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Punjab State Cooperative Supply And ... vs Ram Chand Garg on 19 October, 2023

Bench: Hrishikesh Roy, Sanjay Karol

     ITEM NO.7                              COURT NO.9                  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). 31739/2023

     (Arising out of impugned final judgment and order dated 22-02-2023
     in LPA No. 1943/2019 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING
     FEDERATION LTD. & ANR.                                              Petitioner(s)

                                                     VERSUS

     RAM CHAND GARG & ORS.                                                Respondent(s)

     (IA   No.216391/2023-CONDONATION   OF   DELAY   IN   FILING   and  IA
     No.216387/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.216389/2023-EXEMPTION   FROM    FILING   O.T.   and  IA
     No.216393/2023-CONDONATION OF DELAY IN REFILING /          CURING THE
     DEFECTS )

     Date : 19-10-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s) Mr. Akshay, Adv.
                       Mr. Punit Vinay, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Heard Mr. Akshay, learned counsel appearing for the petitioners.

We see no merit in the Special Leave Petition, the same is accordingly, dismissed.

Pending applications, if any, shall stand disposed of.

(INDU MARWAH) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR