Supreme Court - Daily Orders
M/S. Pushpanjali Floriculture Ltd. vs Union Of India on 28 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.36 COURT NO.9 SECTION III
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)......
CC No. 22162/2016
(Arising out of impugned final judgment and order dated 01/07/2016
in CWP No. 12647/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
M/S. PUSHPANJALI FLORICULTURE LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Ashish Batra, Adv.
Mr. Wattan Sharma, Adv.
Mr. Amit K. Nain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, the matter stands adjourned by four weeks.
(Nidhi Ahuja) (Mala Kumari Sharma) Court Master Court Master Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.12.01 11:41:01 IST Reason: