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Supreme Court - Daily Orders

Surat Municipal Corporation vs Gtl Infrastructure Ltd. & Ors. on 2 January, 2014

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ITEM NO.5                   COURT NO.2               SECTION IIIA


              S U P R E M E   C O U R T   O F    I N D I A
                           RECORD OF PROCEEDINGS
                      CIVIL APPEAL NO(s). 5364 OF 2013


SURAT MUNICIPAL CORPORATION                             Appellant (s)

                   VERSUS

GTL INFRASTRUCTURE LTD. & ORS.                          Respondent(s)
[office report for direction)
I.A. No. 1 (appln. for directions)
with
CA No. 5365 of 2013
[office report for direction)
I.A. NO. 2 for directions
CA Nos. 6737-6738 of 2013
[office report for direction)
CA No.6739 of 2013
[office report for direction)
CA Nos. 6836-6926 of 2013
[office report for direction)
CA Nos. 6385-6387 of 2013
[office report for direction)
I.A. Nos. 4-6 (appln. for directions)
CA Nos. 7865-7894 of 2013
[office report for direction)
I.A.Nos. 31-60 (appln. for directions)

Date: 02/01/2014    These Appeals were called on for hearing today.

CORAM :
          HON’BLE MR. JUSTICE R.M. LODHA
          HON’BLE MR. JUSTICE SHIVA KIRTI SINGH


For Appellant(s) Mr. Mohit Paul,Adv.

CA 6737-6738                 Mr. D.N. Ray, Adv.
                             Mr. Lokesh K. Choudhary, Adv. for
                             Ms. Sumita Ray, Adv.

CA 6836-6926                 Ms. Hemantika Wahi, Adv.
                             Ms. Preeti Bhardwaj, Adv

For Respondent(s)          Ms. R.S. Bobde, Adv.
                           Mr. Abhishek Vinod Deshmukh, Adv. for
                        M/S. Parekh & Co.

                        Ms. Hemantika Wahi ,Adv

                             Ms.   Manali Singhal, Adv.
                             Ms.   Santosh Sachin, Adv.
                             Mr.   Gaurav Srivastava, Adv.
                             Mr.   Abhikalp P. Singh, Adv.
                             Mr.   Abhijat P. Medh, Adv.

                             Mr. Chinmony Pradip Sharma, Adv.
                             Mr. Sayan Ray, Adv.
                             Mr. Puneet Tajena, Adv.

                             Ms. Shikha Sarin, Adv. for
                             Mr. E.C. Agrawala, Adv.
           UPON hearing counsel the Court made the following
                               O R D E R

I.A. No. 1 in CA No. 5364/2013, I.A. No. 2 in CA 5365 of 2013, I.A. Nos. 4-6 in CA Nos. 6385-6387 of 2013 and I.A. Nos. 31-60 in CA Nos. 7865-7894 of 2013:

Registry is directed to accept the amount from the appellant in compliance of the orders dated 9.7.2013, 5.8.2013 and 6.9.2013 if it is made within one week from today.

I.A. No. 1 in CA No. 5364/2013, I.A. No. 2 in CA 5365 of 2013, I.A. Nos. 4-6 in CA Nos. 6385-6387 of 2013 and I.A. Nos. 31-60 in CA Nos. 7865-7894 of 2013 stand disposed of.

Other directions will be issued after one week. List this group of matters after one week.

       |(Pardeep Kumar)                        | |(Renu Diwan)                      |
|AR-cum-PS                              | |Court Master                         |