Supreme Court - Daily Orders
Manish Kalani vs Housing And Urban Development ... on 6 September, 2019
Bench: Indu Malhotra, R. Subhash Reddy
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ITEM NO.52 COURT NO.14 SECTION II-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 (Crl.) No(s). 3020/2018
(Arising out of impugned final judgment and order dated 30-01-2018
in MCRC No. 16282/2016 passed by the High Court Of M.p Principal
Seat At Jabalpur)
MANISH KALANI & ANR. Petitioner(s)
VERSUS
HOUSING AND URBAN DEVELOPMENT CORPORATION LTD (HUDCO) & ANR.
Respondent(s)
IA No. 49212/2018 - EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No. 3013/2018 (II-A)
FOR EXEMPTION FROM FILING O.T. ON IA 49069/2018
IA No. 49069/2018 - EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 7927-7928/2018 (II)
(FOR ADMISSION and I.R. and IA No.135200/2018-EXEMPTION FROM FILING
O.T.)
Date : 06-09-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Meenakshi Arora, Adv.
Mr. Atul Kumar, Adv.
Ms. Deepali, Adv.
Mr. Abhimanyu Sharma, Adv.
Mr. S. K. Verma, AOR
Mr. G. Balaji, AOR
Ms. Tanvi Bhatnagar, Adv.
Signature Not Verified
Mr. Harsh Parashar, Adv.
Digitally signed by
NEELAM GULATI
Date: 2019.09.07
12:10:55 IST
Reason:
2
For Respondent(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Alok Beri, Adv.
Mr. Rohit Sharma, Adv.
Mr. Anshul Chowdhary, Adv.
Mr. Raunak Nayak, Adv.
Mr. Kumar Dushyant Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per the letter circulated by the learned counsel for the petitioners two weeks’ time is granted to file Rejoinder Affidavit. List after two weeks for hearing. It is made clear that no further adjournment will be granted.
(NEELAM GULATI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER