Supreme Court - Daily Orders
Bestech India Pvt. Ltd. vs Union Of India on 16 November, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
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ITEM NO.19+35,35.1 Court 10 (Video Conferencing) 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). 13319/2020
(Arising out of impugned final judgment and order dated
16-10-2020 in CWP No. 37671/2019 passed by the High Court Of
Punjab & Haryana At Chandigarh)
BESTECH INDIA PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.114596/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
SLP (C)NO. 13298-13301/2020
(IA NO.114458/2020- EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) NO. 13321/2020
(I.A. NO. 114629/2020- EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT AND IA NO. 114630/2020- PERMISSION TO FILE
LENGTHY LIST OF DATES)
Date : 16-11-2020 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Aashish Chopra, Adv.
Mr. Somiran Sharma, AOR
Ms. Swati Dayalan, Adv.
Mr. Kavin Gulati, SR. ADV.
Ms. Nandini Gore, Adv.
Mr. Hemant Saini, Adv.
Mr. Arjun Sharma, Adv.
Signature Not Verified Ms. Neha Khandelwal, Adv.
Digitally signed by
Charanjeet kaur
Ms. Ratna Priya, ADV.
Date: 2020.11.17
18:07:04 IST Mr. Karanveer Singh Anand, Adv.
Reason:
Mr. Abhimanyu Bhandari,aadv.
Ms. Rooh-E-Hina Dua, AOR
Mr. Cheitanya Madan, Adv.
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For Respondent(s) Mr. Aman Preet Singh Rahi, Adv.
Mr. A. Venayagam Balan, AOR
Ms. V.S. Lakshmi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP© No. 13005/2020.
List on 24.11.2020.
(CHARANJEET KAUR) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)