Supreme Court - Daily Orders
M/S Pushpa Sahkari Avas Samiti Ltd vs M/S Gangotri Sahk. Avas Samiti Ltd A on 2 January, 2014
4
ITEM NO.27 COURT NO.11 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 (Civil) No(s).37688/2013
(From the judgement and order dated 12/08/2013 in CR No.341/1997 of the
HIGH COURT OF JUDICATURE AT ALLAHABAD)
M/S PUSHPA SAHKARI AVAS SAMITI LTD. Petitioner(s)
VERSUS
M/S GANGOTRI SAHK. AVAS SAMITI LTD A. & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date: 02/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Dinesh Dwivedi,Sr.Adv.
Mr. Nikhil Sharma,Adv.
Mr. A.K. Gupta,Adv.
Mr. Manish Shankier Srivastava,Adv.
Mr. Krishnan Misra,Adv.
Ms. Tulika Prakash,Adv.
For Respondent(s) Mr. Vinay Garg,Adv.
Mr. Tanmaya Agarwal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Issue notice returnable on 17th February, 2014. Mr. Vinay Garg, Advocate accepts notice on behalf of respondent No.1 and waives formal service.
The operation of the impugned order shall remain stayed in the meantime.
-2-Learned counsel for the petitioner also prays for deletion of the names of respondent Nos.2 to 14 as they are proforma respondents. Their names are permitted to be deleted from the array of parties.
(A.S. BISHT) (SNEH LATA SHARMA)
A.R.-CUM-P.S. COURT MASTER