Supreme Court - Daily Orders
M/S. Ansal Properties And ... vs Praveen Kakar on 14 October, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
ITEM NO.16 Court 8 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s).19879/2020
(Arising out of impugned final judgment and order dated 13-09-2019
in OA No.661/2018 passed by the National Green Tribunal)
M/S. ANSAL PROPERTIES AND INFRASTRUCTURE LTD. Petitioner(s)
VERSUS
PRAVEEN KAKAR & ORS. Respondent(s)
(IA No.93777/2020-CONDONATION OF DELAY IN FILING and IA
No.93780/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.93778/2020-EX-PARTE STAY and IA No.93783/2020-PERMISSION
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
WITH
C.A. No. 3111/2020 (XVII)
(IA No.88877/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.88876/2020-STAY APPLICATION)
Date : 14-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Rahul Pratap, AOR
Ms. Pragya Baghel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Status quo as of today with regard to the possession of the property shall be maintained by the parties.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.10.15Tag with Civil Appeal No.6086-6088/2019.
16:48:53 IST Reason:(B.Parvathi) (Anand Prakash) Court Master Court Master