Supreme Court - Daily Orders
A.K. Precision Pvt. Ltd. vs State Of Haryana on 25 July, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.17+48 COURT NO.7 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 13404-13405/2016
(Arising out of impugned final judgment and order dated 27/03/2015
and 27/11/2015 in CWP No. 5075/2010 passed by the High Court of
Punjab & Haryana at Chandigarh)
A.K. PRECISION PVT. LTD. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC No. 13475-13476/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 13607/2016
(With appln.(s) for c/delay in filing SLP and C/delay in refiling
SLP and Office Report)
Date : 25/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Brijender Chahar, Sr. Adv.
Mr. Shashi Bhushan, Adv.
Mrs. Jyoti Chahar, Adv.
for Mr. Vinay Garg, AOR
Mr. Kamal Mohan Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for deletion of proforma respondents is allowed, at the risk of the petitioner. Issue notice.
Signature Not VerifiedTag with SLP(C) No.495 of 2016.
Digitally signed by SANJAY KUMAR Date: 2016.07.25 16:47:40 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER