Supreme Court - Daily Orders
Committee-Gfil vs Libra Buildtech P.Ltd.. on 22 January, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
1
ITEM NO.1 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 3-4/2014 in Petition(s) for Special Leave to Appeal (C)
No(s). 23886-23887/2012
(Arising out of impugned final judgment and order dated 09/07/2012
in CM No. 8029/2012,09/07/2012 in WPC No. 1399/2010,30/07/2012 in
CRA No. 423/2012,30/07/2012 in CM No. 8029/2012,30/07/2012 in WPC
No. 1399/2010 passed by the High Court Of Delhi At New Delhi)
COMMITTEE-GFIL Petitioner(s)
VERSUS
LIBRA BUILDTECH P.LTD.& ORS. Respondent(s)
(for directions and office report)
Date : 22/01/2015 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Harpawan Kumar Arora,Adv.
Mr. C. L. Sahu,Adv.
For Respondent(s) Mr. Guru Krishan Kumar,Sr.Adv.
Ms. Purnima Bhat Kak,Adv.
Ms. Gargi Khanna,Adv.
Mrs. Anil Katiyar,Adv.
Mr. Shyam Divan,Sr.Adv.
Ms. Manali Singhal,Adv.
Mr. Santosh Sachin,Adv.
Mr. Gaurav Srivastava,Adv.
Mr. Abhijat P. Medh,Adv.
Mr. Abhikalp P. Singh,Adv.
For M/s. Ap & J Chambers,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Application (I,.A.No.7-8) for impleadment is allowed and Digitally signed by Om Parkash Sharma Date: 2015.01.22 Sub Divisional Magistate, Dera Bassi, Punjab is impleaded as party 17:16:19 IST Reason:
respondent in the instant SLPs. Issue notice to the newly impleaded respondent. Cause title be amended accordingly. 2 Two more weeks time is granted to the respondent-Revenue to file its reply to the IAs.
List ON 13th February, 2015.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER