Supreme Court - Daily Orders
Unitech Limited vs Telangana State Industrial ... on 1 May, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.20 COURT NO.2 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.302/2017
UNITECH LIMITED AND ORS. Petitioner(s)
VERSUS
TELANGANA STATE INDUSTRIAL INFRASTRUCTURE Respondent(s)
CORPORATION (TSIIC) AND ORS
(With office report)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Rajiv Virmani, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Himanshu Satija, Adv.
Mr. Atul Malhotra, Adv.
Ms. Unnati Mishra, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. Sibal, learned senior counsel for the petitioners, we are not inclined to entertain the writ petition under Article 32 of the Constitution. However, the petitioners, if so advised, may approach the High Court under Article 226 of the Constitution. However, we make it clear that we have not expressed any opinion on the merits of the case.
Signature Not VerifiedThe writ petition is, accordingly, disposed of.
Digitally signed by CHETAN KUMAR Date: 2017.05.01 17:47:37 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master