Supreme Court - Daily Orders
Friends Stone Crushing Co. vs Econ Puri Consortium on 19 August, 2014
ITEM NO.52 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
Petition(s) for Special Leave to Appeal (C) No(s). 16612-16613/2013
(Arising out of impugned final judgment and order dated
30/08/2012 in IA No. 3755/2004 and IA No. 450/2008 in CS No.
1402/2003 passed by the High Court Of Delhi At N. Delhi)
FRIENDS STONE CRUSHING CO. & ORS Petitioner(s
)
VERSUS
ECON PURI CONSORTIUM & ORS Respondent(s
)
(with interim relief and office report)
Date : 19/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Shiv Ram Sharma ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter for final disposal on a non-miscellaneous day in the third week of November, 2014.
(RAJESH DHAM) (RENU DIWAN) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Rajesh Dham Date: 2014.08.19 17:26:21 IST Reason: