Supreme Court - Daily Orders
City Infrastructure India Pvt. Ltd. ... vs New Okhla Industiral Development ... on 13 July, 2015
& REVISED
ITEM NO.803 COURT NO.2 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). 9572/2007
(Arising out of impugned final judgment and order dated 08/05/2007
in CMWP No. 31442/2006 passed by the High Court Of Judicature at
Allahabad)
I CITY INFRASTRUCTURE(INDIA) PVT. LTD. Petitioner(s)
VERSUS
NEW OKHLA INDUSL.DEVT.AUTHORITY & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission
tofile Additional documents and permission to submit addl.
document(s) and interim relief and office report) (For Final
Disposal)
Date : 13/07/2015 This petition was mentioned today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE V. GOPALA GOWDA
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Tayenjam Momo Singh,Adv.
(mentioned by)
For Respondent(s) Mr. P.S. Sudheer,Adv.
Mr. Ravindra Kumar,Adv.
UPON being mentioned the Court made the following
O R D E R
Post on Tuesday, the 21st July, 2015.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
(Matter is listed on 14.07.2015 in Court No.2 Item No.12) Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.07.14 17:19:31 IST Reason: ITEM NO.803 COURT NO.2 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). 9572/2007 (Arising out of impugned final judgment and order dated 08/05/2007 in CMWP No. 31442/2006 passed by the High Court Of Judicature at Allahabad) I CITY INFRASTRUCTURE(INDIA) PVT. LTD. Petitioner(s) VERSUS NEW OKHLA INDUSL.DEVT.AUTHORITY & ORS. Respondent(s) (With appln.(s) for exemption from filing O.T. and permission tofile Additional documents and permission to submit addl. document(s) and interim relief and office report) (For Final Disposal) Date : 13/07/2015 This petition was mentioned today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE V. GOPALA GOWDA HON’BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Tayenjam Momo Singh,Adv. (mentioned by) For Respondent(s) Mr. P.S. Sudheer,Adv.
Mr. Ravindra Kumar,Adv.
UPON being mentioned the Court made the following O R D E R At the joint requests, post after two weeks.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Matter is listed on 14.07.2015 in Court No.2 Item No.12)