Supreme Court - Daily Orders
M/S Tdi Infrastructure Limited vs Union Of India on 7 January, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 951 OF 2019
M/s. TDI INFRASTRUCTURE LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
The present writ petition is covered by our recent judgment in Pioneer Urban Land and Infrastructure Limited and Anr. v. Union of India and Ors. (2019) 8 SCC 416. The writ petition stands disposed of in accordance therewith.
………………………………………………………………., J. [ ROHINTON FALI NARIMAN ] ………………………………………………………………., J. [ S. RAVINDRA BHAT ] New Delhi;
January 07, 2020.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2020.01.08 15:07:30 IST Reason: ITEM NO.35 COURT NO.4 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. 951/2019 M/S TDI INFRASTRUCTURE LIMITED Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No. 109863/2019 - STAY APPLICATION) Date : 07-01-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Rakesh Kumar-I, AOR Mr. Rajiv Sinha, Adv.
For Respondent(s) Mr. Anmol Chandan, Adv. Mr. Arvind Kumar Sharma, Adv. Mr. Raj Bahadur, Adv.
Ms. Asmita Chaudhary, Adv. Mr. Akshay Dhawan, Adv. Ms. Manju Jetley, AOR UPON hearing the counsel the Court made the following O R D E R The writ petition stands disposed of in terms of the signed order.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER [Signed order is placed on the file.]