Supreme Court - Daily Orders
Mini Bus Operators Association vs State Of Punjab on 13 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.601 COURT NO.11 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). 1329/2017
(Arising out of impugned final judgment and order dated 20/12/2016
in RACW No. 263/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MINI BUS OPERATORS ASSOCIATION Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS Respondent(s)
(with appln. For exem. From filing c/c of the impugned judgment and
permission to file lengthy list of dates and interim relief)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Rupinder Khosla, Sr. Adv.
Mrs Rani Chhabra,Adv.
Ms. Priyanka Sony, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2017.01.16
16:42:28 IST
Reason: