Supreme Court - Daily Orders
Jitesh Gupta vs Punjab State Industrial Development ... on 28 September, 2015
Bench: Vikramajit Sen, R.K. Agrawal
ITEM NO.55 COURT NO.11 SECTION IVB
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). 30985/2014
(Arising out of impugned final judgment and order dated 28/05/2014
in CWP No. 10551/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
JITESH GUPTA Petitioner(s)
VERSUS
PUNJAB STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. (PSIDC) & ANR.
Respondent(s)
(with interim relief and office report)
Date : 28/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Anupam Lal Das,Adv.
For Respondent(s) Mr. Arun K. Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated, list after four weeks to enable the Counsel for Petitioner to file Rejoinder Affidavit.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.09.29
17:19:46 IST
Reason: