Supreme Court - Daily Orders
Indore Development Authority And Etc. vs Shyam Verma And Ors. Etc. on 22 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
ITEM NO.12 COURT NO.11 SECTION IV-A
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). 9798-9799/2016
(Arising out of impugned final judgment and order dated 30-11-2015
in WA No. 250/2008 30-11-2015 in WA No. 323/2008 passed by the High
Court of M.P. at Indore)
INDORE DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SHYAM VERMA AND ORS. ETC. Respondent(s)
WITH
SLP(C) No. 9036-9038/2016 (IV-A)
(IA No.120433/2017-APPLICATION FOR SUBSTITUTION)
Date : 22-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sanjay Kapur, AOR
Ms. Mansi Kapur, Adv.
Ms. Megha Karnwal, Adv.
Ms. Shubhra Kapur, Adv.
Mr. Archit Upadhyay, Adv.
Mr. Dhruv S., Adv.
Ms. Natasha Dalmia, Adv.
Ms. Harshika Verma, Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. Vikas Kumar, AOR
Mr. Manish Paliwal, Adv.
Mr. Abhishek, Adv.
Mr. Puneet Jain, Adv.
Ms. Christi Jain, AOR
Signature Not Verified
Mr. Harsh Jain, Adv.
Mr. Abhinav Gupta, Adv.
Digitally signed by
SWETA DHYANI
Date: 2018.02.22
12:30:10 IST
Reason: Ms. Ankita Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
2 Vide order dated 18.04.2016, this matter was directed to be listed after the decision in SLP(Civil) No.10742/2008. The same has since been decided in “Indore Development Authority Vs. Shailendra (Dead) Through Lrs. And Ors.”, (2018) 2 SCALE 1.
A copy of order dated 21.02.2018 in SLP(C) No. 5552/2018 CC. No.8453/2017 titled “State of Haryana and Ors. Vs. M/S. G.D. Goenka Tourism Corporation Limited & Anr.” has been shown to this Court by Mr. Rohatgi, senior Advocate.
We are of the view that having regard to the nature of the issues involved in the matter, the issues need to be resolved by a larger Bench at the earliest.
These matters may be placed before the appropriate Bench tomorrow i.e. 23rd February, 2018, as per orders of Hon’ble The Chief Justice of India.
(SWETA DHYANI) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT BRANCH OFFICER