Supreme Court - Daily Orders
All Haryana Petroleum Dealers ... vs Union Of India on 18 September, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.3 COURT NO.10 SECTION XIV
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).
20288-20289/2015
(Arising out of impugned final judgment and order dated 21-11-2014
in RP No. 498/2014 in LPA No. 406/2014 order dated 14.8.2014 in LPA
No. 406/2014 passed by the High Court Of Delhi At New Delhi)
ALL HARYANA PETROLEUM DEALERS ASSOCIATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 18-09-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Prashant Bhushan, AOR
Mr. Govind Jee, Adv.
For Respondent(s) Mr. Pranay Ranjan, Adv.
Mr. D. S. Mahra, AOR
Mr. Sachin Sharma, Adv.
Ms. Prerna Kumari, Adv.
Mr. Raj Bahadur, Adv.
Mr. Parijat Sinha, AOR
Ms. Reshmi Rea Sinha, Adv.
Mr. Rudra Dutta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
No case for interference with the impugned judgment is made out. Accordingly, the Special leave petitions are dismissed. However the Petitioner is at liberty to avail alternative remedy.
Signature Not Verified Digitally signed by Pending application, if any shall stand disposed of. NEELAM GULATI Date: 2017.09.20 16:55:42 IST Reason: (NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER