Supreme Court - Daily Orders
Jitesh Gupta vs Punjab State Industrial Development ... on 24 August, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.75 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). 30985/2014
(Arising out of impugned final judgment and order dated 28/05/2014
in CWP No. 10551/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JITESH GUPTA Petitioner(s)
VERSUS
PUNJAB STATE INDUSTRIAL DEVELOPMENT CORPORATION
LTD. (PSIDC) & ANR. Respondent(s)
(with interim relief and office report)
Date : 24/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Anupam Lal Das,Adv.
For Respondent(s) Mr. Arun K. Sinha,Adv.
Mr. Sumit Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Prayer for adjournment has been made on behalf of the Respondents.
Re-notify after four weeks. Petitioner are liberty to file Rejoinder Affidavit within this period.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj(NEELAM GULATI) (SAROJ SAINI) Date: 2015.08.25 16:35:05 IST Reason: COURT MASTER COURT MASTER