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Rajneesh Chawla vs M/S Ats Estates Pvt Ltd on 7 April, 2025

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

     ITEM NO.56                              COURT NO.9                  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).5620/2023

     [Arising out of impugned final judgment and order dated 09-09-2022
     in CWP No.20417/2022 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     RAJNEESH CHAWLA                                                      Petitioner(s)

                                                       VERSUS

     M/S ATS ESTATES PVT LTD & ORS.                                       Respondent(s)

     (IA No. 8534/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH

     SLP(C) No. 6123/2023 (IV-B)

     (IA No. 14858/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 9676/2023 (IV-B)

     (IA No. 81279/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 07-04-2025 These matters were called on for hearing today.

     CORAM :                  HON'BLE MS. JUSTICE BELA M. TRIVEDI
                              HON'BLE MR. JUSTICE PRASANNA B. VARALE

     For Petitioner(s) : Mr. Ashutosh Kumar, AOR

     For Respondent(s) : Mr. Karanjot Singh Mainee, Adv.
                         Mr. Vishal Arun Mishra, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. The matters are not taken up.

2. List after four weeks.

3. In the meantime, pleadings be completed.

(RAVI ARORA) (MAMTA RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR