Supreme Court - Daily Orders
M/S Ab Sugar Ltd vs The State Of Punjab on 5 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.27 COURT NO.7 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 16043-16044/2016
(Arising out of impugned final judgment and order dated 11/04/2016
in VATAP No. 1/2016 and VATAP No. 8/2016 passed by the High Court
of Punjab & Haryana at Chandigarh)
M/S AB SUGAR LTD Petitioner(s)
VERSUS
THE STATE OF PUNJAB AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 05/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Alok Sangwan, Adv.
Mr. Devashish Bharuka, AOR
Mr. Sameer Rohatgi, Adv.
Ms. Anu Tyagi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
No stay.
Tag with Civil Appeal No.578 of 2016.
Signature Not Verified(SANJAY KUMAR-I) (JASWINDER KAUR) Digitally signed by AR-CUM-PS COURT MASTER SANJAY KUMAR Date: 2016.09.05 16:53:00 IST Reason: