Supreme Court - Daily Orders
Haryana Agro-Industries Corporation ... vs M/S. Zimidara Agro Mills, Vpo Sadikpur, ... on 16 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.52 COURT NO.6 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).
34411-34420/2015
(Arising out of impugned final judgment and order dated
06/11/2015 in FAO No. 7558/2015 06/11/2015 in FAO No. 7559/2015
06/11/2015 in FAO No. 7560/2015 06/11/2015 in FAO No. 7561/2015
06/11/2015 in FAO No. 7562/2015 06/11/2015 in FAO No. 7563/2015
06/11/2015 in FAO No. 7564/2015 06/11/2015 in FAO No. 7565/2015
06/11/2015 in FAO No. 7566/2015 06/11/2015 in FAO No. 7567/2015
passed by the High Court Of Punjab & Haryana At Chandigarh)
HARYANA AGRO-INDUSTRIES CORPORATION LTD, SECTOR-4,
PANCHKULA Petitioner(s)
VERSUS
M/S. ZIMIDARA AGRO MILLS, VPO SADIKPUR, SADHAURA,
DISTRICT YAMUNA NAGAR ETC. ETC Respondent(s)
(with interim relief and office report)
Date : 16/01/2017 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Alok Sangwan, AAG
Dr. Monika Gusain, AOR
Mr. Karunesh Kr. Shukla, Av.
For Respondent(s) Mr. Nikhil Goel, AOR
Ms. Naveen Goel, Adv.
Mr. Ashutosh G., Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the request made by learned counsel for the petitioner, Signature Not Verified list next week. Digitally signed by R.NATARAJAN Date: 2017.01.18 17:03:06 IST Reason: (R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master