Supreme Court - Daily Orders
State Of Punjab vs M/S.The Patiala Cooperative Sugar ... on 2 August, 2016
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.3 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) Diary No(s).
11480/2015
(Arising out of impugned final judgment and order dated 26/02/2014
in VATAP No. 111/2013 26/02/2014 in VATAP No. 112/2013 26/02/2014
in VATAP No. 113/2013 26/02/2014 in VATAP No. 110/2013 26/02/2014
in VATAP No. 117/2013 26/02/2014 in VATAP No. 118/2013 26/02/2014
in VATAP No. 119/2013 26/02/2014 in VATAP No. 120/2013 26/02/2014
in AN No. 233/2005 26/02/2014 in AN No. 234/2005 26/02/2014 in AN
No. 235/2005 26/02/2014 in AN No. 236/2005 26/02/2014 in AN No.
237/2005 26/02/2014 in AN No. 238/2005 26/02/2014 in AN No.
239/2005 26/02/2014 in AN No. 240/2005 passed by the High Court of
Punjab & Haryana at Chandigarh)
STATE OF PUNJAB AND ORS. Petitioner(s)
VERSUS
M/S. PATIALA COOPERATIVE SUGAR MILLS LTD., Respondent(s)
RAKHRA DISTRICT PATIALA ETC. ETC.
(Office report on default)
Date : 02/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. K.K. Mahalik,Adv.
Mr. Jagjit Singh Chhabra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners orally pleads for the condonation of delay of 30 days in curing the defects.
Delay of 30 days in curing the defects is condoned.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2016.08.03 16:34:02 IST Reason: (SAPNA BISHT) (SHARDA KAPOOR) SR.P.A. COURT MASTER