Supreme Court - Daily Orders
Offshore Holdings Pvt. Ltd. vs Bangalore Development Authority on 30 July, 2021
Bench: Navin Sinha, R. Subhash Reddy
ITEM NO.8 Court 9 (Video Conferencing) SECTION IV-A
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). 8519/2021
(Arising out of impugned final judgment and order dated 07-04-2021
in WA No. 1966/2013 passed by the High Court of Karnataka at
Bengaluru)
OFFSHORE HOLDINGS PVT. LTD. Petitioner(s)
VERSUS
BANGALORE DEVELOPMENT AUTHORITY & ORS. Respondent(s)
(FOR ADMISSION, I.R. and IA No.74383/2021-PERMISSION TO FILE
LENGTHY LIST OF DATES )
Date : 30-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. A.K. Ganguli, Sr. Adv.
Mr. T. V. Ratnam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, status quo as exists today with regard to the subject land, shall be maintained between the parties.
(NEETA SAPRA) (DIPTI KHURANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Rachna
Date: 2021.07.30
16:40:17 IST
Reason: