Supreme Court - Daily Orders
Haryana State Industrial And ... vs Joginder Singh on 13 October, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.25 COURT NO.8 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 25018/2017
(Arising out of impugned final judgment and order dated 03-03-2016
in RFA Nos. 3003-3012 of 2015 passed by the High Court Of Punjab &
Haryana At Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
JOGINDER SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.99398/2017-CONDONATION OF DELAY
IN FILING)
Date : 13-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Ms. Alka Agrawal, Addl.Adv.Gen.
Ms. Anamika Agrawal, Adv.
Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case for interference with the impugned judgment is made out. Accordingly, the Special leave petitions are dismissed.
Pending application, if any shall stand disposed of.
Signature Not Verified(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) Digitally signed by ASHWANI KUMAR Date: 2017.10.13 COURT MASTER (SH) BRANCH OFFICER 16:19:41 IST Reason: