Supreme Court - Daily Orders
M/S Hotel Waman vs Union Of India on 22 August, 2014
H ITEM NO.206 COURT NO.5 SECTION XIV
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). 24516/2012
(Arising out of impugned final judgment and order dated 02/05/2012
in WP No. 7150/2011 passed by the High Court Of Delhi At N. Delhi)
M/S HOTEL WAMAN Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 4100/2013
(With Interim Relief and Office Report)
Date : 22/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena Elizabeth Joseph, Adv.
Mr. Shivendra Singh, Adv.
Ms. Akanksha Mehra, Adv.
Ms. Vishakha Upadhayay, Adv.
M/s. Lawyer S Knit & Co ,Adv.
Mr. M.N. Krishnamani, SR. Adv.
Mr. S.K. Srivastava, Adv.
Mr. Rajender Prasad ,Adv.
For Respondent(s)
Mr. B. Krishna Prasad ,Adv.
Mr. Tushar Mehta, ASG
Ms. Shweta Garg, Adv.
Mr. N.K. Karhail, Adv.
Mr. S.N. Terdal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 16 th September, 2014 Signature Not Verified Digitally signed by Neeta Sapra for final disposal.
Date: 2014.08.23 13:18:16 IST Reason: (Neeta) (Usha Sharma) Sr. P.A. COURT MASTER