Supreme Court - Daily Orders
Offshore Holdings Pvt. Ltd. vs Bangalore Development Authority on 8 May, 2023
Bench: Surya Kant, J.K. Maheshwari
ITEM NO.35 COURT NO.9 SECTION IV-A
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).8519/2021
(Arising out of impugned final judgment and order dated 07-04-2021
in WA No.1966/2013 passed by the High Court of Karnataka at
Bengaluru)
OFFSHORE HOLDINGS PVT. LTD. Petitioner(s)
VERSUS
BANGALORE DEVELOPMENT AUTHORITY & ORS. Respondent(s)
IA No.87448/2021 - APPLICATION FOR PERMISSION
IA No.74383/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES
Date : 08-05-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. A. K. Ganguli, Sr. Adv.
Mr. T. V. Ratnam, AOR
Mr. Arunabha Ganguli, Adv.
For Respondent(s) Mr. V. N. Raghupathy, AOR
Mr. Manendra Pal Gupta, Adv.
Mrs. Ansha Varma, Adv.
Mr. S.K. Kulkarni, Adv.
Mr. M.Gireesh Kumar, Adv.
Mr. Ankur S.Kulkarni, Adv.
Ms. Uditha Chakravarthy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Leave granted.
2. Counter affidavit be filed within four weeks.
3. Interim order dated 30.07.2021 to continue, meanwhile.
4. Post the matter for hearing on 11.10.2023.
Signature Not Verified Digitally signed by satish kumar yadav Date: 2023.05.09 18:41:55 IST Reason:(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)