Supreme Court - Daily Orders
M/S Super Gas Agency vs Indore Development Authority on 9 December, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
ITEM NO.56 COURT NO.7 SECTION IV-C
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) Nos. 14651-14652/2023
[Arising out of impugned final judgment and order dated 07-12-2022
in WA No. 413/2006 23-03-2023 in RA No. 8755/2023 passed by the
High Court of Madhya Pradesh at Indore]
M/S SUPER GAS AGENCY Petitioner(s)
VERSUS
INDORE DEVELOPMENT AUTHORITY Respondent(s)
(IA No. 120077/2023 - EXEMPTION FROM FILING O.T.)
Date : 09-12-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Dr. Sumant Bharadwaj, Adv.
Mr. Vedant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
For Respondent(s) Mr. Saurabh Mishra, Sr. Adv.
Mr. Ambar Pare, Adv.
Ms. Vanshaja Shukla, AOR
UPON hearing the counsel the Court made the following
O R D E R
1) As informed by learned counsel for the petitioner, a sum of Rs.10 lakhs has already been deposited and ready to deposit the remaining amount. The petitioner is directed to meet CEO, Indore Development Authority, within one week and as per his instructions, he will deposit the remaining amount within two weeks, which shall be accepted and its proof be produced before this Court.
2) List after four weeks.
Signature Not Verified Digitally signed by (NIDHI AHUJA) (NAND KISHOR)
AR-cum-PS COURT MASTER (NSH)
NIDHI AHUJA
Date: 2024.12.13
17:53:46 IST
Reason: