Supreme Court - Daily Orders
Irb Infrastructure Developers Ltd. vs Union Of India on 2 December, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.24 COURT NO.2 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). 765/2022
IRB INFRASTRUCTURE DEVELOPERS LTD. & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 133576/2022 - GRANT OF INTERIM RELIEF
IA No. 177127/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
SLP(C) No. 21600/2022 (XIV)
(FOR ADMISSION and I.R. and IA No.184041/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.184038/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 02-12-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Ms. Diksha Rai, AOR
Mr. Wattan Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
An adjournment letter has been circulated on behalf of the petitioners seeking adjournment on personal difficulty, adjourned for two weeks, as prayed for.
(RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by RASHMI DHYANI Date: 2022.12.02 17:21:04 IST Reason: