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M/S Super Gas Agency vs Indore Development Authority on 24 February, 2026

Author: Pankaj Mithal

Bench: Pankaj Mithal

     ITEM NO.802                          COURT NO.9                SECTION IV-C
     (MM)
                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     IA No. 296582/2025 in Petitions for Special Leave to Appeal (C)
     Nos. 14651-14652/2023

     [Arising out of impugned final judgment and order dated 07-12-2022
     in WA No. 413/2006 23-03-2023 in RA No. 8755/2023 passed by the
     High Court of Madhya Pradesh at Indore]

     M/S SUPER GAS AGENCY                                           Petitioner(s)

                                                VERSUS

     INDORE DEVELOPMENT AUTHORITY                                   Respondent(s)

     (I.A for direction to be listed)

     Date : 24-02-2026 These petitions were mentioned today.

     CORAM :
                         HON'BLE MR. JUSTICE PANKAJ MITHAL
                         HON'BLE MR. JUSTICE S.V.N. BHATTI


     For Parties                  Ms. Mridula Ray Bharadwaj, AOR

                                  Ms. Pooja Gupta, Adv.*

                                  Mr. Abhinav Shrivastava, AOR
                                  Mr. Ambar Pare, Adv.
                                  Mr. Shivang Rawat, Adv.
                                  Ms. Muskaan, Adv.


                         UPON being mentioned, the Court made the following
                                            O R D E R

List in the month of April, 2026.

           (SNEHA DAS)                                             (NIDHI MATHUR)
     SENIOR PERSONAL ASSISTANT                                    COURT MASTER (NSH)

* No appearance slip given. Appeared through VC.