Supreme Court - Daily Orders
Bennett Coleman And Company Ltd. vs Union Of India on 8 October, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.28+57 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1187/2018
BENNETT COLEMAN AND COMPANY LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.139582/2018-APPROPRIATE ORDERS/DIRECTIONS
with
W.P. No.1220 of 2018
W.P.(C) No. 1215/2018 (X)
(FOR ADMISSION and IA No.141873/2018-CLARIFICATION/DIRECTION)
W.P.(C) No. 1223/2018 (X)
(FOR ADMISSION and IA No.142285/2018-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 1241/2018 (X)
(FOR ADMISSION and IA No.143336/2018-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 1246/2018 (X)
(FOR ADMISSION and IA No.143980/2018-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 1214/2018 (X)
(FOR ADMISSION and IA No.141818/2018-PERMISSION TO FILE APPLICATION
FOR DIRECTION)
W.P.(C) No. 1245/2018 (X)
(FOR ADMISSION and IA No.143974/2018-APPROPRIATE ORDERS/DIRECTIONS)
Date : 08-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Kumar Sudeep, Adv.
Mr. Somesh Chandra Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As this Court has taken up the matter for all the flats buyers and not for the individuals, it is not necessary to entertain these Petitions. As prayed, liberty is granted to the Signature Not Verified petitioners to file appropriate application(s) for intervention in Digitally signed by NEELAM GULATI Date: 2018.10.09 the pending matter.
16:39:15 IST Reason: With the aforesaid liberty, petitions stand disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER