Supreme Court - Daily Orders
Ambala Bus Syndicate P.Ltd. vs Chandigarh Administration on 7 February, 2018
Bench: Arun Mishra, Amitava Roy
ITEM NO.5 COURT NO.10 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 21.4.2011
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 : 07-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Patwalia,Sr.Adv.
Mr. Rohit Kapoor,Adv.
Ms. Priyanka Soni,Adv.
For Mrs. Rani Chhabra,AOR
For Respondent(s) Mr. Sudhir Walia,Adv.
1-3 Ms. Niharika Ahluwalia,Adv.
Dr. Abhishek Atrey,AOR
UPON hearing the counsel the Court made the following
O R D E R
List on 20.2.2018.
No further adjournment will be granted.
(Sarita Purohit) (Jagdish Chander) Court master Branch Officer Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.02.08 15:04:11 IST Reason: