Supreme Court - Daily Orders
Mehro (D) Thr Lrs. vs State Of Punjab . on 5 May, 2017
Bench: Kurian Joseph, R. Banumathi
1
ITEM NO.1 COURT NO.7 SECTION IVA
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). 1273/2016
(Arising out of impugned final judgment and order dated 15/10/2015
in WA No. 305/2007 passed by the High Court Of M.P. . At Jabalpur)
M.P. HOUSING BOARD (NOW KNOWN AS M.P
HOUSING AND INFRASTRUCTURE DEVELOPMENT BOARD)
AND ORS. Petitioner(s)
VERSUS
PURUSHOTTAM LAL AND ORS. Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sunil Gupta, Sr. Adv.
Mr. Purushaindra Kaurav, Adv.
Mr. Pramod Dayal, Adv.
Ms. Anuradha Mishra, Adv.
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
Mr. Siddharth Vikram, Adv.
Mr. Pramod Dayal, Adv.
Mr. Mishra Saurabh, Adv.
For Respondent(s) Mr. Varun K. Chopra, Adv.
Mr. Sandeepan Pathak, Adv.
Mr. Sunny Choudhary, Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned Additional Advocate General for the State of Madhya Signature Not Verified Pradesh submits that pursuant to our order dated Digitally signed by JAYANT KUMAR ARORA Date: 2017.05.12 15:41:55 IST Reason: 12.04.2017, the District Collector has made a computation of the market value. A copy of the same has been handed over to both the parties. Since it is in Hindi, the learned counsel seeks 2 some time to file the translated version. Three weeks' time is granted for the said purpose. List on 06.07.2017.
Service be completed in the meantime. (Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar