Supreme Court - Daily Orders
Luknow Development Authority vs Prayas Buildcon (P) Ltd. on 25 October, 2019
Bench: Navin Sinha, B.R. Gavai
ITEM NO.10 COURT NO.13 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL).... Diary No(s).34417/2019
(Arising out of impugned final judgment and order dated 17-05-2019
in MISCB No.12081/2009 (WP No.12081/2009) passed by the High Court
Of Judicature At Allahabad, Lucknow Bench)
LUKNOW DEVELOPMENT AUTHORITY & ANR. Petitioner(s)
VERSUS
PRAYAS BUILDCON (P) LTD. & ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLP & exemption from
filing O.T.)
Date : 25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. R.B. Singhal,Sr.Adv.
Mr. Abhishek Chaudhary,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to interfere in the matter. The special leave petition is dismissed.
All pending applications shall stand disposed of.
(Dipti Khurana) (Sarita Purohit)
Branch Officer AR-cum-PS
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2019.10.25
16:50:04 IST
Reason: