Supreme Court - Daily Orders
M/S Precision Engineering Industries vs Haryana Urban Development Authority on 3 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.49 COURT NO.8 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) NO(S). 26751/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/04/2014
IN LPA NO. 465/2012 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
M/S PRECISION ENGINEERING INDUSTRIES PETITIONER(S)
VERSUS
HARYANA URBAN DEVELOPMENT AUTHORITY & ANR. RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Tushar Bakshi, Adv.
For Respondent(s) Mr. Shekhar Raj Sharma, Adv.
Mr. Sanjay Kumar Visen, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter.
List the matter after four weeks to enable the learned counsel for the respondents to file counter affidavit.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.08.04 18:11:21 IST Reason: