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Rail Land Development Authority vs Parsvnath Developers Limited on 31 January, 2019

Bench: L. Nageswara Rao, Sanjay Kishan Kaul

     ITEM NO.9                             COURT NO.14                    SECTION XIV

                               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).32815/2018

     (Arising out of impugned final judgment and order dated 31-10-
     2018 in AP No. 724/2018 passed by the High Court Of Delhi At New
     Delhi)

     RAIL LAND DEVELOPMENT AUTHORITY                                       Petitioner(s)

                                                      VERSUS

     PARSVNATH DEVELOPERS LIMITED & ANR.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.179871/2018-PERMISSION TO FILE
     SYNOPSIS AND LIST OF DATES )

     Date : 31-01-2019 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)               Mr. P.S. Narasimha, Sr. Adv.
                                     Mr. Avijit Mani Tripathi, AOR
                                     Mr. Amit Kumar, Adv.
                                     Sharunya Sahaya, Adv.
                                     Mr. Vikas Shukla, Adv.
                                     Mr. Rahul Tanmani, Adv.

     For Respondent(s)               Mr.   Ciccu Mukopadhyay, Sr. Adv.
                                     Mr.   Vijay Nair, Adv.
                                     Mr.   Prashant Jain, Adv.
                                     Mr.   Shubham Paliwal, Adv.
                                     Mr.   Anshuman Chowdhary, Adv.
                                     Mr.   Saurav Agrawal, Adv.
                                     Mr.   Rajesh P., AOR

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

We do not find any reason to interfere with the impugned order.

The Special Leave Petition is, accordingly, dismissed.

Reason: Pending Applications, if any, stand disposed of.

(GEETA AHUJA) (KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR