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City Infrastructure India Pvt. Ltd. ... vs New Okhla Industiral Development ... on 19 April, 2016

Bench: Dipak Misra, Shiva Kirti Singh

      ITEM NO.15                              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 and office report)
      (For final disposal)

      Date : 19/04/2016 This petition was called on for hearing today.

      CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

      For Petitioner(s)                Mr. Rajat Agnihotri, Adv.
                                       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

Let the matter be listed in the last week of Signature Not Verified September, 2016.

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