Supreme Court - Daily Orders
Haryana State Cooperative Supply And ... vs Bhoop Singh And Ors. on 5 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.22 COURT NO.5 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).11306/2017
(Arising out of impugned final judgment and order dated 22-12-2016
in LPA No. 2444/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
HARYANA STATE COOPERATIVE SUPPLY AND
MARKETING FEDERATION LTD. Petitioner(s)
VERSUS
BHOOP SINGH AND ORS. Respondent(s)
Date : 05-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ashish Pandey, Adv.
Mr. Ronak Karanpuria, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find nothing wrong in the order passed by the High Court.
The special leave petition is dismissed.
(SANJAY KUMAR-I) (SHARDA KAPOOR) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.07.06 16:04:18 IST Reason: