Supreme Court - Daily Orders
Ambala Bus Syndicate P.Ltd. vs Chandigarh Administration on 11 September, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.1 COURT NO.4 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(s) for Special Leave to Appeal (C) No(s). 19092/2011
(Arising out of impugned final judgment and order dated 21-04-2011
in LPA No. 1098/2010 passed by the High Court Of Punjab & Haryana
At Chandigarh)
AMBALA BUS SYNDICATE P.LTD. Petitioner(s)
VERSUS
CHANDIGARH ADMINISTRATION & ORS. Respondent(s)
Date : 11-09-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. P. S. Patwalia, Sr. Adv.
Mr. R. K. Kapoor, Adv.
Ms. Neelam Kalshi, Adv.
Mrs. Rani Chhabra, AOR
For Respondent(s) Mr. Sudhir Walia, Adv.
Ms. Niharika Ahluwalia, Adv.
Dr. Abhishek Atrey, AOR
Ms. Uttara Babbar, Adv.
Ms. Bhavana Duhoon, Adv.
Mr. Udayan Verma, Adv.
Mr. Jagjit Singh Chhabra, AOR
UPON hearing the counsel the Court made the following
O R D E R
The State of Punjab is directed to file its affidavit within one week from today. The petitioner is free to respond to the affidavit within another one week.
Post on 26.09.2018.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.09.12 18:04:49 IST Reason:(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR