Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Supreme Court - Daily Orders

M/S Silpi Realtors & Contractors Pvt. ... vs Union Of India on 9 March, 2015

Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya, Arun Mishra

                ITEM NO.41                       COURT NO.1               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 for Special Leave to Appeal (C)......of 2015
                                              CC No(s). 3860/2015

                (Arising out of impugned final judgment and order dated
                01/07/2014 in CEA No. 09/2014 passed by the High Court Of
                Kerala At Ernakulam)

                M/S SILPI REALTORS & CONTRACTORS PVT. LTD                 Petitioner(s)

                                                        VERSUS

                UNION OF INDIA & ORS                              Respondent(s)
                (With appln. (s) for c/delay in filing SLP and office report)

                Date :09/03/2015 This petition was called on for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                              HON'BLE MR. JUSTICE ARUN MISHRA

                For Petitioner(s)        Mr. Romy Chacko,Adv.


                For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Dismissed.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.03.09 17:29:15 IST Reason: