Supreme Court - Daily Orders
M.P. Housing & Infrastructure ... vs Dr. Sudha Jain & Ors. Etc. on 17 February, 2015
Bench: V. Gopala Gowda, C. Nagappan
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ITEM NO.803 COURT NO.12 SECTION IV
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). 1802-1803/2015
M.P. HOUSING & INFRASTRUCTURE DEVELOPMENT BOARD Appellant(s)
VERSUS
DR. SUDHA JAIN & ORS. ETC. Respondent(s)
Date : 17/02/2015 These appeals were MENTIONED today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Appellant(s) Mr. Pramod Dayal,Adv.
For Respondent(s) Mr. Rajeev Dhavan, Sr. Adv.
Mr. Akshat Shrivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Mr. Rajeev Dhavan, learned senior counsel appearing for the respondents submits that no show cause notice is issued to them to present their case and they were not given any opportunity of hearing, though the judgment has been reserved in the matters.
As per office record, show cause notice was issued on 06.02.2015 and service of notice is still awaited. Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.02.18 11:31:25 IST The instant appeals were tagged with SLP (C) Reason: No.30784/2014 vide order dated 16.01.2015 and leave was granted and judgment reserved vide order dated 2 10.02.2015. In this view of the matter, the instant appeals are directed to be de-tagged and shall be listed for hearing the respondents before the Bench which heard the other connected matter i.e. SLP(C) No.30784/2014.
(VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(Mentioning proforma is attached herewith)