Supreme Court - Daily Orders
Kohli Holdings Pvt. Ltd., Orient Craft ... vs State Of Haryana . on 26 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.17 COURT NO.2 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.3661/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA No.4646/2010 passed by the High Court Of Punjab & Haryana At
Chandigarh)
KOHLI HOLDINGS PVT. LTD., ORIENT CRAFT LIMITED Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(With interim relief and office report)
Date : 26/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.S. Suri, Sr. Adv.
Mr. Avinash Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(C) Nos.3086-3135 of 2016.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2016.02.27 12:26:01 IST Reason: