Supreme Court - Daily Orders
M/S. Ifci Infrastructure Development ... vs Kerala Real Estate Regulatory ... on 26 March, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.41 COURT NO.8 SECTION XI-A
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). 7721/2024
[Arising out of impugned final judgment and order dated 18-03-2024
in MSA No. 9/2023 passed by the High Court of Kerala at Ernakulam]
M/S. IFCI INFRASTRUCTURE DEVELOPMENT LIMITED Petitioner(s)
VERSUS
KERALA REAL ESTATE REGULATORY AUTHORITY & ORS. Respondent(s)
IA No. 81820/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 26-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Tushar Mehta, Solicitor General
Mr. Kush Chaturvedi, AOR
Ms. Prerna Priyadarshini, Adv.
Mr. Suraj Iyer, Adv.
Mr. Rickin Dang, Adv.
Mr. Syed Faraz Alam, Adv.
Mr. Atharva Gaur, Adv.
Mr. Aayushman Aggarwal, Adv.
For Respondent(s) Mr. Mukund P. Unny , AOR
UPON hearing the counsel the Court made the following
O R D E R
At request of the learned Solicitor General appearing for the petitioner, list the matter on 23.04.2025.
(SWETA BALODI) (POONAM VAID)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2025.03.29
16:23:06 IST
Reason: