Supreme Court - Daily Orders
Delhi Development Authority vs Godfrey Phillips (I) Ltd. on 19 April, 2022
Bench: Hemant Gupta, V. Ramasubramanian
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ITEM NO.3 COURT NO.11 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 for Special Leave to Appeal (C) No. 23418/2017
(Arising out of impugned final judgment and order dated 09-12-2016
in WPC No. 6507/2014 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
GODFREY PHILLIPS (I) LTD. & ORS. Respondent(s)
(IA No. 80546/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 19-04-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Sanjay Poddar, Sr. Adv.
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
Mr. Vivek B. Saharya, Adv.
Mr. Gobind Kumar, Adv.
for M/s. Saharya & Co., AOR
For Respondent(s) Ms. Aishwarya Bhati, ASG
Mr. Merusagar Samantaray, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Durga Dutt, Adv.
Mr. Aniruddha Purushotham, Adv.
Mr. Manvendra Singh, Adv.
Ms. BLN Shivani, Adv.
Mr. Aman Sharma, Adv.
Ms. Shreya Jain, Adv.
Ms. S. Mehta, Adv.
Mr. Amrish K. Sharma, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Debal Bannerjee, Sr. Adv.
Signature Not Verified
Mr. Nizam Pasha, Adv.
Mr. Krishan Kumar, AOR
Digitally signed by
Jayant Kumar Arora
Date: 2022.04.21
16:47:42 IST
Reason: Mr. Pankaj Vivek, Adv.
Mr. Nitin Pal, Adv.
Ms. Sujeeta Srivastava, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties at length. Arguments concluded.
Leave granted.
Judgment reserved.
Written submissions, if any, be filed within two days.
(JAYANT KUMAR ARORA) (DIPTI KHURANA) COURT MASTER COURT MASTER