Supreme Court - Daily Orders
Dr. Vinay Sabharwal vs New Okhla Industrial Development ... on 4 December, 2020
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.3 Court 4 (Video Conferencing) SECTION XI
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(s). 22338/2020
(Arising out of impugned final judgment and order dated 25-05-2018
in PIL No. 10714/2015 03-08-2018 in PIL No. 10714/2015 passed by
the High Court Of Judicature At Allahabad)
DR. VINAY SABHARWAL & ORS. Petitioner(s)
VERSUS
NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.106203/2020-CONDONATION OF DELAY
IN FILING and IA No.106202/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.106206/2020-EXEMPTION FROM FILING O.T.
and IA No.106204/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.106205/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 04-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Maninder Singh Sr Advocate
Mr. Sajjan Poovayya Sr. Advocate
Mr.Varun Singh Adv
Mr.Nitin Saluja AOR
Mr.Sasha Maria Paul Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Permission to file SLP is granted.
Heard Mr. Maninder Singh and Mr. Sajan Poovayya, learned Senior Advocates in support of the petition. Signature Not Verified
It was submitted that by order dated 31.08.2018, 157 Digitally signed by Indu Marwah Date: 2020.12.04 18:10:26 IST Reason: allottees were added as party-respondents in the Public Interest Litigation and by the very same order, interim order granted 2 earlier was made operative till the next date of hearing.
It is submitted that soon thereafter, an application was filed to vacate the ad interim order granted earlier and that though it was preferred on 11.04.2019, it has not yet been taken up for disposal. It was further submitted that at least on four occasions, the application mentioned to be listed before the Bench.
Reliance has been placed on the order dated 12.12.1996 passed by the Division Bench of the High Court in Jhun Jhunwala Oil Mills Ltd. vs. State of U.P. and Others [1996 SCC Online All 741] Considering the fact that the application preferred by petitioner No.3 and similar other applications, if any, preferred by other petitioners have not yet been listed, we request the Chief Justice of the High Court to constitute an appropriate Bench and have the application(s) listed before the Bench as early as possible and preferably within three months from today. The Special Leave Petitions are disposed of. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER