Supreme Court - Daily Orders
M Tech Developers Pvt. Ltd. Through Its ... vs State Of Nct Of Delhi on 25 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.6 COURT NO.6 SECTION II-C
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 (Crl.) No(s). 15/2019
(Arising out of impugned final judgment and order dated 08-10-2018
in CRLMC No. 2856/2015 passed by the High Court of Delhi at New
Delhi)
M TECH DEVELOPERS PVT. LTD. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ORS. Respondent(s)
Date : 25-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Atul Kumar,Adv.
Mr. Abhimanyu Sharma,Adv.
Mr. Pulak Bagchi,Adv.
Mr. S. K. Verma, AOR
For Respondent(s) Ms. Kanika Agnihotri,Adv.
Ms. Supriya Juneja, AOR
Mr. Preet Singh Oberoi,Adv.
Ms. Varsha Poddar,Adv.
Ms. Cheshta Jetly,Adv.
Mr. Pranay Ranjan,Adv.
Mr. Ravindera Kumar Verma,Adv.
For Mr. B.V.Balram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Hearing concluded.
Judgment reserved.
Written submissions be filed within three days.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.07.26 16:49:57 IST (ANITA MALHOTRA) (CHANDER BALA) Reason: COURT MASTER COURT MASTER