Supreme Court - Daily Orders
Ludhiana Improvement Trust, Ludhiana vs M/S. Mapletree Property & ... on 11 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.34 COURT NO.12 SECTION XIV
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). 27902/2015
(Arising out of impugned final judgment and order dated 17/07/2015
in FAO No. 320/2015 passed by the High Court Of Delhi At New
Delhi)
LUDHIANA IMPROVEMENT TRUST, LUDHIANA Petitioner(s)
VERSUS
M/S. MAPLETREE PROPERTY & INFRASTRUCTURE PVT.
LTD. & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 28893/2015
(With Interim Relief and Office Report)
Date : 11/12/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Salil Sagar, Sr. Adv.
Mr. Ajay Pal, AOR
Rishu Agarwal, Adv.
Mr. P.P. Nayak, Adv.
Mr. Sankalp Sagar, Adv.
For Respondent(s) Mr. Gaurav Pachnada, Adv.
Mr. D. Ashok Rajagopalan, AOR
Ms. Suruti Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.12.17 12:58:20 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master