Supreme Court - Daily Orders
M/S Bestech India Pvt.Ltd. vs State Of Haryana . on 4 March, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.7 COURT NO.1 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 (Civil) No(s).7139/2009
(From the judgement and order dated 19/01/2009 in CWP No.19025/2005 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
M/S BESTECH INDIA PVT.LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln(s) for seeking permission to bring additional facts and
permission and placing addl. documents on record and with prayer for
interim relief and officer report)
(For final disposal)
Date: 04/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Rachana Srivastava,Adv.
For Respondent(s) Mr. V.C. Mahajan,Sr.Adv.
Mr. S.. Sarin,Adv.
Mr. P.N. Puri,Adv.
Mr. Manjit Singh,AAG
Mrs. Vivekta Singh,Adv.
Mrs. Nupur Chaudhary,Adv.
Mr. Tarjit Singh,Adv.
Mr. Kamal Mohan Gupta ,Adv
Mr. Ashok Mathur,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard both sides.
Leave granted.
The appeal is allowed in terms of the signed order.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3333 OF 2014 (@ SPECIAL LEAVE PETITION (C) No. 7139 of 2009) M/S BESTECH INDIA PVT.LTD. ...APPELLANT(S) VERSUS STATE OF HARYANA & ORS. ... RESPONDENT(S) O R D E R Heard both sides.
Leave granted.
It is not in dispute that the High Court of Punjab and Haryana at Chandigarh relying on its earlier order dated 22.12.2008 in Civil Writ Petition No. 17463 of 2007 passed the impugned order. It is also not in dispute that as against the said relied order, the State of Haryana and Others filed Civil Appeal No. 286 of 2012 before this Court. On 10th December, 2013 after hearing all the parties, this court set aside the said order and remitted the same to the High Court for fresh disposal in accordance with law after affording opportunity to all the parties. In view of the same, we set aside the impugned order of the High Court dated 19.01.2009 in C.W.P.No. 19025 of 2005 and remit it to High Court with a request to take all endeavour for early disposal of the writ petition.
....2/-
-2-The civil appeal is allowed on the above terms.
...................CJI.
[P. SATHASIVAM]
.....................J.
[RANJAN GOGOI]
NEW DELHI .....................J.
4TH MARCH, 2014 [N.V. RAMANA]