Supreme Court - Daily Orders
Land And Building Department vs M/S Malsh Enterprises Pvt. Ltd. on 3 July, 2023
Bench: Aniruddha Bose, C.T. Ravikumar
1
ITEM NO.40 COURT NO.6 SECTION XIV
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. 10476/2022
(Arising out of impugned final judgment and order dated 08-09-2015
in WP(C) No. 4274/2015 passed by the High Court Of Delhi At New
Delhi)
LAND AND BUILDING DEPARTMENT & ANR. Petitioner(s)
VERSUS
M/S MALSH ENTERPRISES PVT. LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.742/2023-CONDONATION OF DELAY IN
FILING and IA No.744/2023-EXEMPTION FROM FILING O.T. and IA
No.745/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 03-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
For Respondent(s) Mr. Vikramjeet Banerjee, A.S.G.(N/P)
Ms. Rukhmini Bobde, Adv.
Mr. Prashant Rawat, Adv.
Ms. Sakshi Kakkar, Adv.
Mr. Sachin Sharma, Adv.
Ms. Shruti Agarwal, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Ravi Bharuka, AOR
Mr. Ankit Agarwal, Adv.
Signature Not Verified
Digitally signed by
SNEHA DAS
Date: 2023.07.03
UPON hearing the counsel the Court made the following
O R D E R
16:47:29 IST Reason:
An Interlocutory Application No. 56486 of 2023 2 seeking permission to serve notice upon respondent No. 1 through publication in newspaper has been filed. Let the respondent No. 1 be served through the mode prescribed in Order V Rule 20 of the Code of Civil Procedure.
For this purpose, necessary publications shall be made in the Delhi editions of the “Indian Express” and “Dainik Bhaskar”, as suggested by learned counsel for the petitioners.
Such publications shall be made within a period of four weeks.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR