Supreme Court - Daily Orders
Asansol Durgapur Development ... vs Bla Projects Pvt. Ltd. on 26 November, 2019
Bench: R. Banumathi, A.S. Bopanna, Hrishikesh Roy
ITEM NO.2 COURT NO.5 SECTION XVI
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). 19966/2019
(Arising out of impugned final judgment and order dated 24-07-2019
in C.O. No. 1898/2019 passed by the High Court At Calcutta)
ASANSOL DURGAPUR DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BLA PROJECTS PVT. LTD. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.125423/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 26-11-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Uttara Babbar, AOR
Ms. Bhavana Duhoon,Adv.
Mr. Manan Bansal,Adv.
For Respondent(s) Mr. Rana Mukharjee,Sr.Adv.
Mr. Sourav Kumar Mukherjee,Adv.
Mr. Avijit Patnaik,Adv.
Ms. Shuvra Mohapatra,Adv.
Mr. S.S. Pradhan,Adv.
Mr. Anirudh Sanganeria, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Ms. Uttara Babbar, learned counsel appearing for the petitioner-Authority.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.11.26 Pending applications, if any, shall also stand disposed of. 17:04:46 IST Reason:
(MAHABIR SINGH) (BEENA JOLLY)
COURT MASTER BRANCH OFFICER