Supreme Court - Daily Orders
Uttar Pradesh Real Estate Regulatory ... vs Larsen And Toubro Limited on 25 March, 2025
ITEM NO.42 COURT NO.7 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(s). 25053/2024
[Arising out of impugned final judgment and order dated 01-10-2024
in WRITC No. 16616/2024 passed by the High Court of Judicature at
Allahabad]
UTTAR PRADESH REAL ESTATE REGULATORY AUTHORITY (UPRERA) &
ANR.Petitioner(s)
VERSUS
LARSEN AND TOUBRO LIMITED & ANR. Respondent(s)
(FOR ADMISSION and IA No.241609/2024-EXEMPTION FROM FILING O.T.
IA No. 266262/2024 - EXEMPTION FROM FILING O.T.
IA No. 241609/2024 - EXEMPTION FROM FILING O.T.
IA No. 266964/2024 - INTERVENTION/IMPLEADMENT)
Date : 25-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Gopal Sankarnarayanan, Sr. Adv.
Mr. Sarvesh Singh Baghel, AOR
Mr. Yashvardhan Singh, Adv.
Ms. Aditi Gupta, Adv.
Mr. Madhav Gupta, Adv.
For Respondent(s) M/S. Cyril Amarchand Mangaldas Aor, AOR
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. C.s. Vaidyanathan, Sr. Adv.
Mr. Indranil Deshmukh, Adv.
Mr. Raunak Dhillon, Adv.
Ms. Saloni Kapadia, Adv.
Mr. Avishkar Singhvi, Adv.
Ms. Madhavi Khanna, Adv.
Mr. Nihaad Dewan, Adv.
Mr. Karan Gandhi, Adv.
Mr. Anchit Jasuja, Adv.
Mr. Yash Johri, Adv.
Ms. Sakshi Raman, Adv.
Signature Not Verified
Digitally signed by
RADHA SHARMA
Date: 2025.03.28
Mr. Shashank Shekhar Singh, AOR
09:58:37 IST
Reason: Mr. Abhinav Singh, Adv.
1
Mr. Sudarshan Lamba, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Madhav Singhal, Adv.
Mr. Suyash Pandey, Adv.
Ms. Chitrangda Rashtravara, Adv.
Mr. Vaishnav Kirti Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on 06.05.2025.
(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2