Supreme Court - Daily Orders
M/S Dlf Limited vs Competition Commission Of India on 11 February, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
C.A. NO. 6328 OF 2014 etc. 1
ITEM NO.6 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 6328/2014
M/S DLF LIMITED Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ORS Respondent(s)
(with appln. (s) for directions and office report)
(For Final Disposal)
WITH
C.A. No. 6481/2014
(With appln.(s) for directions and appln.(s) for permission to file
additional documents and Office Report for Direction)
C.A. No. 6487/2014
(With appln.(s) for directions and Office Report for Direction)
C.A. No. 11108/2014
(With appln.(s) for directions and appln.(s) for permission to file
additional documents and Office Report)
C.A. No. 11109/2014
(With appln.(s) for permission to file additional documents and
appln.(s) for directions and Office Report)
C.A. No. 8014-8023/2014
(With appln.(s) for stay and Office Report)
C.A. No. 10540/2014
(With appln.(s) for ex-parte stay and Office Report)
C.A. No. 9868/2014
(With appln.(s) for ex-parte stay and Office Report)
Date : 11/02/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Parties
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.02.16
Mr. Sumit Kumar, Adv.
17:02:20 IST
Reason: Mr. Rajiv Kapoor, Adv.
Mr. Sundaram, Sr. Adv.
Mr. Arvind Datar, Sr. Adv.
Mr. Ramji Srinivasan, Sr. Adv.
C.A. NO. 6328 OF 2014 etc. 2
Mr. H. S. Chandhoke, Adv.
Mr. Abdulah Hussain, Adv.
Ms. Kanika Chaudhary Nayar, Adv.
Ms. Nidhi Singh Prakash, Adv.
Ms. Tripti Malhotra, Adv.
Mr. Anand S. Pathak, Adv.
Mr. Abhay Kumar, Adv.
Mr. Rakesh Khanna, Adv.
Mr. Abhinav Mukerji, Adv.
Mr. Pawanshree Agrawal, Adv.
Ms. Tatini Basu, Adv.
Mr. R. S. Suri, Sr. Adv.
Mr. Rahul Malhotra, Adv.
Mr. Avinash Kumar, Adv.
Mr. Vaibhav Gaggar, Adv.
Ms. Garima Malhotra, Adv.
Ms. Reena Kumari, Adv.
Mr. Saket Bisani, Adv.
Mr. Tushar Gupta, Adv.
Mr. Nitish Sharma, Adv.
Mr. Abhinav Mukerji,Adv.
Mr. Amit Sibal, Adv.
Mr. Abhishek Singh Baghel, Adv.
Mr. Pawanshree Agrawal, Adv.
Mr. Anil Grover, AAG.
Ms. Noopur Singhal, Adv.
Ms. Monika Gosain, Adv.
Mr. Gaurav Kejriwal, Adv.
Ms. Arti Upadhyay, Adv.
Mr. Shivendra Dwivedi, Adv.
Mr. Rajesh Mahale, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In Civil Appeal Nos. 6328 of 2014, 6481 of 2014 and 6487 of 2014, service is complete.
The following advocates accept notice on behalf of the concerned respondents in all cases.
Mr. Abhay Kumar, learned counsel accepts notice on behalf of respondent DLF Limited.
C.A. NO. 6328 OF 2014 etc. 3Ms. Monika Gosain, learned counsel accepts notice on behalf of Haryana and HUDA (Haryana Urban Development Authority).
Mr. Abhinav Mukherjee learned counsel accepts notice for DLF Park Place Residents Welfare Association.
Ms. Tatini Basu learned counsel accepts notice on behalf of Magnolias Flat Owners' Association and on behalf of Mr.Pushkar Dutt Sharma and Kiran Sharma in C.A. No. 8017 of 2014.
Mr. Avinash Kumar learned counsel accepts notice on behalf of Mr.Gurjit Kaur Arora and Haravtar Singh Arora.
Let dasti notice be issued on respondent Dinesh Trehan in concerned appeal returnable within a week.
Parties shall exchange their respective paper books. Post the matter on 18.02.2015.
Post the matters along with Civil Appeal No. 49 of 2015 (Mili Marketing Pvt. Ltd. v. M/s DLF Ltd. And Ors.) (Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER