Supreme Court - Daily Orders
Avtar Singh vs Indian Sulphacid Industries Limited on 6 August, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.16+62 COURT NO.3 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). 22335/2018
(Arising out of impugned final judgment and order dated 06-12-2017
in RSA No. 2144/2012 and 21-05-2018 in RSA No. 3127/2018 passed by
the High Court Of Punjab & Haryana At Chandigarh)
AVTAR SINGH ETC. Petitioner(s)
VERSUS
INDIAN SULPHACID INDUSTRIES LIMITED & ORS.ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102482/2018-CONDONATION OF DELAY
IN FILING and IA No.102484/2018-EXEMPTION FROM FILING O.T. and IA
No.102483/2018-CONDONATION OF DELAY IN REFILING )
With
Diary No. 25732 of 2018(Application for c/d in filing, exemption
form filing O.T. and permission to file SLP)
Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Kaveeta Wadia, AOR
Mr. S K. Tripathi,Adv.
For Respondent(s) Mr. Rakesh Kumar-I, AOR
Mr. Shishir Roy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted.
Delay condoned.
Leave granted.
Both parties are directed to maintain status quo prevailing as on today.
Signature Not Verified Digitally signed by MADHU BALA Date: 2018.08.07Tag with Civil Appeal No. 5129 of 2018.
17:02:55 IST Reason:(MADHU BALA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR