Supreme Court - Daily Orders
M/S G.D. Builders vs Union Of India on 30 June, 2014
( REVISED
ITEM NO.29+53 COURT NO.6 SECTION III
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 (Civil)......CC No(s).
7412/2014
(Arising out of impugned final judgment and order dated 13/11/2013
in WPC 4107/2008 passed by the High Court Of Delhi At N. Delhi)
M/S G.D BUILDERS Petitioner(s)
VERSUS
UOI & ANR Respondents(s)
(With I.A.No. 1/2014 - appln.(s) for c/delay in filing SLP and
office report)
WITH
SLP (C) 12726 of 2014
(With prayer for interim relief and office report)
with
SLP (C) ......CC 9188 of 2014
(with application for c/delay in filing SLP and office report)
Date : 30/06/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. S. Ganesh, Sr. Adv.
Mr. J.K. Mittal, Adv.
Mr. Praveen Swarup, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
SLP (C).......CC 7412 of 2014 Delay condoned. Leave granted. Tag with Civil Appeal No. 8672 of 2013. SLP (C) 12726 of 2014 with SLP (C) ......CC 9188 of 2014 Delay condoned. Leave granted.
Signature Not Verified Digitally signed by Jayant Kumar AroraTag with Civil Appeal No. 4547-48 of 2014.
Date: 2014.07.16 17:01:54 IST Reason:(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar