh, Adv.
Mr. Akash Kishore, Adv.
Mr. Yuvraj, Adv.
Ms. Akanksha Rathore, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Saran Suri, Adv.
Mr. Abhishek Singh, Adv.
Mr. Vinayak Bhandari, Adv.
Ms. Nidhi Jaswal, Adv.
Ms. Ritu Punj, Adv.
Mr. Rajesh Punj, Adv.
Mr. Sudhansu Palo, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Harshita Uppal Date: 2023.04.06 15:46:01 IST Reason: Heard learned counsel for the parties.
We are not inclined to interfere with the impugned judgment 1 and order of the High Court.
The special leave petition is dismissed.
Pending applications, if any, are disposed of.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2