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Supreme Court - Daily Orders

Delhi Development Authority vs Skipper Construction on 5 December, 2014

Bench: Chief Justice, A.K. Sikri

                                                 1

                ITEM NO.90                 COURT NO.1                SECTION XIV

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

                I.A. No. 197/2014 & 201/2014 in
                Petition for Special Leave to Appeal (C) No.     21000/1993

                DELHI DEVELOPMENT AUTHORITY                          Petitioner(s)

                                                  VERSUS

                SKIPPER CONSTRUCTION AND ANR                         Respondent(s)
                (For directions)

                Date : 05/12/2014 This matter was called on for hearing today.

                CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE A.K. SIKRI

                                    Mr. Dayan Krishnan, Sr. Adv. (A.C.)
                                    Mr. Gautam Narayan, Adv.

                For Applicant(s)    Mr.   Basava Prabhu S. Ptil, Sr. Adv.
                 I.A. 197           Mr.   R. Singhvi, Adv.
                                    Mr.   K.K.L Gautam, Adv.
                                    Mr.   Brij Bhushan, Adv.

                                    Mr. Mayank Wadhwa, Adv.
                                    Ms. Ramya Kutty, Adv.
                                    Mr. R.P. Singh, Adv.

                I.A. No. 201        Mr. Brij Bhushan, Adv.

                For Petitioner(s)   Ms. Kamini Jaiswal,Adv.

                For Respondent(s)   Mr. B.K. Satija,Adv.

                                    Mr. Deeptakirti Verma,Adv.
                                    Ms. Neha Sharma, Adv.

                                    Mr. Rameshwar Prasad Goyal,Adv.
Signature Not Verified

Digitally signed by
                                    Mr. S Chakraborty, Adv.
Charanjeet Kaur
Date: 2014.12.08
17:35:28 IST
                                    Ms. Sonia Dube, Adv.
Reason:
                                    for M/s. Legal Options,Adv.

                                    Ms. Madhurima Tatia,Adv.
                                2


                   M/s. Suresh A. Shroff & Co.,Adv.

                   Mr. Gaurav Sharma, Adv.
                   Ms. Asha G Nair, Adv.
                   Ms. Sushma Suri, Adv.

                   Ms.   Pinky Anand, ASG
                   Mr.   R.K. Rathore, Adv.
                   Mr.   C.K. Sharma, Adv.
                   Mr.   D.S. Mahra, Adv.

                   Mr. Somiran Sharma, Adv.
                   Mr. K.R. Sasiprabhu, Adv.

                   Mr. Ameet Singh, Adv.
                   Ms. Alka Sinha, Adv.
                   Mr. Anuvrat Sharma, Adv.

Corp. Bank         Mr. Arun Aggarwal, Adv.
                   Mr. Shalu Lal, Adv.
                   Mr. Anil Rai, Adv.

                   Mr. Anip Sachthey, Adv.

                   Mr. Naresh Kumar, Adv.

                   Mr. Nishchal Kumar Neeraj, Adv.

                   Mr. Ravindra Kumar, Adv.

                   Mr. Sandeep Bhalla, Adv.

                   Mr. Sarad Kumar Singhania, Adv.

                   Mr. Satyendra Kumar, Adv.

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

Learned cousnel appearing for the Corporation bank is requested to make an appropriate applciation within a week's time from today.

Call on 15.12.2014.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar