Supreme Court - Daily Orders
M/S.Ars Enterprises Pvt. Ltd. vs The State Of Haryana State Of Haryana And ... on 1 July, 2014
ITEM NO.17 COURT NO.7 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)......CC
No(s). 7859/2014
(Arising out of impugned final judgment and order dated 29/11/2013
in CWP 19320/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
M/S.ARS ENTERPRISES P.LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondents(s)
(With appln.(s) for c/delay in filing SLP and Office Report)
WITH
SLP(C) No. 14929/2014
(With prayer for Interim Relief and Office Report)
AND
WITH
SLP(C) No. 15236/2014
(With prayer for Interim Relief and Office Report)
Date: 01/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Lalit Modi, Sr. Adv
Ms. Kaveeta Wadia,Adv.
Mr. Shashank Tripathi, Adv.
Dr. Rajeev Dhavan, Sr. Adv.
Mr. K.B. Rohatgi, Adv.
Mr. Mahesh Kasana, Adv.
Ms. Aparna Rohatgi Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
Issue notice.
Tag these matters to Special Leave Petition (Civil) No. 9004 Signature Not Verified of 2014. Digitally signed by Vishal Anand Date: 2014.07.05 10:45:07 IST Reason: Status-quo as far as possession is concerned.
(VISHAL ANAND) (INDU POKHRIYAL) COURT MASTER COURT MASTER