Supreme Court - Daily Orders
Belgaum Urban Development Authority ... vs Dsipl Cepl Joint Venture on 13 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.33 COURT NO.1 SECTION IV-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). 26495/2017
(Arising out of impugned final judgment and order dated 20-07-2017
in CMP No. 100005/2015 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
BELGAUM URBAN DEVELOPMENT AUTHORITY (BUDA) Petitioner(s)
VERSUS
DSIPL CEPL JOINT VENTURE Respondent(s)
(FOR ADMISSION and I.R. and IA No.99689/2017-EXEMPTION FROM FILING
O.T.)
Date : 13-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. S. N. Bhat, AOR
Mr. M.A. Hulyal, Adv.
Mr. Ravi Panwar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The Special Leave Petition is dismissed.
(SUBHASH CHANDER) (H.S. PARASHER) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2017.10.13 17:21:20 IST Reason: