Supreme Court - Daily Orders
M/S. Famina Knit Labs vs Union Of India on 14 December, 2018
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.31 COURT NO.12 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos.32339-32340/2018
(Arising out of impugned final judgment and order dated
22-11-2018 in CWP No. 22829/2018 and CWP No. 25370/2018 passed
by the High Court Of Punjab & Haryana At Chandigarh)
M/S. FAMINA KNIT FABS ETC. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.176677/2018-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-12-2018 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Aniruddha Deshmukh, Adv.
Mr. Nikhil Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to entertain these petitions. Accordingly, the special leave petitions are dismissed.
However, time granted by the High Court to file appeal is extended by a further period of 30 days.
Pending application stands disposed of.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2018.12.14 A.R.-cum-P.S. Asstt. Registrar 16:57:24 IST Reason: