Supreme Court - Daily Orders
Indofil Industries Ltd. vs State Of Punjab Insecticide Inspector on 14 December, 2016
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.17 COURT NO.3 SECTION IIB
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 (Crl.) No(s). 9031/2016
(Arising out of impugned final judgment and order dated 08/08/2016
in CRMM No. 4458/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
INDOFIL INDUSTRIES LTD AND ORS Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
Date : 14/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Shobha, AOR
Mr. Shrey Dambhare, Adv.
Mr. Bonny Mehra, Adv.
For Respondent(s) Mr. V. Madhukar, AAG, Punjab
Ms. Anvita Cowshish, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the State prays for four weeks time to obtain instructions as it has been stated vide order dated 28.11.2016.
List the matter in the third week of January, 2017.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.12.15
16:34:28 IST
Reason: