Supreme Court - Daily Orders
Delhi Development Authority vs M/S Msj Construction Pvt Ltd on 26 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.32 COURT NO.3 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).24382/2013
(Arising out of impugned final judgment and order dated 21/03/2013
in FAO No.350/2011 passed by the High Court Of Delhi At N. Delhi)
DELHI DEVELOPMENT AUTHORITY AND ANR Petitioner(s)
VERSUS
M/S MSJ CONSTRUCTION PVT LTD Respondent(s)
(With interim relief and office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A. Sharan,Sr.Adv.
Mr. Dhruv Tamta,Adv.
Ms. Binu Tamta,Adv.
For Respondent(s) Mr. Vikas Sharma,Adv.
Mr. Ambar Qamaruddin,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to entertain this petition. The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.09.27 13:28:22 IST Reason: