Supreme Court - Daily Orders
The State Of Haryana vs M/S Bestech India Pvt Ltd And Ors on 6 November, 2017
Bench: S.A. Bobde, Mohan M. Shantanagoudar
ITEM NO.23 COURT NO.7 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
Petition(s) for Special Leave to Appeal (C) No(s).D. 2192/2017
(Arising out of impugned final judgment and order dated 30-08-2016
in LPA No. 1565/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
M/S BESTECH INDIA PVT LTD AND ORS Respondent(s)
(WITH FOR CONDONATION OF DELAY IN FILING ON IA 45149/2017 FOR
CONDONATION OF DELAY IN REFILING ON IA 45151/2017FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT ON IA 45152/2017
Date : 06-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Arun Bhardwaj, AAG
Mr. Ronak Karanpuria, Adv.
Mr. Ashish Pandey, Adv.
Mr. Piyush Hans, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) 15145/2017.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2017.11.06 18:22:09 IST Reason: A.R.-cum-P.S. Branch Officer