Supreme Court - Daily Orders
City Infrastructure India Pvt. Ltd. ... vs New Okhla Industiral Development ... on 28 March, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.47 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(s). 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
document(s) and interim relief and office report)
Date : 28/03/2016 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. V. Giri, Sr. Adv.
Mr. Joshua H. Samuel, Adv.
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
List the matter after two weeks on a non-miscellaneous day.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.03.29 17:18:27 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master