Supreme Court - Daily Orders
U.P. Avas Evam Vikas Parishad vs Shiksha Enclave Co Operative Housing ... on 26 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.32 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9177/2018
(Arising out of impugned final judgment and order dated 13-01-2017
in CMRA No. 141989/2016 16-10-2015 in CMWP No.17856/2002 passed by
the High Court of Judicature at Allahabad)
U.P. AVAS EVAM VIKAS PARISHAD & ANR. Petitioner(s)
VERSUS
SHIKSHA ENCLAVE CO OPERATIVE HOUSING
SOCIETY LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38064/2018-CONDONATION OF DELAY
IN FILING and IA No.38069/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.38065/2018-EXEMPTION FROM FILING O.T.)
Date : 26-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr.Vishwajit Singh, AOR
Mr.Pankaj Singh, Adv.
Ms.Akansha Singh, Adv.
Mrs.Veera Kaul Singh, Adv.
Ms.Ridhima Singh, Adv.
For Respondent(s)
Mr.Pradeep Kumar Arya, Adv.
Mr.Kapil Dhaka, Adv.
Mr.Raj Kiran Sharma, Adv.
Mr.Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.03.27 17:02:05 IST Reason: (Ashok Raj Singh) (Mala Kumari Sharma) Court Master Court Master