Supreme Court - Daily Orders
K.P. Khemka vs Haryana State Industrial And ... on 14 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.10 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). 14213/2015
(Arising out of impugned final judgment and order dated 24/04/2015
in CWP No. 15983/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
K.P. KHEMKA AND ANR. Petitioner(s)
VERSUS
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION
LTD. AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates and
interim relief and office report)
Date : 14/05/2015 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. C.A. Sundaram,Sr.Adv.
Mr. Rakesh Kumar,Adv.
Mr. Aditya Nayyar,Adv.
Mr. Parmod Sachdeva,Adv.
Mr. Saurabh Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
There shall be a stay of the operation of the impugned order of the High Court.
Signature Not Verified Digitally signed by (MADHU BALA) (ASHA SONI) Madhu Bala Date: 2015.05.14 17:25:25 ISTCOURT MASTER COURT MASTER Reason: