Supreme Court - Daily Orders
M/S Hariom Tyres Nasibpur (Narnaul) ... vs Sunil Bhardwaj on 26 August, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.35 COURT NO.7 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). 23440/2019
(Arising out of impugned final judgment and order dated 28-02-2019
in RSA No. 1353/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S HARIOM TYRES NASIBPUR (NARNAUL)
THROUGH PARTNERS Petitioner(s)
VERSUS
SUNIL BHARDWAJ Respondent(s)
IA No. 143733/2019 - EXEMPTION FROM FILING O.T.
IA No. 143735/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES
Date : 26-08-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Sanjay Singh, Adv.
Mr. Umang Shankar, AOR
For Respondent(s) Mr. Rabin Majumder, AOR
Mr. Dusmanta Kumar Pradhan, Adv.
Ms. Akansha Srivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the respondent seeking adjournment.
List after six weeks.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER Signature Not Verified Digitally signed by Indu Marwah Date: 2022.08.27 12:23:02 IST Reason: