Supreme Court - Daily Orders
Haryana State Industrial And ... vs Jmd Industries Through Its Partner ... on 5 January, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
1
ITEM NO.53 COURT NO.3 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 166/2020
(Arising out of impugned final judgment and order dated 14-12-2016
in CWP No. 19574/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORPORATION LTD. & ORS. Petitioner(s)
VERSUS
JMD INDUSTRIES THROUGH ITS PARTNER BASANT KUMAR Respondent(s)
IA No. 18402/2020 - CONDONATION OF DELAY IN FILING)
Date : 05-01-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s)
Mr. Alok Sangwan, Sr. A.A.G.
Mr. Sumit Kumar Sharma, Adv.
Mr. Samar Vijay Singh, AOR
Mr. Rajat Sangwan, Adv.
Mr. Vishnu Tallapragada, Adv.
Mr. Vaibhav Yadav, Adv.
Mr. Vipul Dahiya, Adv.
Mr. Apoorv Yadav, Adv.
Ms. Sabarni Som, Adv.
For Respondent(s)
Mr. Rameshwar Singh Malik, Sr. Adv.
Mr. Harikesh Singh, Adv.
Signature Not Verified
Mr. Jitesh Malik, Adv.
Mr. Abhaya Nath Das, Adv.
Digitally signed by
Deepak Singh
Date: 2024.01.06
13:02:02 IST
Reason: Mrs. Barnali Basak, Adv.
Mr. Satish Kumar, AOR
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UPON hearing the counsel the Court made the following
O R D E R
List this matter after eight weeks as settlement are in progress.
(DEEPAK SINGH) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)