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South Delhi Municipal Corporation vs Jmc Projects India Limited on 14 February, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

                                                          1

     ITEM NO.4                      Court 1 (Video Conferencing)                     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)             No.1125/2022

     (Arising out of impugned final judgment and order dated 06­10­2021
     in IA No. 13037/2021 passed by the High Court of Delhi at New
     Delhi)

     SOUTH DELHI MUNICIPAL CORPORATION                                           Petitioner(s)

                                                         VERSUS

     JMC PROJECTS INDIA LIMITED                                                  Respondent(s)

     (IA No.12286/2022­EXEMPTION                       FROM     FILING   C/C    OF     THE   IMPUGNED
     JUDGMENT)

     Date : 14­02­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                           Mr.   Sanjay Poddar, Sr. Adv.
                                           Mr.   Praveen Swarup, AOR
                                           Mr.   Govind Kumar, Adv.
                                           Ms.   Payal Swarup, Adv.
                                           Mr.   Kanishk Chaudhary, Adv.
                                           Mr.   Syed Jafar Husain, Adv.
     For Respondent(s)
                                           Mr. Sachin Datta, Sr. Adv.
                                           Ms. Prity Sharma, Adv.
                                           Mr. Manikya Khanna, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Court is convened through Video Conferencing.

Application seeking exemption from filing certified copy of Date: 2022.02.14 16:35:48 IST the impugned Order is allowed. Reason:

Having heard learned Senior counsel appearing for the petitioner and on carefully perusing the material available on  2 record, we see no reason to interfere with the impugned Order passed by the High Court of Delhi at New Delhi dismissing the Interlocutory Application filed by the petitioner in a pending Section 34 petition.

The Special Leave Petition is, accordingly, dismissed.

  (VISHAL ANAND)                                 (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                          COURT MASTER (NSH)