Supreme Court - Daily Orders
Cosmos Industries Limited vs U.T Chandigarh on 14 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.9 COURT NO.5 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). 37047/2018
(Arising out of impugned final judgment and order dated 02-02-2016
in RFA No. 3400/2014 14-09-2016 in RA No. 515/2016 passed by the
High Court Of Punjab & Haryana At Chandigarh)
COSMOS INDUSTRIES LIMITED Petitioner(s)
VERSUS
U.T CHANDIGARH Respondent(s)
(IA No.156566/2018-CONDONATION OF DELAY IN FILING and IA
No.156567/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A. Tewari, Adv.
Ms. Eliza Bar, Adv.
Mr. Riju Mani Talukdar, Adv.
Mr. Ajit Kumar Pathak, Adv.
Mr. Pai Amit, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Tag along with SLP (C) Nos. 15652-15655 of 2016. (R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by R NATARAJAN Date: 2018.12.14 16:54:29 IST Reason: