Supreme Court - Daily Orders
Greater Noida Industrial Development ... vs M/S Supertech Precast Technologies ... on 12 February, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.46 COURT NO.3 SECTION XI
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). 18716/2022
(Arising out of impugned final judgment and order dated 19-04-2022
in WRITC No. 26666/2021 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S SUPERTECH PRECAST TECHNOLOGIES PVT. LTD. & ANR. Respondent(s)
(IA No. 136014/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 136020/2022 - EXEMPTION FROM FILING O.T.)
Date : 12-02-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s)
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saksena, Adv.
Mr. Vipin Kumar Saxena, Adv.
For Respondent(s)
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Ishan Dewan, Adv.
Mr. V. Siddharth, Adv.
Ms. Gunjan Arora, Adv.
Mr. Amritesh Krishna, Adv.
Ms. Ayushi Mishra, Adv.
Ms. Shagufa Salim, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Mr. Ravindra Kumar, learned senior counsel appearing for the petitioner seeks time to file rejoinder affidavit.
2. Signature Not Verified List this matter in the month of March, 2024 on a non Digitally signed by Deepak Singh miscellaneous day.
Date: 2024.02.13 18:26:42 IST Reason:
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)