Supreme Court - Daily Orders
Haryana State Agricultural Marketing ... vs Bijender Singh on 28 January, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.3 COURT NO.7 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39817/2018
(Arising out of impugned final judgment and order dated 02-08-2017
in CWP No. 17699/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
HARYANA STATE AGRICULTURAL MARKETING BOARD,
PANCHKULA & ANR. Petitioner(s)
VERSUS
BIJENDER SINGH & ORS. Respondent(s)
IA No.170365/2018 – CONDONATION OF DELAY IN FILING
IA No.170366/2018 – CONDONATION OF DELAY IN REFILING
IA No.170367/2018 – EXEMPTION FROM FILING O.T.
IA No.170368/2018 – PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 28-01-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Hemant Gupta,Adv.
Mr. Tushar Sharma,Adv.
Mr. Sanjay Kumar Visen, AOR
For Respondent(s) Mr. Siddharth Batra, AOR
Mr. Ravinder Kumar,Adv.
Ms. Garima Sehgal,Adv.
Mr. Vishwajeet Arora,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Issue notice on the application for condonation of delay.
Mr. Siddharth Batra, learned counsel appears and Signature Not Verified Digitally signed byaccepts notice on behalf of the respondents. ANITA MALHOTRA Date: 2019.01.29 17:53:20 IST Reason: Counter affidavit be filed within two weeks.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER