Supreme Court - Daily Orders
Indore Development Authority vs Shailendra (Dead) Through Its Lrs. And ... on 31 July, 2017
Bench: Arun Mishra, Amitava Roy
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ITEM NO.54 COURT NO.10 SECTION IV-A
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). 2131/2016
(Arising out of impugned final judgment and order dated 03-11-2014
in WA No. 166/2007 passed by the High Court Of M.P. At Indore)
INDORE DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SHAILENDRA (DEAD) THROUGH ITS LRS. AND ORS. Respondent(s)
(FOR [PERMISSION TO FILE ANNEXURES] ON IA 2/2016
FOR EXEMPTION FROM FILING O.T. ON IA 3/2016
FOR [PERMISSION TO FILE ANNEXURES] ON IA 4/2017
WITH
SLP(C) Nos. 1936-1937/2017 (IV-A)
( FOR EXEMPTION FROM FILING O.T. ON IA 2/2017
FOR ON IA 2/2017)
Date : 31-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. J.P. Cama, Sr. Adv.
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal, Adv.
Ms. Mansi Kapur, Adv.
Mr. Ripusudan Sharma, Adv.
Mr. B. S. Banthia, AOR
Mr. Sachin Daga, Adv.
For Respondent(s) Ms. Prachi Mishra, Adv.
Mr. C. D. Singh, AOR
Mr. Chaitanya, Adv.
Ms. Pragya Garg, Adv.
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2017.07.31
Mr. Naveen Sharma, Adv.
Mr. Mishra Saurabh, AOR
16:46:15 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
IN SLP(C) No. 2131 OF 2006 Heard learned counsel for the parties. Hearing concluded.
Judgment reserved.
In SLP(C) Nos. 1936-1937/2017 Delinked.
List next month. In the meantime, steps be taken to serve the unserved respondents. (NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER