Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S Klj Developers Pvt Ltd vs The State Of Haryana on 4 January, 2022

Bench: A.M. Khanwilkar, C.T. Ravikumar

                                                       1

     ITEM NO.30                    Court 3 (Video Conferencing)              SECTION IV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     Miscellaneous Application No.                     2032-2044/2021 in C.A. No. 3733-
     3745/2021

     (Arising out of impugned final judgment and order dated 14-07-2021
     in C.A. No. No. 3733/2021 14-07-2021 in C.A. No. No. 3734/2021 14-
     07-2021 in C.A. No. No. 3735/2021 14-07-2021 in C.A. No. No.
     3736/2021 14-07-2021 in C.A. No. No. 3737/2021 14-07-2021 in C.A.
     No. No. 3738/2021 14-07-2021 in C.A. No. No. 3739/2021 14-07-2021
     in C.A. No. No. 3740/2021 14-07-2021 in C.A. No. No. 3741/2021 14-
     07-2021 in C.A. No. No. 3742/2021 14-07-2021 in C.A. No. No.
     3743/2021 14-07-2021 in C.A. No. No. 3744/2021 14-07-2021 in C.A.
     No. No. 3745/2021 passed by the Supreme Court Of India)

     M/S KLJ DEVELOPERS PVT LTD                                             Petitioner(s)

                                                      VERSUS

     THE STATE OF HARYANA & ORS.                                            Respondent(s)

     (FOR ADMISSION and IA No.165995/2021-APPROPRIATE
     ORDERS/DIRECTIONS )

     Date : 04-01-2022 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE C.T. RAVIKUMAR


     For Petitioner(s)
                                          Mr. Yadav Narender Singh, AOR

     For Respondent(s)
                                          Dr. Monika Gusain, AOR


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

Heard counsel for the parties.

Digitally signed by NEETU KHAJURIA This miscellaneous application is filed to direct the Date: 2022.01.05 17:03:26 IST Reason: respondent to pay the awarded compensation on the land situated in the village Neemka, Tehsil and District  2 Faridabad, Haryana in terms of order dated 14.07.2021, without insisting for a separate copy of the order in each of the civil appeals.

Learned counsel for the respondent – State, however, submits that the concerned authority has not insisted for a separate copy of the judgment in each case but had only called upon the concerned applicants to disclose the applicable civil appeal(s) number which was filed by them before this Court and disposed of by a common judgment and order.

In that view of the matter, the applicant(s) may clarify that position before the concerned authority, which can be accepted by the respondents subject to verification.

The miscellaneous application stands disposed of accordingly.

(DEEPAK SINGH)                                        (VIDYA NEGI)
COURT MASTER (SH)                                     COURT MASTER (NSH)