Supreme Court - Daily Orders
Noida Special Economic Zone Authority vs Manish Agarwal on 24 April, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
ITEM NO.45 COURT NO.14 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).5918-5919/2022
NOIDA SPECIAL ECONOMIC ZONE AUTHORITY Appellant(s)
VERSUS
MANISH AGARWAL & ORS. Respondent(s)
(IA No. 117545/2022 - EX-PARTE STAY)
Date : 24-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Appellant(s) Mr. Anshul Rawat, Adv.
Mr. Akash Gupta, Adv.
Ms. Namrata Langade, Adv.
Ms. Manju Jetley, AOR
For Respondent(s) Mr. Abhishek Anand, Adv.
Mr. Mohak Sharma, Adv.
Mr. Sajal Jain, Adv.
Mr. Supriyo Banerjee, Adv.
Ms. Mithu Jain, AOR
Mr. Kunal Godhwani, Adv.
Mr. Karan Batura, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks time to file rejoinder affidavit.
The matters are adjourned for three weeks.
(GAGANDEEP SINGH CHADHA) (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT Signature Not Verified COURT MASTER (NSH) Digitally signed by Neetu Khajuria Date: 2023.04.24 18:13:09 IST Reason: