Supreme Court - Daily Orders
Mep Infrastructure Developers Ltd. vs South Delhi Municipal Corporation on 6 August, 2021
Bench: Chief Justice, Surya Kant
SLP(C)Nos.,2830-31/21 1
ITEM NO.4 Court 1 (Video Conferencing) SECTION XIV
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).2830-2831/2021
(Arising out of impugned final judgment and order dated 06-11-2020
in LPA No.165/2020 and LPA No. 167/2020 passed by the High Court Of
Delhi at New Delhi)
MEP INFRASTRUCTURE DEVELOPERS LTD. Petitioner(s)
VERSUS
SOUTH DELHI MUNICIPAL CORPORATION & ORS. Respondent(s)
(IA No.22405/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.22404/2021-STAY APPLICATION and IA
No.22406/2021-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.22403/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 06-08-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Rajiv Shankar Dvivedi, AOR
Mr. Rishabh Jain, Adv.
Mr. Sushant Kr.Sarkar, Adv.
Ms. Arti Dvivedi, Adv.
For Respondent(s) Ms. Garima Prashad, Sr.Adv.
Mr. Nishit Agrawal, AOR
Mr. Harsh Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel for the parties and carefully perusing the material placed on record, we are not Signature Not Verified inclined to interfere with the impugned order passed by the High Digitally signed by SATISH KUMAR YADAV Date: 2021.08.07 13:44:28 IST Court.
Reason:
The special leave petitions are, accordingly, dismissed.
……….2/-SLP(C)Nos.,2830-31/21 2
During the course of hearing, it has been brought to our notice by the learned counsel for the petitioner that the learned Single Judge of the Delhi High Court has passed some order in view of the directions given by this Court on 12.01.2021 and the petitioner has already filed LPA which is pending consideration before the High Court.
In view of the above, the petitioner is at liberty to take all permissible pleas before the High Court.
Consequent upon dismissal of the special leave petitions, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)