Supreme Court - Daily Orders
Delhi Development Authority vs M/S Durga Construction Co. on 3 July, 2014
^ ITEM NO.39 COURT NO.5 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(s) for Special Leave to Appeal (C) No(s). 5069-5070/2014
(Arising out of impugned final judgment and order dated 07/11/2013
in FAO 485/2011,07/11/2013 in FAO 486/2011 passed by the High
Court Of Delhi At N. Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S DURGA CONSTRUCTION CO. Respondent(s)
(with prayer for interim relief and office report)
Date : 03/07/2014 These petitions were called on for hear
ing
today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Abhinav Mukerji, Adv.
Ms. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
For Respondent(s) Mr. Sudarshan Rajan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.07.05
10:55:45 IST
Reason: