Supreme Court - Daily Orders
M/S. Haryana Suraj Malting Ltd. vs Phool Chand on 6 May, 2016
Bench: Jagdish Singh Khehar, Madan B. Lokur, C. Nagappan
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ITEM NO.303 COURT NO.3 SECTION XV
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). 6091/2010
(Arising out of impugned final judgment and order dated 08/09/2009
in CWP No. 15090/2000 08/09/2009 in CWP No. 15090/2000 passed by
the High Court of Punjab & Haryana at Chandigarh)
M/S. HARYANA SURAJ MALTING LTD. Petitioner(s)
VERSUS
PHOOL CHAND Respondent(s)
(With appln.for directions and interim relief and with office
report)
WITH
SLP(C) No. 30650/2009
(With Interim Relief and Office Report)
SLP(C) No. 30658/2009
(With appln.(s) for directions and Office Report)
SLP(C) No. 6092/2010
(With appln.(s) for directions and Office Report)
C.A. No. 5893/2012
(With Interim Relief and Office Report)
Date : 06/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Rameshwar Prasad Goyal,Adv.
Mr. Sudhanshu S. Choudhari,Adv.
Mr. Aftab Ali Khan,Adv.
For Respondent(s) Mr. Rishi Malhotra,Adv.
Signature Not Verified
Mr. Ajit Wagh, Adv.
Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.05.12
14:11:42 IST
Reason:
Mr. Aditya Gaggar, Adv.
Mr. Apoorv Shukla, Adv.
Mr. Varun Aggarwal, Adv.
Mr. Lakshmi Raman Singh,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.30650/2009 & SLP(C) No.30658/2009:
Learned counsel for the parties are agreed that the controversy in these Special Leave Petitions is of the same nature, as disposed of by this Court in Petition for Special Leave to Appeal (C) No.30652 of 2009.
It is accordingly, jointly prayed that the said petitions may be disposed of in terms of the order passed on 28 th August, 2015 disposing of the Petition for Special Leave to Appeal (C) No.30652 of 2009 titled “Chief Officer, Karmala Nagar Parishad & Anr.vs. Prashant Suresh Kharge”.
In view of the above, these petitions are disposed of in terms of the order passed on 28th August, 2015 in Petition for Special Leave to Appeal (C) No.30652 of 2009.
(USHA BHARDWAJ) (RENUKA SADANA)
AR-CUM-PS COURT MASTER