Supreme Court - Daily Orders
Shivaji M. Jadhav . vs Noida Authority . on 23 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.4 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 437/2011
SHIVAJI M. JADHAV . & ORS. Petitioner(s)
VERSUS
NOIDA AUTHORITY & ANR. Respondent(s)
(FOR STAY APPLICATION ON IA 1/2011
FOR CLARIFICATION/DIRECTION ON IA 35090/2018)
WITH
CONMT.PET.(C) No. 816/2018 in W.P.(C) No. 437/2011 (X)
(FOR ADMISSION)
Date : 23-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ajit Sinha, Sr. Adv.
Mr. Dinesh K. Garg, Adv.
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv.
Mr. Deepak Mishra, Adv.
Mr. R.P. Bansal, Adv.
Mr. Vivek Gupta, AOR
For Respondent(s) Mr. Anuvrat Sharma, AOR
Mr. Ravindra Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Contempt Petition(C) No. 816/2018 Signature Not Verified Mr. Ravindra Kumar, learned counsel appearing for the Digitally signed by ASHWANI KUMAR Date: 2018.03.24 contemnor(s) states that the construction of the so called 12:47:33 IST Reason: dustbin which according to him is being constructed for collection of 2 garbage has been stopped. Recording the statement of the learned counsel for the contemnor(s) this petition is disposed of.
Interlocutory Application No. 35090/2018 also stands disposed of.
As far as writ petition is concerned, list in the 2 nd Week of July, 2018 on a non-miscellaneous day.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER