Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ambala Bus Syndicate P.Ltd. vs Chandigarh Administration on 21 August, 2018

Bench: Kurian Joseph, Sanjay Kishan Kaul

                                                              1

     ITEM NO.1                                     COURT NO.4                      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).      19092/2011

         AMBALA BUS SYNDICATE P.LTD.                                                   Petitioner(s)

                                                           VERSUS

     CHANDIGARH ADMINISTRATION & ORS.                                                 Respondent(s)


     Date : 21-08-2018 This petition was called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


     For Petitioner(s)                       Mr. P.S.Patwalia, Sr. Adv.
                                             Mrs. Rani Chhabra, AOR
                                             Ms. Neelam Kalsi, Adv.
                                             Mr. Rohit Kapoor, Adv.

     For Respondent(s)                       Mr. Sudhir walia, Adv.
                                             Ms. Niharika Ahluwalia, Adv.
                                             Mr. Abhishek Atrey, AOR

                                             Mr. Jagjit Singh Chhabra, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard Mr. P.S.Patwalia, learned senior counsel for the petitioner and Mr. Sudhir Walia, learned counsel for the respondent, we are of the view that State of Punjab through Secretary, State Transport Department, be added in this petition. Accordingly, State of Punjab through Secretary, State Transport Signature Not Verified Department be added as party to this petition.

SHASHI SAREEN Date: 2018.08.23 17:25:00 IST Reason:

Issue notice to the newly added respondent as well as Standing counsel for the State of Punjab returnable on 11.09.2018.  2 Dasti, in addition, is also permitted.

Learned counsel for both the parties to file an affidavit as to whether Union Territory of Chandigarh is utilising the credit of mileage against the permits issued to the petitioner.

(SHASHI SAREEN)                                 (RENU DIWAN)
   AR CUM PS                                  ASSISTANT REGISTRAR