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City Infrastructure India Pvt. Ltd. ... vs New Okhla Industiral Development ... on 8 February, 2016

Bench: Dipak Misra, N.V. Ramana

  ITEM NO.53                             COURT NO.4               SECTION XI

                              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.9572/2007

  (Arising out of impugned final judgment and order dated
  08/05/2007 in CMWP No. 31442/2006 passed by the High Court of
  Judicature at Allahabad)

  I CITY INFRASTRUCTURE(INDIA) PVT. LTD.                           Petitioner(s)

                                                VERSUS

  NEW OKHLA INDUSL. DEVT. AUTHORITY & ORS.                         Respondent(s)

  (With appln.(s) for exemption from filing O.T. and permission to
  file additional documents and permission to submit additional
  documents and interim relief)
  (For final disposal)

  Date : 08/02/2016 This petition was called on for hearing today.

  CORAM :
                             HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE N.V. RAMANA

  For Petitioner(s)
                                  Mr. Tayenjam Momo Singh, AOR

  For Respondent(s)               Mr.   Rohit M. Alex, Adv.
                                  Mr.   Gaurav Jain, Adv.
                                  Mr.   P. S. Sudheer, AOR
                                  Mr.   Ram Avtar Sharma, Adv.
                                  Mr.   Rishi Maheshwari, Adv.
                                  Ms.   Anne Mathew Adv.
                                  Mr.   Raj Kumar Kaushik, Adv.

                                  Mr. Ravindra Kumar, AOR

                                  Respondent-in-person

                         UPON hearing the counsel the Court made the following
                                            O R D E R

List the matter after six weeks.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master