Supreme Court - Daily Orders
Greenfields Plotholders Cum Residents ... vs Urban Improvement Company Pvt. Ltd on 2 April, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.43 COURT NO.8 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) Nos.9669-9671/2024
[Arising out of impugned final judgment and order dated 22-03-2024
in COASB No.37/2011, 22-03-2024 in COASB No.36/2011 & 22-03-2024 in
COASB No.79/2011 passed by the High Court of Delhi at New Delhi]
GREENFIELDS PLOTHOLDERS CUM
RESIDENTS ASSOCIATION Petitioner
VERSUS
URBAN IMPROVEMENT COMPANY PVT. LTD. & ORS. Respondents
I.A. No.182514/2024 - ADDITION / DELETION / MODIFICATION PARTIES
I.A. No.186091/2024 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.185211/2024 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.276573/2024 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.300827/2025 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.240163/2024 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.249495/2025 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.175077/2025 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.184943/2024 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.232831/2024 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.186876/2024 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.16265/2025 - APPROPRIATE ORDERS/DIRECTIONS
I.A. No.94321/2025 - EARLY HEARING APPLICATION
I.A. No.101065/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
I.A. No.279520/2024 - EXEMPTION FROM FILING O.T. I.A. No.185209/2024 - EXEMPTION FROM FILING O.T. I.A. No.236862/2024 - EXEMPTION FROM FILING O.T. I.A. No.184944/2024 - EXEMPTION FROM FILING O.T. I.A. No.185206/2024 - INTERVENTION/IMPLEADMENT I.A. No.236860/2024 - INTERVENTION/IMPLEADMENT I.A. No.175074/2025 - INTERVENTION/IMPLEADMENT I.A. No.232832/2024 - INTERVENTION/IMPLEADMENT I.A. No.16384/2025 - INTERVENTION/IMPLEADMENT I.A. No.179050/2024 - INTERVENTION/IMPLEADMENT I.A. No.101066/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES I.A. No.84730/2026-EARLY HEARING APPLICATION I.A. No.95781/2026-APPROPRIATE ORDERS/DIRECTIONS Signature Not Verified WITH Digitally signed by rashmi dhyani pant Date: 2026.04.04 11:35:24 IST Reason: SLP(C) No.20646/2024 (XIV) I.A. No.186796/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED 1 JUDGMENT Date : 02-04-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) :Mr. Satish Pandey, Adv.
Mr. Chritarth Palli, AOR Mr. Pradeep Aggarwal, Adv. Mr. Arjun Aggarwal, AOR Mr. Sahil Gupta, Adv.
Mr. Aman Kumar, Adv.
For Respondent(s) :Mr. Gopal Sankarnararayanan, Sr. Adv.
Mr. Nikhil Rohtagi, Adv.
Mr. Akshat Vachher, Adv.
Mr. Shrey Lodha, Adv.
Mr. Dulraj Jain, Adv.
Ms. Abhiti Vachher, Adv.
Mr. Jasvinder Choudhary, Adv. Ms. Nandni Sharma, Adv.
Mr. Shourya Dasgupta, Adv. Ms. Aayushman Aggarwal, Adv. M/S. Vachher And Agrud, AOR Mr. Ankit Anandraj Shah, AOR Mr. Brijender Chahar, A.S.G. Mr. Raj Bahadur Yadav, AOR Mr. Shantanu Sharma, Adv.
Mr. Annirudh Sharma-ii, Adv. Mr. Ishaan Sharma, Adv.
Mr. Aarushi Singh, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Adarsh Kr. Panday, Adv. Ms. Madhulika Upadhyay, Aor, Adv.
Mr. Alok Sangwan, Sr. A.A.G. Mr. B.k. Satija, A.A.G. Mr. Samar Vijay Singh, AOR Mr. Sumit Kumar Sharma, Adv. Mr. Rajat Sangwan, Adv.
Ms. Sabarni Som, Adv.
Mr. Aman Dev Sharma, Adv.
Mr. Vaibhav Yadav, Adv.
Ms. Divya Sharma, Adv.
Mr. Shubham Malik, Adv.
Mr. Rishabh Jain, Adv.
2Mr. T. V. S. Raghavendra Sreyas, AOR Mr. Siddharth Vasudev, Adv. Ms. Gayatri Gulati, Adv.
Mr. Krishna Kumar, Adv.
Ms. Sunita Arora, Adv.
Mr. Shivam Bedi, Adv.
Mr. Sunny Khandelwal, Adv. Ms. Shweta Sharma, Adv.
Ms. Nandani Gupta, Adv.
Dr. Mrs. Vipin Gupta, AOR Mr. Parthiv Goswami, Sr. Adv., Sr. Adv. Mr. Radhakrishna S. Hagde, Adv. Mr. Vinayak Sharma, Adv.
Ms. Atiga Singh, Adv.
Mr. Prakash Chandra Sharma, Adv. Mr. Rajeev Singh, AOR Mr. Satish Pandey, AOR Mr. Akbar Ali, Adv.
Ms. Jay Jaimini Pandey, Adv. Mr. Meghraj Singh, Adv.
Mr. Dwaipayan Chatterjee, Adv. Ms. Sakshi Dubey, Adv.
Mr. Aakash Saini, Adv.
Mr. Anil Nag, AOR Mr. Gaurav Kejriwal, Adv.
Ms. Puja Dewan, AOR Mr. Gopal Sankarnararayanan, Sr. Adv. Mr. Nikhil Rohtagi, Adv.
Mr. Akshat Vachher, Adv.
Mr. Shrey Lodha, Adv.
Mr. Dulraj Jain, Adv.
Ms. Abhiti Vachher, Adv.
Mr. Jasvinder Choudhary, Adv. Ms. Nandni Sharma, Adv.
Mr. Shourya Dasgupta, Adv. Ms. Aayushman Aggarwal, Adv. M/S. Vachher And Agrud, AOR UPON hearing the counsel the Court made the following O R D E R
1. Issue notice on I.A. No.84730/2026 seeking initiation of contempt 3 proceedings, returnable on 23rd April, 2026.
2. Personal presence of the alleged contemnor(s) is dispensed with for the present.
3. Mr. Chahar and Ms. Bhati, learned Additional Solicitors General appearing for the Central Government seek two weeks’ time to return with complete instructions.
4. Let I.A. No.95781/2026 together with all the pending applications be listed along with the special leave petitions on 23rd April, 2026 at 03:30 p.m.
5. Interim order, passed earlier, shall continue till further orders.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASST. REGISTRAR-CUM-PS COURT MASTER (NSH) 4