Supreme Court - Daily Orders
Ambala Bus Syndicate P.Ltd. vs Chandigarh Administration on 26 September, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
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
(Arising out of impugned final judgment and order dated 21-04-2011
in LPA No. 1098/2010 passed by the High Court of Punjab & Haryana
at Chandigarh)
AMBALA BUS SYNDICATE PVT. LTD. PETITIONER(S)
VERSUS
CHANDIGARH ADMINISTRATION & ORS. RESPONDENT(S)
(IA 3/2016)
Date : 26-09-2018 These matters were 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.
Mr. Rohit Kapoor,Adv.
Ms. Neelam Kalsi,Adv.
Mrs. Rani Chhabra, AOR
Ms. Priyal Agarwal,Adv.
For Respondent(s) Mr. Sudhir Walia,Adv.
Ms. Niharika Ahluwalia,Adv.
Mr. Abhishek Atrey, AOR
Ms. Uttara Babbar,Adv.
Ms. Bhavana Duhoon,Adv.
Ms. Deboshree Mukherjee,Adv.
Mr. Jagjit Singh Chhabra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Leave granted.
The appeal is disposed of, in terms of the signed judgment.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.10.01 (NARENDRA PRASAD) 17:13:08 IST Reason: (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed “Reportable” judgment is placed on the file)