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South Delhi Municipal Corporation vs Tech Mahindra Limited on 5 March, 2019

Bench: Rohinton Fali Nariman, Vineet Saran

     ITEM NO.26                              COURT NO.6                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. 6932/2019

     (Arising out of impugned final judgment and order dated 19-11-2018
     in OMP No. 136/2018 passed by the High Court of Delhi at New Delhi)

     SOUTH DELHI MUNICIPAL CORPORATION                                  Petitioner(s)

                                                    VERSUS

     TECH MAHINDRA LIMITED                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.36443/2019-CONDONATION OF DELAY
     IN FILING and IA No.36448/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 05-03-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)               Mr.   Sandeep Bajaj, Sr. Adv.
                                     Mr.   Sanjay Poddar, Sr. Adv.
                                     Ms.   Akanksha Nehra, Adv.
                                     Mr.   Praveen Swarup, AOR

     For Respondent(s)               Mr.   Sandeep Sethi, Sr. Adv.
                                     Mr.   Mahesh Agarwal, Adv.
                                     Ms.   Shally Bhasin, Adv.
                                     Mr.   Chitanya Safaya, Adv.
                                     Ms.   Surabhi Limaye, Adv.
                                     Ms.   Vaishali Kalera, Adv.
                                     Mr.   E. C. Agrawala, AOR


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Learned counsel for the petitioner states that he will deposit a sum of Rs. 40 crores within a period of four weeks from today.

The special leave petition is disposed of accordingly.

                           (NIDHI AHUJA)                         (RENU DIWAN)
                         COURT MASTER (SH)                   ASSISTANT REGISTRAR