Supreme Court - Daily Orders
M/S Derabassi Industries Association vs State Of Punjab on 25 July, 2014
\206 ITEM NO.25 COURT NO.4 SECTION IIIA
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).
10160/2014
(Arising out of impugned final judgment and order dated 25/01/2013
in CWP No.12983/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S DERABASSI INDUSTRIES ASSOCIATION Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS Respondent(s)
(With application for c/delay in filing and c/delay in re-filing
SLP)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Sandeep Goyal,Adv.
Ms. Anchal Goyal,Adv.
Mr. Pawanshree Agrawal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Signature Not Verified Assistant Registrar Digitally signed by Sarita Purohit Date: 2014.07.31 16:46:09 IST Reason: