Supreme Court - Daily Orders
North Delhi Municipal Corp. vs Unit Construction P.Ltd. . on 13 January, 2014
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ITEM NO.21 COURT NO.14 SECTION XVI
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 (Civil)....../2013
(CC 22848/2013)
(From the judgement and order dated 18/03/2013 in GA No.841/2013 in APO
No.447/2012 in CS No.301/2012 of The HIGH COURT OF CALCUTTA)
NORTH DELHI MUNICIPAL CORP. Petitioner(s)
VERSUS
UNIT CONSTRUCTION P.LTD.& ORS. Respondent(s)
With I.A.1 (C/delay in filing SLP and c/delay in refiling SLP)
WITH S.L.P.(C)...CC NO. 518 of 2014
With I.A.1 (C/delay in filing SLP and c/delay in refiling SLP and office
report)
Date: 13/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr.Sanjiv Sen, Adv.
Mr. Praveen Swarup, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in four weeks.
Learned counsel for the petitioner, on instructions, states that even though the bank guarantee has been encashed, the amount has not yet been deposited with the Registrar of the High Court.
Learned counsel for the petitioner is directed to place on record a copy of the bank guarantee as also the application submitted by the petitioner for invoking the same.
In the meantime, status quo qua the deposit of the money shall be maintained.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar