Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Supreme Court - Daily Orders

Haryana State Industrial And ... vs Jmd Industries Through Its Partner ... on 13 September, 2024

Author: B.R. Gavai

Bench: B.R. Gavai

     ITEM NO.50                             COURT NO.3                 SECTION IV-B

                                  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). 166/2020

     (Arising out of impugned final judgment and order dated 14-12-2016
     in CWP No. 19574/2016 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
     DEVELOPMENT CORPORATION LTD. & ORS.                                    Petitioner(s)

                                                   VERSUS

     JMD INDUSTRIES THROUGH ITS PARTNER BASANT KUMAR                        Respondent(s)

     (IA No. 18402/2020 - CONDONATION OF DELAY IN FILING)


     Date : 13-09-2024 This matter was called on for hearing today.


     CORAM :                HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE K.V. VISWANATHAN


     For Petitioner(s)                Mr. Alok Sangwan, Sr. A.A.G.
                                      Mr. Samar Vijay Singh, AOR
                                      Mr. Sumit Kumar Sharma, Adv.
                                      Mr. Rajat Sangwan, Adv.
                                      Ms. Sabarni Som, Adv.
                                      Mr. Fateh Singh, Adv.
                                      Mr. Makrand Pratap Singh, Adv.

     For Respondent(s)                Mr. Mukul Rohatgi, Sr. Adv.
                                      Mr. Rameshwar Singh Malik, Sr. Adv.
                                      Ms. Misha Rohatgi, Adv.
                                      Mr. Jitesh Malik, Adv.
                                      Mr. Jatin Hooda, Adv.
                                      Mr. Abhaya Nath Das, Adv.
                                      Mr. Sunil Kumar Das, Adv.
                                      Ms. Monica Goel, Adv.
                                      Mr. Satish Kumar, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Signature Not Verified

1. Digitally signed by Narendra Prasad Date: 2024.09.13 We find that no plausible reason is given for condonation of 16:45:13 IST Reason:

delay of 1024 days in filing this petition. We are, therefore, not inclined to condone the delay.
1

2. In any case, the direction that is issued by the Division Bench is only to pay compensation as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. No interference is also warranted on merits of the case.

3. The special leave petition is, accordingly, dismissed on the ground of delay as well as on merits.

4. Pending application(s), if any, shall stand disposed of.



(NARENDRA PRASAD)                                        (ANJU KAPOOR)
DEPUTY REGISTRAR                                          COURT MASTER




                                       2