Supreme Court - Daily Orders
Orient Craft Infrastructure Ltd vs Union Of India on 25 August, 2017
Bench: R.K. Agrawal, Mohan M. Shantanagoudar
ITEM NO.51 COURT NO.8 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). 16821/2017
(Arising out of impugned final judgment and order dated 16-12-2016
in CWP No. 835/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
ORIENT CRAFT INFRASTRUCTURE LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.39389/2017-permission to file
length list of dates for permission to file additional documents on
IA 48885/2017 incomplete before Court)
Date : 25-08-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Yashraj Singh Deora, AOR
Ms. Ragya V. Singh, Adv.
Ms. Sanjana S., Adv.
For Respondent(s) Ms. Niranjana Singh, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondents seeking adjournment for four weeks to file counter affidavit, the matter is adjourned for four weeks.
(SONALI SAUND) (CHANDER BALA)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2017.08.28
14:40:10 IST
Reason: