Supreme Court - Daily Orders
Jaycee Housing Pvt. Ltd. vs District Judge Khurda At Bhubaneswar on 20 May, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.35 COURT NO.10 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 9235/2022
(Arising out of impugned final judgment and order dated 12-04-2022
in WPC No. 31939/2021 passed by the High Court of Orissa at
Cuttack)
JAYCEE HOUSING PVT. LTD. & ORS. Petitioner(s)
VERSUS
DISTRICT JUDGE KHURDA AT BHUBANESWAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.74432/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 20-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Ms. Uttara Babbar, AOR
Mr. Manan Bansal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 is permitted to be deleted from the array of the parties.
Learned counsel appearing for the petitioners to submit short gist of submissions along with the decisions of this Court and of any other Court, to be relied upon, with relevant paragraph numbers and also to be sent at e-mail addresses [email protected] and [email protected] within a period of ten days from today.
Put up on 15.07.2022.
Signature Not Verified(NEETU SACHDEVA) Digitally signed by SWETA BALODI Date: 2022.05.23 (NISHA TRIPATHI) COURT MASTER (SH) 16:14:06 IST Reason: ASSISTANT REGISTRAR