Supreme Court - Daily Orders
M Tech Developers Pvt. Ltd. Through Its ... vs State Of Nct Of Delhi on 7 March, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.7 COURT NO.6 SECTION II-C
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 (Crl.) No(s).15/2019
(Arising out of impugned final judgment and order dated 08-10-2018
in CRLMC No.2856/2015 passed by the High Court of Delhi at New
Delhi)
M TECH DEVELOPERS PVT. LTD. THROUGH ITS
AUTHORISED REP. KRISHNA KUMAR TRIPATHI PETITIONER(S)
VERSUS
STATE OF NCT OF DELHI & ORS. RESPONDENT(S)
Date : 07-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr.Atul Kumar, Adv.
Mr.Abhimanyu Sharma, Adv.
Mr.Ishan Dewan, Adv.
Ms.Pulak Bagchi, Adv.
Mr.S.K. Verma, AOR
For Respondent(s)
Ms.Varsha Poddar, Adv.
Ms.Supriya Juneja, AOR
Mr.Ravindra Kumar Verma, Adv.
Mr.B.V.Balram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused letter dated 06.03.2019.
In view of letter circulated by learned counsel for the respondent, seeking adjournment, list the matter after one week.
Signature Not Verified Digitally signed by (Ashok Raj Singh) (Chander Bala) ASHOK RAJ SINGH Date: 2019.03.08 17:19:34 IST Court Master Court Master
Reason: