Supreme Court - Daily Orders
Gtl Infrastructure Limited vs The Nagpur Municipal Corporation on 29 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.27 COURT NO.8 SECTION IX
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). 16649/2019
(Arising out of impugned final judgment and order dated 12-04-2019
in WP No. 239/2013 passed by the High Court Of Judicature At Bombay
At Nagpur)
GTL INFRASTRUCTURE LIMITED Petitioner(s)
VERSUS
THE NAGPUR MUNICIPAL CORPORATION & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.103811/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.103812/2019-EXEMPTION FROM
FILING O.T. )
Date : 29-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Nikhil Sakhardande, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Our attention has been invited to order dated 3.7.2019 passed by this Court in SLP(C ) No.13243-13245/2019.
Issue notice.
In the meantime, there shall be ad interim stay of operation of the impugned judgment and order passed by the High Court and ad interim stay of the demands raised by the respondents if 50% of the amount has been deposited by the petitioner. Signature Not Verified Digitally signed by INDU MARWAH Date: 2019.08.01
List along with SLP(C ) Nos. 13243-13245/2019. 12:24:52 IST Reason:
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER