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M/S. Tommorrowland Limited vs Housing And Urban Development ... on 5 December, 2022

Bench: Surya Kant, J.K. Maheshwari

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     ITEM NO.57                            COURT NO.11                 SECTION XIV

                                 S U P R E M E C O U R T O F     I N D I A
                                         RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (C)   No.34338/2016

     (Arising out of impugned final judgment and order dated 03­06­2016
     in RSA No. 362/2014 passed by the High Court of Delhi at New Delhi)

     M/S. TOMMORROWLAND LIMITED                                        Petitioner(s)

                                                  VERSUS

     HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. & ANR.Respondent(s)

     (IA No. 56885/2019 ­ APPROPRIATE ORDERS/DIRECTIONS                      & IA No.
     39475/2019   ­   PERMISSION TO  FILE   ADDITIONAL                       DOCUMENTS/
     FACTS/ANNEXURES)

     WITH
     SLP(C) No. 10752­10753/2018 (XIV)
     (FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     53205/2018, FOR CLARIFICATION/DIRECTION ON IA 160371/2018)

     Date : 05­12­2022 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SURYA KANT
                           HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                      Mr. M. C. Dhingra, AOR
                                      Mr. Gaurav Dhingra, Adv.
                                      Mr. Pawan Sachdeva, Adv.
                                      Mr. Ishan Sachdeva, Adv.

                                      Mr. Gaurav Dhingra, AOR
     For Respondent(s)
                                      Ms. Meenakshi Arora, Sr. Adv.
                                      Mr. Anshuman Gupta, Adv.
                                      Mr. Obhirup Ghosh, Adv.
                                      Mr. Nikilesh Ramachandran, AOR
Signature Not Verified

Digitally signed by
VISHAL ANAND
                                      Mr. Ranjit Kumar, Sr.Adv.
Date: 2022.12.09
17:48:18 IST
Reason:
                                      Mr. Rohit Sharma, Adv.
                                      Mr. Ashok Kumar, Adv.
                                      Mr. Nikhil Purohit, Adv
                                      Mr. Kumar Dushyant Singh, AOR
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                        Ms. Suhashini Sen, Adv.
                        Mr. Saurabh Mishra, Adv.
                        Ms. Vanshaja Shukla, Adv.
                        Mr. Amrish Kumar, AOR

           UPON hearing the counsel the Court made the following
                              O R D E R

Heard learned Senior counsel/learned counsel appearing for the parties.

Let both the Special Leave Petitions be de­tagged and be listed on 19­01­2023.

(VISHAL ANAND) (PREETHI T.C.) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)