Supreme Court - Daily Orders
M/S Ruchi Holdings Pvt. Ltd. vs Hem Raj . on 6 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.25 COURT NO.4 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)......CC No(s).
5884/2015
(Arising out of impugned final judgment and order dated
17/11/2014 in LPA No. 6/2004 in CWP No. 4947/2001 passed by the
High Court Of Punjab & Haryana At Chandigarh)
M/S RUCHI HOLDINGS PVT. LTD. Petitioner(s)
VERSUS
HEM RAJ & ORS. Respondent(s)
(with appln. (s) for permission to file SLP and office report)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Jitendra Kumar,Adv.
Mr. Sumeet Abrol, Adv.
Mr. Alok Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the special leave petition is granted.
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. Signature Not Verified Digitally signed by
The special leave petition is dismissed.
Parveen Kumar Chawla Date: 2015.04.08 15:41:02 IST Reason: (Parveen Kr. Chawla) (Renu Diwan) Court Master Court Master