Delhi High Court - Orders
Lodha Pranik Landmark Developeers Pvt ... vs Airports Athority Of India & Anr on 22 September, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 129/2018
LODHA PRANIK LANDMARK
DEVELOPEERS PVT LTD ..... Appellant
Through: Mr Pranjit Bhattacharya and Ms Niyat
Kohli, Advs.
versus
AIRPORTS ATHORITY OF INDIA & ANR ..... Respondents
Through: Mr Digvijay Rai, Mr Aman Yadav
and Mr Archit Mishra, Advs. for R-1.
Ms Anjana Gosain, Ms Shalini Nair,
Ms Ritika Khanagwal and Ms Dipika
Sharma, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 22.09.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. We are informed by learned counsel for the appellant that a transfer petition being T.P.No.374/2020 has been lodged with the Supreme Court. 1.1 We are also informed that notice has been issued in the said transfer petition.
1.2 We are also told that a connected appeal [i.e., LPA No.238/2018] has already been transferred to the Bombay High Court pursuant to the orders of the Supreme Court.
2. Given fact that the abovementioned transfer petition is pending LPA 129/2018 page 1 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:12.10.2022 18:53:56 consideration before the Supreme Court, list the captioned matter on 17.02.2023.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J SEPTEMBER 22, 2022 aj Click here to check corrigendum, if any LPA 129/2018 page 2 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:12.10.2022 18:53:56