Supreme Court - Daily Orders
Indofil Industries Ltd. vs State Of Punjab Insecticide Inspector on 5 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar
REVISED
ITEM NO.10 COURT NO.2 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)
(with appln. (s) for exemption from filing O.T.)
Date : 05/04/2017 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) Mr. Arun Nehra, Adv.
Ms. Shobha, AOR
For Respondent(s) Mr. V. Madhukar, AAG
Ms. Anvita Cowshics, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Heard Mr. Arun Nehra, learned counsel for the appellant and Mr. V. Madhukar, learned Additional Advocate General for the State.
Arguments concluded.
Judgment reserved.
There shall be stay of further proceedings in Complaint No.17/2015 pending before the Chief Judicial Magistrate, Mansa.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2017.04.11 11:36:24 IST Reason: (Gulshan Kumar Arora) (Madhu Narula) Court Master Court Master ITEM NO.10 COURT NO.2 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) (with appln. (s) for exemption from filing O.T.) Date : 05/04/2017 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) Mr. Arun Mehra, Adv.
Ms. Shobha, AOR For Respondent(s) Mr. V. Madhukar, AAG Ms. Anvita Cowshics, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
Heard Mr. Arun Mehra, learned counsel for the appellant and Mr. V. Madhukar, learned Additional Advocate General for the State. Arguments concluded.
Judgment reserved.
(Gulshan Kumar Arora) (Madhu Narula)
Court Master Court Master