Supreme Court - Daily Orders
Indian Oil Corporation Ltd. vs State Of Haryana . on 3 October, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.21 COURT NO.6 SECTION IVB
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)..CC Nos.18173-18174/2016
(Arising out of impugned final judgment and order dated
01/03/2016 in RFA No. 3119/2013 and RFA No. 4414/2013 passed by
the High Court of Punjab & Haryana at Chandigarh)
INDIAN OIL CORPORATION LTD. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
I.A. 1-2/2016(with c/delay in filing SLP and office report)
Date: 03/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Ms. Sonam Anand, Adv.
Mr. Santosh Krishnan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file additional documents is granted.
Application for exemption from filing certified copy of the impugned order is allowed.
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for Signature Not Verified interference. The Special Leave Petition is Digitally signed by NEETU KHAJURIA dismissed. Date: 2016.10.04 17:32:30 IST Reason:
(Neetu Khajuria) (Asha Soni) Court Master Court Master