Supreme Court - Daily Orders
Uttar Pradesh Real Estate Regulatory ... vs Larsen And Toubro Limited on 25 October, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.33 COURT NO.14 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). 25053/2024
(Arising out of impugned final judgment and order dated 01-10-2024
in WRITC No. 16616/2024 passed by the High Court Of Judicature At
Allahabad)
UTTAR PRADESH REAL ESTATE REGULATORY
AUTHORITY (UPRERA) & ANR. Petitioner(s)
VERSUS
LARSEN AND TOUBRO LIMITED & ANR. Respondent(s)
(FOR ADMISSION and IA No.241609/2024-EXEMPTION FROM FILING O.T. )
Date : 25-10-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Sarvesh Singh Baghel, AOR
Mr. Yashvardhan Singh, Adv.
Ms. Pooja Singh, Adv.
For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Mukul Rohtagi, Sr. Adv.
Mr. Indranil Deshmukh, Adv.
Mr. Raunak Dhillon, Adv.
Mr. Avishkar Singhvi, Adv.
Ms. Saloni Kapadia, Adv.
Ms. Aishwarya Gupta, Adv.
Mr. Keshav Sehgal, Adv.
Mr. Yash Johri, Adv.
Ms. Sakshi Raman, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Signature Not Verified Issue notice returnable on 22.11.2024. Digitally signed by KAPIL TANDON Date: 2024.10.25
2. 18:33:26 IST Reason: Mr. Indranil Deshmukh, learned counsel, who appears on caveat on behalf of respondent No.1, accepts and waives service of formal 1 notice upon the said respondent.
3. Let notice be issued to the respondent no. 2-State.
4. The parties shall maintain the status quo with respect to the requirement of RERA till the next date of hearing.
(KAPIL TANDON) (NIDHI WASON)
COURT MASTER (SH) COURT MASTER (NSH)
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