Supreme Court - Daily Orders
City Infrastructure India Pvt. Ltd. ... vs New Okhla Industiral Development ... on 22 November, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.6 COURT NO.3 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.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 : 22/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Tayenjam Momo Singh, AOR
For Respondent(s) Mr. P. S. Sudheer, AOR
Mr. Ram Avtar Sharma, Adv.
Mr. Rishi Mahewhwari, Adv.
Ms. Anne Mathew, Adv.
Ms. Shruti Jose, Adv.
Mr. Gaurav Jain, Adv.
Mr. Ravindra Kumar, AOR
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated, list the matter in the first week of February, 2017.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.11.26 14:17:33 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master