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M/S Tomorrowland Ltd. vs Housing And Urban Development ... on 28 March, 2023

Bench: Surya Kant, J.K. Maheshwari

     ITEM NO.29                              COURT NO.9                 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 to Appeal (C)     Nos.10752­10753/2018

     (Arising out of impugned final judgment and order dated 13­01­2017
     in CSOS No. 1551/2005 and order dated 12­12­2017 in REVP
     No. 313/2017 passed by the High Court of Delhi at New Delhi)

     M/S TOMORROWLAND LTD.                                               Petitioner(s)
                                                    VERSUS

     HOUSING AND URBAN DEVELOPMENT CORPORATION                           Respondent(s)

LTD. CHAIRMAN CUM MANAGING DIRECTOR & ANR. (IA No. 160371/2018 – CLARIFICATION/DIRECTION & IA No. 53205/2018 ­ PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 28­03­2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Gaurav Dhingra, AOR Mr. M. C. Dhingra, Adv. Mr. Pavan Sachdeva, Adv. Mr. Ishan Sachdeva, Adv. For Respondent(s) Mr. Kumar Dushyant Singh, AOR Mr. Ranjit Kumar, Sr. Adv. Mr. Rohit Sharma, Adv. Mr. Nikhil Purohit, Adv. Mr. Ashok Kumar, Adv.

Mrs. Suhasini Sen, Adv. Mr. Saurabh Mishra, Adv. Mrs. Vanshaja Shukla, Adv. Mr. T.S. Sabarish, Adv. Mr. Amrish Kumar, AOR UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by VISHAL ANAND Date: 2023.03.29 20:32:54 IST Reason: List the matters on 16­05­2023.

(VISHAL ANAND) (PREETHI T.C.) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)