Supreme Court - Daily Orders
M/S. Tecnimont Pvt. Ltd. (Formerly ... vs State Of Punjab . on 1 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.28+50 COURT NO.4 SECTION III
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)......CC 5178/2016
(Arising out of impugned final judgment and order dated 23/12/2015
in CWP No. 26920/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
M/S. TECNIMONT PVT. LTD. (FORMERLY KNOWN AS Petitioner(s)
TECNIMONT ICB PVT. LTD)
VERSUS
STATE OF PUNJAB AND ORS. Respondent(s)
(With appln. (s) for permission to file SLP and interim relief and
office report)
WITH S.L.P.(C) No.8491/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date: 01/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rajiv Agnihotri, Adv.
Mr. Praveen Kumar, AOR
Ms. Babita Sant, Adv.
Mr. Sandeep Goyal, Adv.
Mr. Jaskaran, Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Kaushik Chaudhury, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matters on 6th April, 2016, as similar matters have been listed on that day.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.04.01 16:55:15 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master