Supreme Court - Daily Orders
Jammu Development Authority vs U.O.I on 21 July, 2014
À ITEM NO.65 COURT NO.4 SECTION IIIA
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). 4990/2014
(Arising out of impugned final judgment and order dated 07/11/2013
in ITA No.164/2012 passed by the High Court Of J & K At Jammu)
JAMMU DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
U.O.I & ANR Respondent(s)
(With prayer for interim relief and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Ashok K. Mahajan,Adv.
Mr. Adarsh Sharma,Adv.
For Respondent(s) Mr. Rajiv Dutta,Sr.Adv.
Ms. Shipra Ghose,Adv.
Ms. Rashmi Malhotra,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.24 14:50:45 IST Reason: