Supreme Court - Daily Orders
M/S Precision Engineering Industries vs Haryana Urban Development Authority on 5 October, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.51 COURT NO.8 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 INTERIM RELIEF AND OFFICE REPORT)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Neeraj Jain, Sr. Adv.
Mr. Alok Jain, Adv.
Mr. Tushar Bakshi, Adv.
For Respondent(s) Mr. Shekhar Raj Sharma, Adv.
Mr. Manindra Dubey, Adv.
Mr. Sanjay Kumar Visen, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to the Haryana Urban Development Authority (HUDA) for filing counter affidavit. In the counter affidavit to be filed the HUDA will specifically deal with the contention of the petitioner made in the review application to the effect that it was not permitted by the HUDA to raise construction on the land despite repeated requests.
List the matter after two weeks.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.10.06 [VINOD LAKHINA] [ASHA SONI] 17:16:22 IST Reason: COURT MASTER COURT MASTER