Supreme Court - Daily Orders
M/S Precision Engineering Industries vs Haryana Urban Development Authority on 13 October, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.38 COURT NO.10 SECTION IVB
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). 26751/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/04/2014
IN LPA NO. 465/2012 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
M/S PRECISION ENGINEERING INDUSTRIES Petitioner(s)
VERSUS
HARYANA URBAN DEVELOPMENT AUTHORITY & ANR. Respondent(s)
(WITH APPLN. (S) FOR PERMISSION TO SUBMIT ADDITIONAL DOCUMENT(S)
AND INTERIM RELIEF)
Date : 13/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Alok Jain, Adv.
Mr. Tushar Bakshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the question as to why the order of the High court should not be modified to the extent that the price at which payment is to be made by the petitioner is not pegged to the market price as in the year 2004.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.10.13
16:18:10 IST
Reason: