Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kanpur Development Authority vs Sunlife Infracon Private Limited on 10 April, 2024

Bench: Pamidighantam Sri Narasimha, Aravind Kumar

     ITEM NO.1                                   COURT NO.16                     SECTION XI

                                     S U P R E M E C O U R T O F           I N D I A
                                             RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 52048/2023

     (Arising out of impugned final judgment and order dated 16-11-2023
     in WC No. 38253/2023 passed by the High Court Of Judicature At
     Allahabad)

     KANPUR DEVELOPMENT AUTHORITY & ANR.                                          Petitioner(s)

                                                             VERSUS

     SUNLIFE INFRACON PRIVATE LIMITED & ANR.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.81091/2024-EXEMPTION FROM FILING
     O.T. and IA No.81092/2024-CONDONATION OF DELAY IN REFILING /
     CURING THE DEFECTS )

     Date : 10-04-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)                     Mr. Lokpal Singh, Sr. Adv.
                                           Mr. Shashank Kumar, Adv.
                                           Ms. Harshita Raghuvanshi, AOR

     For Respondent(s)                     Mr. Parag Tripathi, Sr. Adv.
                                           Mr. Gaurav Agrawal, Sr. Adv.
                                           Mrs. Pragya Baghel, AOR
                                           Ms. Kritika, Adv.
                                           Ms. Shrika Gauram, Adv.

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

Delay condoned.

Heard the learned counsel appearing for the petitioners. We are not inclined to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave Petition is dismissed.

Pending application(s), if any, shall stand disposed of.

      (KAPIL TANDON)                                                          (NIDHI WASON)
     COURT MASTER (SH)                                                      COURT MASTER (NSH)