Supreme Court - Daily Orders
Uttar Pradesh Real Estate Regulatory ... vs Larsen And Toubro Limited on 11 December, 2024
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ITEM NO.41 COURT NO.8 SECTION XI
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).25053/2024
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01-10-2024
IN WRITC NO. 16616/2024 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD]
UTTAR PRADESH REAL ESTATE REGULATORY AUTHORITY (UPRERA) &
ANR.PETITIONER(S)
VERSUS
LARSEN AND TOUBRO LIMITED & ANR. RESPONDENT(S)
(FOR ADMISSION and IA No.241609/2024-EXEMPTION FROM FILING O.T.
IA No. 266262/2024 - EXEMPTION FROM FILING O.T.
IA No. 241609/2024 - EXEMPTION FROM FILING O.T.
IA No. 266964/2024 - INTERVENTION/IMPLEADMENT)
Date : 11-12-2024 These matters were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Gopal Sankaranarayanan, Adv.
Mr. Sarvesh Singh Baghel, AOR
Mr. Yashvardhan Singh, Adv.
Ms. Aditi Gupta, Adv.
Mr. Madhav Gupta, Adv.
Ms. Pooja Singh, Adv.
For Respondent(s) M/S. Cyril Amarchand Mangaldas Aor, AOR
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Indranil Deshmukh, Adv.
Mr. Raunak Dhillon, Adv.
Ms. Saloni Kapadia, Adv.
Mr. Avishkar Singhvi, Adv.
Ms. Aishwarya Gupta, Adv.
Signature Not Verified
Mr. Anchit Jasuja, Adv.
Mr. Karan Gandhi, Adv.
Digitally signed by
GEETA JOSHI
Date: 2024.12.16
18:40:51 IST
Reason:
Mr. Shashank Shekhar Singh, AOR
Mr. Amrish Kumar, AOR
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Ms. Aishwarya Bhati, A.S.G.
Mr. Madhav Singhal, Adv.
Mr. Suyash Pandey, Adv.
Ms. Chitrangda Rashtravara, Adv.
Mr. Vaishnav Kirti Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on 18.12.2024.
Interim order to continue till the next date of hearing.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH)