Supreme Court - Daily Orders
S K Kohli, Sole Proprietor Kohli ... vs Shakun Infrastructure Development ... on 1 February, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.15 COURT NO.6 SECTION IVB
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). 1021/2016
(Arising out of impugned final judgment and order dated 11/09/2015
in FAO No. 3172/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
S K KOHLI, SOLE PROPRIETOR KOHLI CONSTRUCTION COMPANY Petitioner(s)
VERSUS
SHAKUN INFRASTRUCTURE DEVELOPMENT LTD. & ANR. Respondent(s)
(with appln. (s) for stay)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr. Rejeev Dhavan,Sr.Adv.
Mr. Guru Krishna Kumar,Adv.
Mr. Manish Kumar,Adv.
Mr. Piyush Kaushik,Adv.
Ms. Divya Roy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by Renuka
Sadana
Date: 2016.02.01 17:34:50
IST
Reason: SIGNED BY
NARENDRA PRASAD, C.M.