Supreme Court - Daily Orders
Union Of India vs M/S Shapoorji Pallonji Infrastructure ... on 5 April, 2021
Bench: Navin Sinha, Ajay Rastogi
ITEM NO.7 Court 12 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15345/2020
(Arising out of impugned final judgment and order dated 13-08-2019
in WMP No. 23227/2019 13-08-2019 in WMP No. 23231/2019 passed by
the High Court Of Judicature At Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M/S SHAPOORJI PALLONJI INFRASTRUCTURE CAPITAL CO. PRIVATE LTD. &
ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.83518/2020-CONDONATION OF DELAY
IN FILING and IA No.83519/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 05-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. B. Krishna Prasad, AOR
Mr. Balbir Singh, ASG
Mr. Mohammed Akhil Nazeer, Adv.
Mr. Shyam Gopal, Adv.
Mr. Shraddha Deshmukh, Adv.
Mr. M. K. Maroria, AOR
For Respondent(s) Mr. Sujit Ghosh, Adv.
Mr. Mannat Waraich, Adv.
Mr. Shubham Seth, Adv.
Mr. Nikilesh Ramachandran, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, there shall be stay of operation of the impugned order dated 13.08.2019 in Writ Miscellaneous Petition Nos. 23227 and 23231 of 2019 in Writ Petition No. 20476 of 2018.
Signature Not VerifiedTag with SLP(C) Nos. 24009-24010 of 2018.
Digitally signed by Rachna Date: 2021.04.06 17:17:34 IST Reason:(NEETA SAPRA) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)