Supreme Court - Daily Orders
Ndmc vs Ram Avtar Gupta &Amp Ors. on 1 September, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.2 COURT NO.6 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
18482/2012
(Arising out of impugned final judgment and order dated 21/05/2012
in CM No. 9224/2012,21/05/2012 in LPA No. 666/2011 passed by the
High Court Of Delhi At N. Delhi)
NDMC AND ANR. Petitioner(s)
VERSUS
RAM AVTAR GUPTA & ORS. Respondent(s)
(for direction and office report)
Date : 01/09/2014 This application was called on for hearing
today.
CORAM : HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Rakesh Kumar Khanna, Sr. Adv.
Mr. Surya Kant,Adv.
Ms. Seema Rao, Adv.
For Respondent(s) Mr. N.K. Sahu, Adv.
Mr. Ram Swarup Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In a disposed of special leave petition, the present IA has been taken up.
LPA No.666 of 2011 is pending in the High Court of Delhi. In view of pendency of the LPA, we are unable to pass any order on the present IA. We expedite hearing of the pending LPA No.666 of 2011.
Signature Not Verified Digitally signed byIA No.3/2014 in SLP (C) No.18482/2012 is disposed of.
Gulshan Kumar Arora Date: 2014.09.03 16:42:18 IST Reason: (Gulshan Kumar Arora) (Indu Pokhriyal) Court Master Court Master