Supreme Court - Daily Orders
Pearey Lal And Sons(P) Ltd vs New Delhi Municipal Council on 15 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.16 COURT NO.5 SECTION XIV
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. 11238/2019
(Arising out of impugned final judgment and order dated 23-03-2018
in WPC No. 3995/2017 passed by the High Court of Delhi at New
Delhi)
PEAREY LAL AND SONS(P) LTD Petitioner(s)
VERSUS
NEW DELHI MUNICIPAL COUNCIL & ANR. Respondent(s)
(With IA No.58055/2019-CONDONATION OF DELAY IN FILING and IA
No.58061/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 15-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. V. Giri, Sr. Adv.
Mr. B. B. Jain, Adv.
Ms. Indra Sawhney, AOR
Mr. Amit Seth, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag the matter with SLP (C)No. 25403 of 2018.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.04.16 18:02:04 IST Reason: