Supreme Court - Daily Orders
Orient Craft Infrastructure Ltd vs Union Of India on 3 July, 2017
Bench: R.K. Agrawal, Mohan M. Shantanagoudar
ITEM NO.28 COURT NO.9 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).16821/2017
(Arising out of impugned final judgment and order dated 16-12-2016
in CWP No. 835/2012 passed by the High Court of Punjab & Haryana at
Chandigarh)
ORIENT CRAFT INFRASTRUCTURE LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.39389/2017-permission to file
lengthy list of dates)
Date : 03-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Dhruv Mehta,Sr.Adv.
Mr. Yashraj Singh Deora, AOR
Ms. Ragya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable after four weeks. Dasti service, in addition, is permitted.
(ANITA MALHOTRA) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.07.04
17:00:04 IST
Reason: