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National Textile Corporation Ltd vs Radhasoami Charitable Society on 5 July, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.33                            COURT NO.10                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). 18608/2018

     (Arising out of impugned final judgment and order dated 22-01-2018
     in FAO No. 7572/2017 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     NATIONAL TEXTILE CORPORATION LTD                                 Petitioner(s)

                                                  VERSUS

     RADHASOAMI CHARITABLE SOCIETY & ANR.                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.74629/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 05-07-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)             Mr. Tushar Mehta, Sr. Adv.
                                   Ms. Mayuri Raghuvanshi, AOR
                                   Mr. Vyom Raghuvanshi, Adv.

     For Respondent(s)             Mr.   Uma Nath Singh, Sr. Adv.
                                   Mr.   Rajesh Punj, Adv.
                                   Ms.   Ritu Punj, Adv.
                                   Mr.   Sudhansu Palo, AOR


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

Delay condoned.

Issue notice.

There shall be stay of operation of the impugned order, in the meantime.

(SHASHI SAREEN) 10:29:42 IST Reason: (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER