Supreme Court - Daily Orders
M/S Lotus Realtech Pvt. Ltd. vs The State Of Haryana on 11 December, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
1
ITEM NO.14 Court 7 (Video Conferencing) SECTION IV-B
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). 14917/2020
(Arising out of impugned final judgment and order dated 23-09-2020
in CWP No. 15205/2020 passed by the High Court of Punjab & Haryana
At Chandigarh)
M/S LOTUS REALTECH PVT. LTD. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127511/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.127510/2020-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 11-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Aditya Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There would be stay of the operation of the impugned judgment and Order passed by the High Court till the disposal of the matters.
Signature Not Verified However, we clarify that the Appellate Authority Digitally signed by Neelam Gulati Date: 2020.12.11under the Real Estate (Regulation and Development) Act, 2016 15:28:44 IST Reason: would be entitled to take up the appeal for hearing and 2 decision on merits, in case there is no objection from the respondents.
Tag with SLP (C ) No. 13005 of 2020 etc. (NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)