Supreme Court - Daily Orders
Indian Oil Corporation Limited Through ... vs Khan Chand Bajaj on 20 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.15 COURT NO.8 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18816/2018
(Arising out of impugned final judgment and order dated 25-02-2016
in RFA No. 2517/2011 25-02-2016 in RFA No. 2518/2011 25-02-2016 in
RFA No. 2519/2011 25-02-2016 in RFA No. 2520/2011 25-02-2016 in RFA
No. 2521/2011 25-02-2016 in RFA No. 2522/2011 25-02-2016 in RFA No.
2523/2011 25-02-2016 in RFA No. 2524/2011 25-02-2016 in RFA No.
2525/2011 25-02-2016 in RFA No. 2526/2011 25-02-2016 in RFA No.
2/2012 25-02-2016 in RFA No. 2238/2011 25-02-2016 in RFA No.
3378/2011 25-02-2016 in RFA No. 3379/2011 25-02-2016 in RFA No.
3380/2011 25-02-2016 in RFA No. 4086/2011 25-02-2016 in RFA No.
4318/2011 25-02-2016 in RFA No. 6155/2011 25-02-2016 in RFA No.
1501/2012 25-02-2016 in RFA No. 1502/2012 25-02-2016 in RFA No.
5064/2012 25-02-2016 in RFA No. 5065/2012 passed by the High Court
Of Punjab & Haryana At Chandigarh)
INDIAN OIL CORPORATION LIMITED THROUGH ITS E.R.O. Petitioner(s)
VERSUS
KHAN CHAND BAJAJ & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.83552/2018-CONDONATION OF DELAY
IN FILING and IA No.83551/2018-EXEMPTION FROM FILING O.T. )
Date : 20-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Sandeep Sethi, ASG
Mr. V.N. Koura, Adv.
Ms. Aruna Mathur, Adv.
Ms. Paramjeet Benipal, Adv.
Mr. Avnesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
M/S. Arputham Aruna And Co, AOR
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
NEELAM GULATI
Date: 2018.07.21
O R D E R
12:56:58 IST Reason: List next week alongwith SLP(C) No. 34867 of 2016.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER