Supreme Court - Daily Orders
Balwinder Singh vs The Faridkot Cooperative Sugar Mills ... on 15 September, 2025
ITEM NO.14 COURT NO.15 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). 19920/2025
[Arising out of impugned final judgment and order dated 15-01-2025
in LPA No. 252/2020 passed by the High Court of Punjab & Haryana at
Chandigarh]
BALWINDER SINGH & ORS. Petitioner(s)
VERSUS
THE FARIDKOT COOPERATIVE SUGAR MILLS LTD. & ORS. Respondent(s)
FOR ADMISSION, IA No. 221487/2025 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS
WITH
Diary No(s). 20556/2025 (IV-B)
Date : 15-09-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Rajive Bhalla, Sr. Adv.
Mr. Yajur Bhalla, Adv.
Ms. Gauri Bedi, Adv.
Mr. Divyansh Misra, Adv.
Mr. Yash, Adv.
Mr. Rohit Pandey, Adv.
Ms. Neha Verma, Adv.
Mr. Shubham Bhalla, AOR
Ms. Ragini Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The learned counsel for the petitioners submits that the same controversy as raised in this petition is engaging attention of this Court in special leave petition (civil)diary No.25621/2021.
2. Signature Not Verified In view of the above, let these matters be tagged with Digitally signed by Nirmala Negi Date: 2025.09.15 SLP(C)Diary No.25621/2021.
17:00:24 IST Reason:
(NIRMALA NEGI) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)