Supreme Court - Daily Orders
M Tech Developers Pvt. Ltd. Through Its ... vs State Of Nct Of Delhi on 15 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.48 COURT NO.7 SECTION II-C
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 (Crl.) No(s).15/2019
(Arising out of impugned final judgment and order dated 08-10-2018
in CRLMC No.2856/2015 passed by the High Court of Delhi at New
Delhi)
M TECH DEVELOPERS PVT. LTD.
THROUGH ITS AUTHORISED REP. PETITIONER(S)
KRISHNA KUMAR TRIPATHI
VERSUS
STATE OF NCT OF DELHI & ORS. RESPONDENT(S)
Date : 15-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr.Atul Kumar, Adv.
Ms.Pulak Bagchi, Adv.
Mr.Abhimanyu Sharma, Adv.
Mr.S.K.Verma, AOR
For Respondent(s)
Mr.Ravindra Kumar Verma, Adv.
Mr.B.V.Balram Das, Adv.
Ms.Kanika Agnihotri, Adv.
Mr.Preet Singh Oberoi, Adv.
Ms.Sukriti Gandhi, Adv.
Ms.Supriya Juneja, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, list the matter on 7th March, 2019.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2019.02.16
11:55:41 IST
Reason: