The State Of Haryana vs The Dabra Coop. Transport Society Ltd. on 19 October, 2023

[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The State Of Haryana vs The Dabra Coop. Transport Society Ltd. on 19 October, 2023

Bench: M.M. Sundresh

                                                           1

     ITEM NO.16                                   COURT NO.17                          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).       22053-
     22055/2023

     (Arising out of impugned final judgment and order dated 24-08-2023
     in LPA No. 475/2021 24-08-2023 in LPA No. 476/2021 24-08-2023 in
     LPA No. 477/2021 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     THE STATE OF HARYANA & ORS.                                                   Petitioner(s)

                                                        VERSUS

     THE DABRA COOP. TRANSPORT SOCIETY LTD. & ORS.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.202258/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.202260/2023-EXEMPTION FROM
     FILING O.T. )

     Date : 19-10-2023 These petitions were called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE M.M. SUNDRESH
                          HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)                 Mr. Tushar Mehta, Sr. Adv.
                                       Mr. B. K. Satija, AOR

     For Respondent(s)                 Mr. Ajay Tewari, Sr. Adv.
                                       Mr. Abhimanyu Tewari, AOR
                                       Ms. Eliza Bar, Adv.
                                       Ms. Dilmrig Nayani, Adv.
                                       Mr. Tushar Bathija, Adv.
                                       Mr. Siddhant Saroha, Adv.
                                       Mr. Sidhant Awasthy, Adv.
                                       Mr. Parth Jain, Adv.

                                       Mr. P.S. Patwalia, Sr. Adv.
                                       Ms. Jyoti Mendiratta, AOR
                                        Mr. Ravinder Pal Singh, Adv.

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

Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.10.21 Issue notice.

11:46:19 IST

Reason: Mr. Abhimanyu Tewari, learned AOR accepts notice on behalf of respondent No.14 in LPA No.475/2021 and Ms. Jyoti 2 Mendiratta, learned AOR accepts notice on behalf of respondent No.2 in LPA No.475/2021.

Notice be issued to the unserved respondents. Dasti, in addition, is also permitted.

Counter affidavit be filed within two weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.

List on 29.11.2023. In the meanwhile, the parties are directed to maintain status quo, as it exists today. (SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders