Supreme Court - Daily Orders
Himachal Pradesh Bus Stand Management ... vs The Central Emowered Committee Etc on 7 October, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.12 Court 3 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.5231-5232/2016
HIMACHAL PRADESH BUS STAND MANAGEMENT AND Appellant(s)
DEVELOPMENT AUTHORITY (HPBSM)
VERSUS
THE CENTRAL EMOWERED COMMITTEE ETC & ORS. Respondent(s)
(With appln.(s) for stay)
WITH C.A. Nos.5229-5230/2016 (XVII)
(With appln.(s) for stay)
Date : 07-10-2020 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Appellant(s) Mr. Parag P Tripathi, Sr. Adv.
Mr. Aashim Shridhar, Adv.
Mr. Gopal Jha, AOR
CA 5229-30/2016 Mr. Suryanarayana Singh, Sr. Adv.
Ms. Pragati Neekhra, AOR
For Respondent(s) Mr. Suryaprakash V Raju, ASG
Mr. Ajit Kr Sinha, Sr. Adv.
Mr. R. Bala, Sr. Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. M.P. Gupta, Adv.
Mr. Anmol Chandan, Adv.
Mr. R.K. Verma, Adv.
Mr. Annam D. N. Rao, AOR
Mr. Rahul Mishra, Adv.
Mr. Abhinav Mukerji, AOR
Signature Not Verified
Mrs. Bihu Sharma, Adv.
Digitally signed by
ARJUN BISHT
Date: 2020.10.07
Ms. Pratishtha Vij, Adv.
19:04:14 IST
Reason:
Mr. Ritwick Dutta, Adv.
Ms. Srishti Agnihotri, AOR
Ms. Kanika Sood, Adv.
Ms. Sanjana Grace Thomas, Adv.
Anmol Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 It has been agreed that Mr Parag P Tripathi, learned senior appearing on behalf of the appellants, Mr A D N Rao, learned counsel for the Central Empowered Committee, Mr Ritwick Dutta, learned counsel for the original applicants, Mr Suryanarayana Singh, learned senior counsel for the concessionairre and Mr Abhinav Mukerji, learned counsel for the State of Himachal Pradesh shall file a short sets of written submission not exceeding five pages each, to facilitate final hearing of the proceedings. The submissions of the learned counsel shall be emailed to the Court - master [email protected] so as enable them being circulated to the Court.
2 Mr S V Raju, learned Additional Solicitor General appearing on behalf of the Union of India through the MOEF states that the Union of India accepts the report of the District Judge and would stand by the findings in the report.
3 The parties have agreed that since all the documentary material is on the record, no further compilations need to be filed.
4 List the Appeals on 3 November 2020.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) AR-cum-PS BRANCH OFFICER