Supreme Court - Daily Orders
M/S Bawana Infra Development Pvt. Ltd. vs Delhi State Industrial And ... on 2 September, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.28 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 30176/2019
(Arising out of impugned final judgment and order dated 13-05-2019
in OMP(ENF.)(COMM.) No. 35/2019 passed by the High Court of Delhi
at New Delhi)
M/S BAWANA INFRA DEVELOPMENT PVT. LTD. Petitioner(s)
VERSUS
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130527/2019-CONDONATION OF DELAY
IN FILING)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Neeraj Kishan Kaul,Sr.Adv.
Mr. Vikas Goel,Adv.
Mr. Abhishek Kumar,Adv.
Mr. Rahul Shyam Bhandari, AOR
Ms. Bhavya Vijay Tangri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case is made out to interfere with the impugned order(s) passed by the High Court. The special leave petition(s) is/are, accordingly, dismissed.
Pending application(s), if any, shall stands disposed of.
Signature Not Verified Digitally signed by NARENDRA PRASAD (NARENDRA PRASAD) Date: 2019.09.03 17:12:19 IST (JAGDISH CHANDER) Reason: COURT MASTER COURT MASTER