Supreme Court - Daily Orders
The State Infrastructure And ... vs Puran Singh on 7 December, 2018
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.7 COURT NO.13 SECTION X
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). 29969-
29971/2018
(Arising out of impugned final judgment and order dated 14-06-2018
in SPA No. 438/2018 14-06-2018 in SPA No. 439/2018 14-06-2018 in
SPA No. 440/2018 passed by the High Court Of Uttarakhand At
Nainital)
THE STATE INFRASTRUCTURE AND INDUSTRIAL
DEVELOPMENT CORP. OF UTTARAKHAND LTD Petitioner(s)
VERSUS
PURAN SINGH & ORS. Respondent(s)
(IA 140698/2018-EXEMPTION FROM FILING O.T.)
Date : 07-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Sanat Kumar, Sr. Adv.
Mr. Jaswant Singh Rawat, AOR
Ms. Rachna Gandhi, Adv.
For Respondent(s)
Mr. Manish Kumar, Adv.
Mr. Piyush Kaushik, Adv.
Mr. Nakul Jain, Adv.
Mr. Y. Sarat Chandra, Adv.
Mr. Varun Kapur, Adv.
Ms. Divya Roy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since the special leave petitions are directed against an Signature Not Verified interlocutory order of the High Court, we see no reason to Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.12.10 19:18:01 IST Reason: entertain these proceedings under Article 136 of the Constitution of India.
2However, since the proceedings are now listed before the learned Single Judge of the High Court on 7.1.2019, it would be appropriate if they are taken up for final disposal at an early date so that the issue which is raised in a large number of petitions is finally resolved.
The petitioner would be at liberty to make an application for consolidation of all the petitions, if that is not already done.
The special leave petitions are, accordingly, disposed of. Pending application(s), if any, shall also stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER