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Gurcharan Singh vs Blue Coast Infrastructure Development ... on 18 November, 2016

Bench: Dipak Misra, Amitava Roy

     ITEM NO.41                                 COURT NO.3                SECTION XIV

                                    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)......CC                     21213/2016

     (Arising out of impugned final judgment and order dated 11/04/2016
     in CP No. 5/2016 passed by the High Court of Himachal Pradesh at
     Shimla)

     GURCHARAN SINGH                                                       Petitioner(s)

                                                       VERSUS

     BLUE COAST INFRASTRUCTURE DEVELOPMENT                                 Respondent(s)
     PVT LTD AND ORS.

     (With appln. (s) for permission to file SLP and office report)

     Date : 18/11/2016 This petition was called on for hearing today.

     CORAM :
                                    HON'BLE MR. JUSTICE DIPAK MISRA
                                    HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                   Ms.   Devika Bhagat, Adv.
                                         Dr.   Sarbjit Sharma, Adv.
                                         Dr.   Sumit Sharma, Adv.
                                         Ms.   Archana Kumari, Adv.
                                         Dr.   S. K. Verma, AOR

     For Respondent(s)

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

Permission to file the special leave petition is granted.

Delay condoned.

Heard Ms. Devika Bhagat, learned counsel for the petitioner.

Issue notice, returnable within four weeks. Dasti, in addition, is permitted.

Let the matter be listed on 4th January, 2017.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master