Supreme Court - Daily Orders
M/S Infrastructure Logistics Pvt Ltd vs Union Of India on 10 February, 2014
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ITEM NO.303 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 (Civil) No(s).2023/2014
(From the judgement and order dated 03/10/2013 in LPA No. 237/2012 of The
HIGH COURT OF DELHI AT NEW DELHI)
M/S INFRASTRUCTURE LOGISTICS PVT LTD Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(With prayer for interim relief and office report )
WITH SLP(C) NO. 2275 of 2014
[M/S. INFRASTRUCTURE LOGISTICS PVT. LTD. V.U.O.I. & ORS.
(With prayer for interim relief and office report)
Date: 10/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Paramjit Singh Patwalia, Sr. Adv.
Mr. Dhruv Mehta, Adv.
Mr. Saket Sikri, Adv.
Ms. Ranjeeta Rohtagi, Adv.
Mr. Prannoy Dey, Adv.
Mr. Vikalp Mudgal, Adv.
Mr. Ajay Pal Singh, Adv.
For Respondent(s) Mr. Arvind Kumar Sharma, Adv.
Mr. Saurabh Mishra, Adv.
UPON hearing counsel the Court made the following
O R D E R
|Issue notice returnable in four weeks. | |Dasti service, in addition, is permitted. | |In the meanwhile, further proceedings pursuant to impugned order passed by the | |High Court shall remain stayed. | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |