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Committee-Gfil vs Libra Buildtech P.Ltd.. on 7 January, 2015

Bench: J. Chelameswar, Rohinton Fali Nariman

     ITEM NO.3                               COURT NO.7                     SECTION XIV

                                 S U P R E M E C O U R T O F           I N D I A
                                         RECORD OF PROCEEDINGS

     I.A. Nos. 3-4/2014 in
     Petition(s) for Special Leave to Appeal (C) No(s).23886-23887/2012

     (Arising out of impugned final judgment and order dated 09/07/2012
     in CM No. 8029/2012,09/07/2012 in WPC No. 1399/2010,30/07/2012 in
     CRA No. 423/2012,30/07/2012 in CM No. 8029/2012,30/07/2012 in WPC
     No. 1399/2010 passed by the High Court Of Delhi At N. Delhi)

     COMMITTEE-GFIL                                                           Petitioner(s)

                                                     VERSUS

     LIBRA BUILDTECH P.LTD.& ORS.                                             Respondent(s)

     (for directions and office report)

     Date : 07/01/2015 These applications were called on for hearing
     today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                 Mr. Harpawan Kumar Arora,Adv.
                                       Mr. C. L. Sahu,Adv.


     For Respondent(s)                 Mr. Tushar Mehta,ASG
                                       Ms. Poornima Bhatt,Adv.
                                       Ms. Gargi Khanna,Adv.
                                       Mrs. Anil Katiyar,Adv.

                                       Ms.   Manali Singhal,Adv.
                                       Mr.   Gaurav Srivastava,Adv.
                                       Mr.   Santosh Sachin,Adv.
                                       Mr.   Abhijat P. Medh,Adv.

                                       M/s. Ap & J Chambers,Adv.

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

Reply to the IAs may be filed by the respondent -

Revenue within two weeks.

Reason: List on 22nd January, 2015.

            [O.P. SHARMA]                                              [INDU BALA KAPUR]
             COURT MASTER                                               COURT MASTER