Supreme Court - Daily Orders
Municipal Corp. Ludhiana vs M/S Highway Service Station on 21 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.53 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).
33038-33039/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 27/05/2014
IN CM NO. 14058/2012 IN RSA NO. 5044/2012 AND RSA NO. 5044/2012
PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
MUNICIPAL CORP. LUDHIANA PETITIONER(S)
VERSUS
M/S HIGHWAY SERVICE STATION RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 21/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Abhay Kumar, Adv.
Mr. Khalid Akhtar, Adv.
Mr. Tenzing Tsering, Adv.
For Respondent(s) Mr. Jagdev Singh, Adv.
Mr. Manoj K. Mishra, Adv.
Mr. Ankit Gyan, Adv.
Ms. Madhubala, Adv.
Mr. Sandeep Kr. Dwivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeals are allowed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified [SIGNED ORDER IS PLACED ON THE FILE] Digitally signed by Vinod Lakhina Date: 2015.09.23 15:24:17 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.7252-7253 OF 2015 [ARISING OUT OF SPECIAL LEAVE PETITION (CIVIL) NOS.33038-33039/2014 MUNICIPAL CORPORATION, LUDHIANA ...APPELLANT VERSUS M/S HIGHWAY SERVICE STATION ...RESPONDENT ORDER
1. Leave granted.
2. On due consideration, we set aside the order of the High Court refusing to condone the delay. Having regard to the grounds set-forth, we condone the delay and request the High Court of Punjab & Haryana at Chandigarh to decide the Second Appeal on merits.
3. The appeals are allowed in the above terms.
....................,J.
(RANJAN GOGOI) ....................,J.
(N.V. RAMANA) NEW DELHI SEPTEMBER 21, 2015