Supreme Court - Daily Orders
State Of Haryana And Ors. Thr. Financial ... vs M/S Dlf Utilities Ltd. And Ors. Thr. Its ... on 5 August, 2019
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.31 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA 138/2019 in SLP(Civil) No(s). 15239/2017
STATE OF HARYANA AND ORS. Petitioner(s)
VERSUS
M/S DLF UTILITIES LTD. AND ORS. Respondent(s)
(FOR ADMISSION and IA No.74361/2019-RESTORATION and IA
No.74362/2019-CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION and IA No.74368/2019-DELETING THE NAME OF
PETITIONER/RESPONDENT)
Date : 05-08-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBER]
For Petitioner(s) Mr. Arun Bhardwaj,AAG
Mr. Ashish Pandey,Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned in filing application for restoration. The Application for Restoration is allowed. The Special Leave Petition is restored to its original number. MA stands disposed of.
Learned counsel for the petitioners has filed Application for deleting the names of respondent Nos. 2 and 3 since these are proforma respondents. Application for deletion of names of proforma respondent Nos. 2 and 3 is allowed at the risk of the petitioners.
Signature Not VerifiedProcess the matter as per Rules.
Digitally signed by ANITA MALHOTRA Date: 2019.08.09 17:28:51 IST Reason: (ANITA MALHOTRA) (H.S.PARASHER)
COURT MASTER ASSISTANT REGISTRAR