Supreme Court - Daily Orders
The Vikas Coop. Transport Society Ltd. vs State Of Haryana . on 27 April, 2015
Bench: S.A. Bobde, C. Nagappan
ITEM NO.44 COURT NO.12 SECTION IVB
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(s).
7558/2015
(Arising out of impugned final judgment and order dated 20/03/2015
in CM No. 3539/2015 in CWP No. 21638/2013 passed by the High Court
Of Punjab & Haryana At Chandigarh)
THE VIKAS COOP. TRANSPORT SOCIETY LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln. (s) for permission to file SLP and interim relief and
office report)
WITH
S.L.P.(C)...CC No. 7568/2015
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
Date : 27/04/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Amit Jhanji, Adv.
Ms. Jyoti Mendiratta,Adv.
Mr. Ravinder Rawal, Adv.
Mr. Tarun Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Nidhesh Gupta, learned senior counsel seeks permission to withdraw the applications for permission to file SLP.
Signature Not VerifiedDigitally signed by Meenakshi Kohli Date: 2015.04.28
Permission granted.
12:06:24 ISTReason: The applications for permission to file SLP are 1 dismissed as withdrawn.
No orders determining the rights of the parties have been passed by the High Court. The High Court is free to consider their matter before it.
(MEENAKSHI KOHLI) (RENU DIWAN)
COURT MASTER COURT MASTER
2