Supreme Court of India
M/S Tomorrowland Technologies Exports ... vs Housing And Urban Development ... on 20 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
REVISED
ITEM NO.10 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11525/2018
(Arising out of impugned final judgment and order dated
12-12-2017 in REVP No. 313/2017 13-01-2017 in CSOS No.
1551/2005 passed by the High Court Of Delhi At New Delhi)
M/S TOMORROWLAND TECHNOLOGIES EXPORTS LTD.
FORMALY M/S MS SHOES EAST LTD. Petitioner(s)
VERSUS
HOUSING AND URBAN DEVELOPMENT CORPORATION
LTD. & ANR. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA
No.53202/2018-CONDONATION OF DELAY IN FILING and IA
No.53205/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS )
Date :20-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. C.A. Sundram, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. M.C. Dhingra, Adv.
Mr. Gaurav Dhingra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti service, in addition, is permitted. Tag with SLP(C) No. 34338/2016.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.04.26 16:53:38 IST Reason: [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar ITEM NO.10 COURT NO.7 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11525/2018 (Arising out of impugned final judgment and order dated 12-12-2017 in REVP No. 313/2017 13-01-2017 in CSOS No. 1551/2005 passed by the High Court Of Delhi At New Delhi) M/S TOMORROWLAND TECHNOLOGIES EXPORTS LTD. FORMALY M/S MS SHOES EAST LTD. Petitioner(s) VERSUS HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. & ANR. Respondent(s) (WITH PRAYER FOR INTERIM RELIEF AND IA No.53202/2018-CONDONATION OF DELAY IN FILING and IA No.53205/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS ) Date :20-04-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. C.A. Sundram, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. M.C. Dhingra, Adv.
Mr. Gaurav Dhingra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Issue notice returnable in four weeks. Dasti service, in addition, is permitted. Tag with SLP(C) No. 34338/2016. [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar