Supreme Court - Daily Orders
Noida Special Economic Zone Authority vs Manish Agarwal on 14 November, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.11 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5918-5919/2022
NOIDA SPECIAL ECONOMIC ZONE AUTHORITY Appellant(s)
VERSUS
MANISH AGARWAL & ORS. Respondent(s)
IA No. 117545/2022 - EX-PARTE STAY)
Date : 14-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Appellant(s) Mr. Krishnendu Dutta, Adv.
Mr. Anshul Rawat, Adv.
Ms. Namrata Langade, adv.
Mr. Akash Gupta, Adv.
Mr. Rajat, Adv.
Ms. Manju Jetley, AOR
For Respondent(s) Mr. Gopal Jain,Sr.Adv.
Mr. Abhishek Anand,Adv.
Mr. Mithu Jain, AOR
Mr. Prateek Kushwaha,Adv.
Mr. Mohak Sharma,Adv.
Mr. karan Kohli,Adv.
Mr. Pathik Choudhury,Adv.
Mr. Lakshay Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Mithu Jain, learned counsel appearing on caveat accepts notice.
Counter affidavit, as prayed, be filed within six weeks.
Signature Not Verified Digitally signed by Neelam Gulati(NEELAM GULATI) Date: 2022.11.16 12:54:29 IST (KAMLESH RAWAT) Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)