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South Delhi Municipal Corporation vs Sports And Leisure Apparel Ltd. on 4 December, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.25                             COURT NO.7                 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) NO(S). 18215/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18/02/2015
     IN LPA NO. 78/2015 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)

     SOUTH DELHI MUNICIPAL CORPORATION                                  PETITIONER(S)

                                                     VERSUS

     SPORTS AND LEISURE APPAREL LTD.                RESPONDENT(S)
     (WITH APPLN. (S) FOR IMPLEADMENT AND INTERIM RELIEF AND OFFICE
     REPORT)

     Date : 04/12/2015 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                      Mr.   K.V. Vishwanathan, Sr. Adv.
                                            Mr.   Prabhat Kaushik, Adv.
                                            Ms.   Harsha Peechara, Adv.
                                            Mr.   Maneesh Arora, Adv.
                                            Mr.   R.S. Rathi, Adv.
                                            Mr.   Gaurang Kanth, Adv.
                                            Mr.   Rajeev Kumar Yadav, Adv.
                                            Mr.   Rakesh Kumar, Adv.

     For Respondent(s)
                                            Mr. Gagan Gupta, Adv.

                                            Mr. Anand Mishra, Adv.
                                            Mr. Deepak Goel, Adv.

                                            Mr. Dinkar Singh, Adv.

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

Heard the learned counsel for the petitioner and perused the relevant material.

Issue notice.

[VINOD LAKHINA] [ASHA SONI] Reason: COURT MASTER COURT MASTER