Greater Noida Industrial Development ... vs M/S Rudra Buildwell Projects Pvt. Ltd on 8 July, 2024

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Supreme Court - Daily Orders

Greater Noida Industrial Development ... vs M/S Rudra Buildwell Projects Pvt. Ltd on 8 July, 2024

Bench: Abhay S. Oka

     ITEM NO.18                              COURT NO.6              SECTION XI

                                 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). 17386/2024

     (Arising out of impugned final judgment and order dated 16-11-2023
     in WC No. 31247/2022 passed by the High Court of Judicature at
     Allahabad)

     GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY                   Petitioner(s)

                                                    VERSUS

     M/S RUDRA BUILDWELL PROJECTS PVT. LTD. & ANR.                    Respondent(s)

     (IA No.121337/2024-CONDONATION OF DELAY IN FILING and IA
     No.121339/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.121340/2024-EXEMPTION FROM FILING O.T.)

     WITH Diary No(s). 18869/2024
     (IA No.121523/2024-CONDONATION OF DELAY IN FILING and IA
     No.121510/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.121522/2024-EXEMPTION FROM FILING O.T.)

     Date : 08-07-2024 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ABHAY S. OKA
                           HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Petitioner(s)
                                     Mr. Ravindra Kumar, Sr. Adv.
                                     Mr. Vipin Kumar Saxena,Adv.
                                     Mr. Binay Kumar Das, AOR
                                     Mrs. Priyanka Das, Adv.
                                     Ms. Neha Das, Adv.
                                     Mr. Shivam Saksena, Adv.

     For Respondent(s)

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

Applications for exemption from filing a certified copy of the impugned judgment and exemption from filing Signature Not Verified Digitally signed by Anita Malhotra Date: 2024.07.09 official translation are allowed. 16:59:25 IST Reason:

Delay condoned.

1 Leave granted.

To be heard along with Civil Appeal No.4712 of 2023. Counter affidavit to be filed within four weeks. Rejoinder affidavit, if any, to be filed within three weeks thereafter.

There will be stay of the operation of the impugned order, pending disposal of these appeals.

Liberty is granted to the parties to move for fixing of an early date, if the pleading are complete.

(ANITA MALHOTRA)                             (AVGV RAMU)
   AR-CUM-PS                                COURT MASTER




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Supreme Court - Daily Orders