Supreme Court - Daily Orders
Lifecare Innovations Pvt Ltd vs Union Of India on 18 May, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.43 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
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 14026/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 05-04-2017
IN CWP NO. 2268/2017 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
LIFECARE INNOVATIONS PVT LTD PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. RESPONDENT(S)
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Anil Kaushik, Adv.
Mr. Abhishek Mishra, Adv.
Ms. Arunima Dwivedi, AOR
For Respondent(s) Mr. Sudarshan Rajan, AOR
Mr. K.B.S. Rajan, Adv.
Mr. Mahesh Kumar, Adv.
Mr. Karanjot Singh Mainee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Notice on the unserved respondent No.1- Union of India be served through the Central Agency.
Four weeks’ time, as prayed, is granted to the respondent No.2 to file counter affidavit.
List the matter immediately on reopening.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.05.18
16:00:22 IST
Reason: