Supreme Court - Daily Orders
Uttar Pradesh Real Estate Regulatory ... vs Larsen And Toubro Limited on 12 August, 2025
ITEM NO.37 COURT NO.4 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 : 12-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Arunabh Chowdhary, Sr. Adv.
Mr. Sarvesh Singh Baghel, AOR
Mr. Yashvardhan Singh, Adv.
Mr. Aniruddha Mahadevan Sethi, Adv.
For Respondent(s) Mr. Gopal Subramanium, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Raunak Dhillon, Adv.
Mr. Indranil Deshmukh, Adv.
Ms. Saloni Kapadia, Adv.
Ms. Gauri Subramanium, Adv.
Mr. Avishkar Singhvi, Adv.
Ms. Aishwarya Gupta, Adv.
Mr. Karan Gandhi, Adv.
Mr. Anchit Jasuja, Adv.
Mr. Yash Johri, Adv.
Mr. Pawan Bhushan, Adv.
Mr. Raghav Kohli, Adv.
M/S. Cyril Amarchand Mangaldas, AOR
Signature Not Verified
Digitally signed by
RADHA SHARMA
Date: 2025.08.12
Mr. Shashank Shekhar Singh, AOR
16:50:16 IST
Reason: Mr. Abhinav Singh, Adv.
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Mr. Sudarshan Lamba, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Madhav Singhal, Adv.
Mr. Suyash Pandey, Adv.
Mr. Chitrangda Rashtravara, Adv.
Mr. Vaishnav Kirti Singh, Adv.
Mr. Jagdish Chandra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List tomorrow i.e. 13.08.2025 to be heard immediately after the fresh cases are heard.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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