Supreme Court - Daily Orders
Ashoke Mal Bafna vs M/S. Upper India Steel Mfg. And Engg. Co. ... on 15 November, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.55 COURT NO.8 SECTION IIB
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 (Crl.) 10899/2015
(Arising out of impugned final judgment and order dated 17/11/2015
in CRMM No. 35870/2010 passed by the High Court of Punjab & Haryana
at Chandigarh)
ASHOKE MAL BAFNA Petitioner(s)
VERSUS
M/S. UPPER INDIA STEEL MFG. AND ENGG. CO. LTD. Respondent(s)
(With interim relief and office report)
Date: 15/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Nikhil Goel,Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh G., Adv.
For Respondent(s)
Mr. Rajesh Sharma, Adv.
Mr. C.S. Bakshi, Adv.
Ms. Nidhi Singh Dubey, Adv.
Ms. Shalu Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by the learned counsel appearing for the respondent - Company , list the matter after two weeks to enable him to file counter affidavit.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.11.17
17:59:31 IST
Reason: