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Atulya Gupta vs Jaiprakash Associates Limited on 8 February, 2021

Bench: Navin Sinha, Krishna Murari

     ITEM NO.10                    Court 12 (Video Conferencing)           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(s) for Special Leave to Appeal (C) No(s). 1304/2021
     (Arising out of impugned final judgment and order dated 04-01-2021
     in WP(C) No. 10871/2020 passed by the High Court of Delhi at New
     Delhi)

     ATULYA GUPTA                                                       Petitioner(s)

                                                     VERSUS

     JAIPRAKASH ASSOCIATES LIMITED & ANR.                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.8930/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 08-02-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                 Mr.   P.S. Narasimha, Sr. Adv.
                                       Mr.   Gautam Jha, Adv.
                                       Ms.   Gunjan Shah, Adv.
                                       Ms.   Ritika Sinha, Adv.
                                       Mr.   Siddhartha Jha, AOR

     For Respondent(s)                 Mr. K. Venugopal, Sr.Adv.
                                       Mr. Vishal Gupta, AOR

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

Issue notice.

Mr. Vishal Gupta accepts notice for the respondents. In the meantime, the operation of the interim order dated 04.01.2021 passed by the High Court of Delhi in W.P.(C) No. 10871 of 2020 shall remain stayed.

Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.

List after six weeks.

(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)