Supreme Court - Daily Orders
Surinder Pal Singh vs State Of Punjab . on 4 February, 2014
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ITEM NO.15 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 (Civil) No(s).28726/2008
(From the judgement and order dated 22/09/2008 in CWP No. 13213/2008 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
SURINDER PAL SINGH & ANR. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(With application for permission to place additional documents on record
and prayer for interim relief and office report)
SLP(C)No.3242/2009
[SOMSONS COLONIZERS P. LTD. Vs. STATE OF PUNJAB & ORS.]
(WITH OFFICE REPORT) (FOR FINAL DISPOSAL)
SLP(C)No.2321/2009
[SANDEEP SINGH & ANR. Vs. STATE OF PUNJAB & ORS.]
(WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)(FOR FINAL DISPOSAL)
SLP(C)No.6901/2009
[F.C.I. Vs. STATE OF PUNJAB & ORS.]
(WITH APPLN.(S) FOR PERMISSION TO FILE REJOINDER AFFIDAVIT AND PERMISSION
TO SUBMIT ADDITIONAL FACT, DOCUMENTS AND GROUNDS AND WITH PRAYER FOR
INTERIM RELIEF AND OFFICE REPORT) (FOR FINAL DISPOSAL)
SLP(C)No.7305/2009
[FOOD CORPORATION OF INDIA THRU MGR. Vs. STATE OF PUNJAB & ORS.]
(WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)(FOR FINAL DISPOSAL)
SLP(C)No.7333/2009
[FOOD CORP.OF INDIA Vs. STATE OF PUNJAB & ORS.]
(WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)(FOR FINAL DISPOSAL)
SLP(C)No.12697/2009
[M/S.JAI MATA AUTO INDUSTRIES Vs. STATE OF PUNJAB & ORS.]
(WITH PRAYER FOR INTERIM RELIEF) (FOR FINAL DISPOSAL)
SLP(C)No.11566/2009
[FOOD CORP.OF INDIA Vs. STATE OF PUNJAB & ORS.]
(WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)(FOR FINAL DISPOSAL)
SLP(C)No.11961/2009
[FOOD CORP.OF INDIA Vs. STATE OF PUNJAB & ORS.]
(WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)(FOR FINAL DISPOSAL)
SLP(C)No.6008/2009
[FOOD CORPORATION OF INDIA Vs. STATE OF PUNJAB & ORS.]
(WITH APPLN.(S) FOR SEEKING PERMISSION TO SUBMIT ADDITIONAL FACT, DOCUMENTS
AND GROUNDS AND WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
SLP(C)No.29357/2011
[FOOD CORPORATION OF INDIA Vs. STATE OF PUNJAB & ORS.]
(WITH APPLN.(S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND DOCUMENTS ON
RECORD AND WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)
SLP(C)No.30027/2011
[F.C.I Vs. STATE OF PUNJAB & ORS.]
(WITH APPLN.(S) FOR PLACING ADDL. FACTS AND DOCUMENTS ON RECORD AND
WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)
SLP(C)No.29915/2011
[F.C.I Vs. STATE OF PUNJAB & ORS.]
(WITH APPLN.(S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND DOCUMENTS ON
RECORD AND WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)
SLP(C)No.28365/2012
[FOOD CORPN. OF INDIA Vs. STATE OF PUNJAB & ORS.]
(WITH APPLN.(S) FOR PERMISSION TO BRING ADDITIONAL FACTS AND DOCUMENTS ON
RECORD AND WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)
Date: 04/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)
in SLP 28726 Mr. Nidhesh Gupta, Sr. Adv.
Mr. Tarun Gupta, Adv.
Ms. Daphne Menezes, Adv.
Ms. S. Janani, Adv.
In SLP 3242 Ms. Bina Madhavan, Adv.
Mr. Rajesh Sharma, Adv.
Ms. Shalu Sharma, Adv.
Mr. Ravinder Kumar, Adv.
Mr. Shivendra Singh, Adv.
In SLP 2321
Mr. Debasis Misra, Adv.
In SLP 12697
Mr. Chander Shekhar Ashri, Adv.
In other SLPs Mr. Ajit Pudussery,Adv.
Ms. Janme Pudussery, Adv.
Mr. K. Vijayan, Adv.
Mr. M. Chandra Sekhar, Adv.
Mr. Ajit Pudussery
For Respondent(s)
Mr. Jagjit Singh Chhabra, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |Applications seeking permission to bring additional facts and documents on | |record are allowed. | |Leave granted. | |Interim order shall continue to remain in operation during pendency of the | |appeals. | | | |[KALYANI GUPTA] | |[S.S.R. KRISHNA] | |COURT MASTER | |COURT MASTER |