Supreme Court - Daily Orders
M/S Tommorrowland Ltd vs Housing And Urban Development ... on 1 October, 2024
Author: Surya Kant
Bench: Surya Kant
ITEM NO.21 COURT NO.4 SECTION XIV
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).10752-10753/2018
(Arising out of impugned final judgment and order dated 13-01-2017
in CSOS No.1551/2005, 12-12-2017 in REVP No.313/2017 passed by the
High Court Of Delhi At New Delhi)
M/S TOMMORROWLAND LTD. Petitioner(s)
VERSUS
HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. & ANR.Respondent(s)
(IA No. 160371/2018 – CLARIFICATION/DIRECTION, IA No.53205/2018 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 01-10-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Tejinder Singh Dhindsa, Sr. Adv.
Mr. Pavan Sachdeva, Adv.
Mr. Ishan Sachdeva, Adv.
Mr. Gaurav Dhingra, AOR
For Respondent(s) Mr. Kumar Dushyant Singh, AOR
Mr. Rohit Sharma, Adv.
Mr. Nikhil Purohit, Adv.
Mr. Jatin Lalwani, Adv.
Mr. Jay Rawat, Adv.
Mrs. Aishwarya Bhati, A.S.G.
Mrs. Suhasini Sen, Adv.
Mr. Saurabh Mishra, Adv.
Mrs. Vanshaja Shukla, Adv.
Mr. T.S Sabarish, Adv.
Mrs. B.L.N Shivani, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Post these matters on 06.11.2024.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2024.10.01 17:32:54 IST Reason:(ARJUN BISHT) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR