Supreme Court - Daily Orders
Indofil Industries Ltd. vs State Of Punjab Insecticide Inspector on 28 November, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.29 COURT NO.3 SECTION IIB
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 (Crl.) No(s). 9031/2016
(Arising out of impugned final judgment and order dated 08/08/2016
in CRMM No. 4458/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
INDOFIL INDUSTRIES LTD AND ORS Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(Eith appln. (s) for exemption from filing O.T. and interim relief)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Arun Nehra,Adv.
Ms. Shobha,Adv.
Mr. Bonny Mehra,Adv.
Mr. Shrey Dambhare,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let copy of the petition be served on Mr.V. Madhukar, AAG for the State of Punjab.
List the matter on 12th December, 2016. In the meantime, Mr. V. Madhukar shall obtain instructions in view of the decision in M/s. Northern Minerals Ltd. & Ors. Vs. Rajasthan Govt. & Anr. 2016 (5) SCALE 617.
Registry is directed to reflect the name of Mr. Madhukar in the Cause List.
Signature Not Verified Digitally signed by (Madhu Bala) (H.S. Parashar) MADHU BALA Date: 2016.11.29 16:02:37 IST Court Master Court Master
Reason: