Supreme Court - Daily Orders
Mep Infrastructure Developers Ltd. vs South Delhi Municipal Corporation on 9 April, 2024
ITEM NO.1 REGISTRAR COURT. 2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. PRADIP Y. LADEKAR
Petition(s) for Special Leave to Appeal (C) No(s). 3593/2023
MEP INFRASTRUCTURE DEVELOPERS LTD. Petitioner(s)
VERSUS
SOUTH DELHI MUNICIPAL CORPORATION & ORS. Respondent(s)
Date : 09-04-2024 This petition was called on for hearing today.
For Petitioner(s)
Mr. Neha Agarwal, Adv.
Mr. Satya Vir Singh Rana, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
Mr. Sanjay Vashishtha, Adv.
Mr. Shreyas Shrivastava, Adv.
Ms. Charu Mathur, AOR
UPON hearing the counsel the Court made the following
O R D E R
Despite due service on respondent nos.6, 7 and 9 to 13, there is no appearance.
Respondent nos.1 to 5 have already filed counter affidavit. Respondent no.8 has been deleted from array of parties vide Hon'ble Judge in Chambers order dated 1.3.24. Hence, process the matter for listing before the Hon’ble Court, as per rules.
PRADIP Y. LADEKAR Registrar Digitally signed by Pradip Pradip Yeshwantrao Yeshwantrao Ladekar Date: 2024.04.10 Ladekar 18:05:27 +0530