Supreme Court - Daily Orders
Uddar Gagan Properties Ltd vs Sant Singh on 6 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.1 (Part-heard) COURT NO.2 SECTION IVB
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).5455/2014
(Arising out of impugned final judgment and order dated 20/12/2013
in CWP No.19096/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
UDDAR GAGAN PROPERTIES LTD Petitioner(s)
VERSUS
SANT SINGH & ORS Respondent(s)
(With appln.(s) for impleadment and permission to file addl.
documents and interim relief and office report)
WITH
SLP(C)Nos.5630-5634, 5641-5647, 5656 and 25843 of 2014
(With Interim Relief and Office Report)
SLP(C)Nos.19931-19943/14
(With appln.(s) for c/delay in filing substitution appln.,
exemption from filing O.T. and substitution of deceased
respondent and office report)
SLP(C)Nos.12884-12886/2015
(With Office Report)
Date : 06/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Shyam Divan,Sr.Adv.
In SLP(C)Nos. Mr. Tejveer Singh Bhatia,Adv.
5455 & 5630-34 Mr. R.N. Karanjawala,Adv.
Ms. Ruby Singh Ahuja,Adv.
Ms. Deepti Sarin,Adv.
Mr. Chahat Chawla,Adv.
Ms. Kanika Agnihotri,Adv.
Mr. Jai Shankar Singh,Adv.
Mr. Upender Thakur,Adv.
Ms. Aakansha Munjal,Adv.
Signature Not Verified
For M/s. Karanjawala & Co.,Advs.
Digitally signed by
ANITA MALHOTRA
Date: 2016.04.09
12:45:52 IST
Reason:
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SLP 5641-5647 Mr. Harish Salve,Sr.Adv.
Ms. Kanita Agnohotri,Adv.
Mr. Tejveer Bhatia,Adv.
Ms. Deepti Sarin,Adv.
Mr. Chahat Chawla,Adv.
For M/s. Karanjawala & Co.,Advs.
SLP(C)Nos.5656, Mr. Anil Grover,AAG
19931-43, 25843 Mr. Piyush Hans,Adv.
Mr. Satish Kumar,Adv.
Mr. Sanjay Kumar Visen,Adv.
Ms. Nupur Singhal,Adv.
Ms. Anubha Agrawal,Adv.
SLP 12884-86 Mr. S.Udaya Kumar Sagar,AAG
Dr. Monika Gusain,Adv.
For Respondent(s)/Impleading parties :
No.1 in SLP(C) Mr. K.K. Venugopal,Sr.Adv.
Nos.5641-47 Mr. S. Guru Krishna Kumar,Sr.Adv.
Mr. Sanjeev K. Bhardwaj,Adv.
Mr. Anil Karnwal,Adv.
For Mr. Sunil Roy,Adv.
Mr. Mahabir Singh,Sr.Adv.
Mr. Nikhil Jain,Adv.
Mr. Gagan Deep Sharma,Adv.
Ms. Preeti Singh,Adv.
Dr. Rajeev Dhawan,Sr.Adv.
Mr. Kavin Gulati,Sr.Adv.
Mr. Tejveer Bhatia,Adv.
Mr. Gaurav Sharma,Adv.
Mr. Rohan Swarup,Adv.
Ms. Binu Tamta,Adv.
Ms. Vimla Sinha,Adv.
For Ms. Sushma Suri,Adv.
Mr. D.N. Goburdhan,Adv.
Mr. M.L. Sharma,Adv.
Mr. Dinesh Verma,Adv.
Mr. Subhasish Bhowmick,Adv.
Mr. S.L. Aneja,Adv.
Mr. Ajay Pal,Adv.
Mr. Amit Mehra,Adv.
Mr. P.P Nayak,Adv.
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Mr. Siddharth Mittal,Adv.
Mr. Surender Singh,Adv.
Dr. Kailash Chand,Adv.
Mr. Kamal Mohan Gupta,Adv.
Mr. Rohit Kumar Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shyam Divan, learned senior counsel appearing on behalf of the petitioners, resumed his arguments at 10.40 a.m. and continued till 12.20 p.m. Dr.Rajeev Dhawan, learned senior counsel made his submissions till 2.45 p.m. Thereafter Mr. Harish Salve, learned senior counsel continued the submissions on behalf of the petitioners for half an hour. Mr. Anil Grover, AAG appearing for State of Haryana and Chief Administrator, HUDA, addressed the Court till 3.30 p.m. Then, Mr. K.K.Venugopal, learned senior counsel appearing for respondent made his submissions till 4.00 p.m. Delay condoned.
Application for substitution is allowed. Applications for impleadment are allowed. Hearing concluded Order reserved.
The learned counsel appearing for the State of Haryana shall place on record relevant details of the files pertaining to issuance of Notifications under Sections 4 and 6 of the Land Acquisition Act,1894 in 3 respect of the land in question. It shall also indicate as to how the licences under Haryana Development and Regulation of Urban Areas Act, 1975 were issued and shall produce the relevant record which was produced before the High Court within a week in a sealed cover.
SLP(C)Nos.12884-12886/2015
De-tagged
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
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