Supreme Court - Daily Orders
Unitech Limited vs Telangana State Industrial ... on 6 August, 2018
Bench: Chief Justice, A.M. Khanwilkar
ITEM NO.17 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).1210/2018
UNITECH LIMITED & ORS. Petitioner(s)
VERSUS
TELANGANA STATE INDUSTRIAL INFRASTRUCTURE
CORPORATION (TSIIC) & ANR. Respondent(s)
(FOR ADMISSION)
Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Gaurav Bhatia, Adv. [AOR]
Mr. Rajiv Kumar Virmani, Adv.
Mr. Anuroop Chakravarti, Adv.
Mr. Utkarsh Jaiswal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Abhishek Singh, Adv.
Mr. Atul Malhotra, Adv.
For Respondent(s) --
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Mukul Rohatgi, learned senior counsel along with Mr. Gaurav Bhatia, learned counsel for the petitioners. Having heard learned counsel for the petitioners, we request the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh to dispose of Writ Petition No.29722 of 2017 titled Unitech Ltd. & Ors. v. TSIIC & Anr. within six weeks hence.
Signature Not Verified Digitally signed by SUBHASH CHANDERWe have made such a request as it is submitted by Mr. Date: 2018.08.06 17:19:54 IST Reason: Rohatgi that the whole thing pertains to satisfaction of an award which has attained finality.
... /2 T.P.(C)No.1210/18 ... (contd.)
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Learned counsel for the petitioners is at liberty to produce a copy of this order before the High Court.
The transfer petition stands disposed of accordingly.
(Subhash Chander) (H.S. Parasher)
AR-cum-PS Assistant Registrar