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Supreme Court - Daily Orders

Ghaziabad Development Authority vs Trilok Chand . on 3 August, 2017

Author: A.K. Sikri

Bench: A.K. Sikri

                                                       1

     ITEM NO.5                                COURT NO.7               SECTION XI

                                   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).   12547/2017

     (Arising out of impugned final judgment and order dated 09-11-2016
     in CMAN No. 194412/2016    in FA No. 484/1999 passed by the High
     Court Of Judicature At Allahabad)

     GHAZIABAD DEVELOPMENT AUTHORITY                                     Petitioner(s)

                                                      VERSUS

     TRILOK CHAND . & ORS.                                               Respondent(s)

     (SERVICE OF NOTICE IS NOT COMPLETE IN ALL THE MATTERS. and IA
     No.63050/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
     No.63053/2017-EXEMPTION FROM FILING O.T.)


     WITH
     SLP(C)              No.   12652/2017   (XI)
     SLP(C)              No.   12580/2017   (XI)
     SLP(C)              No.   12649/2017   (XI)
     SLP(C)              No.   12588/2017   (XI)
     SLP(C)              No.   12656/2017   (XI)
     SLP(C)              No.   12556/2017   (XI)
     SLP(C)              No.   12651/2017   (XI)
     SLP(C)              No.   12653/2017   (XI)
     SLP(C)              No.   12561/2017   (XI)
     SLP(C)              No.   12554/2017   (XI)
     SLP(C)              No.   12567/2017   (XI)
     SLP(C)              No.   12589/2017   (XI)
     SLP(C)              No.   12551/2017   (XI)
     SLP(C)              No.   12552/2017   (XI)
     SLP(C)              No.   12577/2017   (XI)
     SLP(C)              No.   12549/2017   (XI)
     SLP(C)              No.   12650/2017   (XI)
     SLP(C)              No.   12553/2017   (XI)
     SLP(C)              No.   12609/2017   (XI)
     SLP(C)              No.   12572/2017   (XI)
     SLP(C)              No.   12660/2017   (XI)
     SLP(C)              No.   12654/2017   (XI)
     SLP(C)              No.   12569/2017   (XI)
     SLP(C)
Signature Not Verified
                         No.   12587/2017   (XI)
     SLP(C)
Digitally signed by
NEELAM GULATI
Date: 2017.08.03
                         No.   12594/2017   (XI)
     SLP(C)
15:53:41 IST
Reason:                  No.   12566/2017   (XI)

     Date : 03-08-2017 These petitions were called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                                     2

         HON'BLE MR. JUSTICE ASHOK BHUSHAN


For Petitioner(s)     Mr.   P.S. Patwalia, Sr. Adv.
                      Mr.   Sunil Kumar Jain, AOR
                      Mr.   Kaushik Chowdhury, Adv.
                      Mr.   Punya Garg, Adv.
                      Mr.   Abhishek Jain, Adv.

For Respondent(s)     Mr.   Pradeep Kant, Sr. Adv.
                      Ms.   Kamini Jaiswal, Adv.
                      Mr.   Rohit Kumar Singh, AOR
                      Mr.   Divyanshu Sahay, Adv.
                      Mr.   Akhilesh Kalra, Adv.
                      Mr.   Aditya Kishor Tyagi, Adv.
                      Mr.   Abhimanue Shrestha, AOR

                      Mr. G.C. Tyagi, Adv.
                      Mr. Mukesh Tyagi, Adv.
                      Mr. Kailash Pd. Pandey, Adv.

                      Mr. A. N. Arora, AOR

                      Mr. Aneesh Mittal, AOR
                      Ms. Reeta Chaudhary, Adv.


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

The Special Leave Petitions are dismissed. Pending application(s), if any, stands disposed of accordingly.




(ASHWANI KUMAR)                                       (MALA KUMARI SHARMA)
 COURT MASTER                                            COURT MASTER