Supreme Court - Daily Orders
State Of Haryana vs Capro Power Ltd. on 13 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.15 COURT NO.2 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 for Special Leave to Appeal (C) No.20572/2018
(Arising out of impugned final judgment and order dated 28-03-2018
in CWP No.29437/2017 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
CAPRO POWER LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 13-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Samar Vijay Singh, Adv.
Mr. Ashish Chauhan, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s) Mr. Arvind Datar, Sr. Adv.
Mr. Ankur Saigal, Adv.
Mr. Mahesh Agarwal, Adv
Mr. Himanshu Satija, Adv.
Mr. Rajesh Kumar, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.08.14 17:10:27 IST Reason: (POOJA ARORA) (ASHA SONI)
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