Supreme Court - Daily Orders
Delhi State Industrial And ... vs Nirmala on 25 January, 2018
Bench: Arun Mishra, S. Abdul Nazeer
1
ITEM NO.8 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for special leave to appeal (C)Nos………………………………/2018
(Diary No(s).40479/2017)
(Arising out of impugned final judgment and order dated 11-08-2017
in RP No.281/2017 and dated 13-02-2017 in WP(C) No.4734/2015 passed
by the High Court Of Delhi At New Delhi)
DELHI STATE INDUSTRIAL AND INFRASTRUCTURAL
DEVELOPMENT CORPORATION LTD .(DSIIDC) Petitioner(s)
VERSUS
NIRMALA & ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP, exemption from filing
O.T. and permission to place addl. facts and grounds)
WITH
SLP(C)No………………………/2018 (Diary No(s).30410/2017) (XIV)
(With appln.(s) for c/delay in filing and refiling SLP and
exemption from filing c/c of the impugned judgment)
SLP(C)No………………………/2018 (Diary No(s).40464/2017) (XIV)
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and permission to file addl. facts and grounds)
SLP(C)No………………………/2018 (Diary No(s).40465/2017) (XIV)
(with appln.(s) for c/delay in filing SLP, exemption from filing
O.T. and permission to file addl. documents)
SLP(C)No………………………/2018 (Diary No(s).40468/2017) (XIV))
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and permission to place addl. facts and grounds)
SLP(C)No………………………./2018 (Diary No(s).40470/2017) (XIV)
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and permission to file addl. documents)
SLP(C)No………………………./2018 (Diary No(s).40473/2017) (XIV)
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and permission to file addl. facts and grounds)
Signature Not Verified
SLP(C)No………………………./2018 (Diary No(s).40482/2017) (XIV)
Digitally signed by
SARITA PUROHIT
Date: 2018.01.27
(With appln.(s) for c/delay in filing and refiling SLP, exemption
12:38:40 IST
Reason:
from filing O.T. and permission to file addl. facts and grounds)
2
SLP(C)No…………………………/2018 (Diary No(s).40483/2017) (XIV)
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and permission to file addl. Documents)
SLP(C)No…………………………/2018 (Diary No(s).40487/2017) (XIV)
(With appln.(s) for c/delay in filing SLP, exemption from filing
O.T. and permission to file addl. Documents)
SLP(C)No…………………………/2018 (Diary No(s).40490/2017) (XIV)
(With appln.(s) for c/delay in filing SLP, exemption from filing
O.T. and permission to file addl. facts and grounds)
SLP(C)No…………………………/2018 (Diary No(s).40493/2017) (XIV)
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and permission to file addl. facts and grounds)
SLP(C)No………………………./2018 (Diary No(s).40498/2017) (XIV)
(With appln.(s) for c/delay in filing SLP, exemption from filing
O.T. and permission to file addl. facts and grounds)
SLP(C)No………………………./2018 (Diary No(s).40503/2017) (XIV)
(With appln.(s) for c/delay in filing SLP, exemption from filing
O.T. and permission to file addl. facts and grounds)
Date : 25-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. V. Shekhar,Sr.Adv.
Mr. Vikrant Narayan Vasudeva,AOR
Mr. A. Sharan,Sr.Adv.
Mr. Vishnu B. Saharya,Adv.
Mr. Viresh B. Saharya,Adv.
For M/s. Saharya & Co.,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
The operation of the impugned order shall remain stayed.
3As prayed for in SLP(C)...D.No.30410/2017, additional grounds be filed in the meantime.
(Sarita Purohit) (Jagdish Chander) Court master Branch Officer