Regency Soraj Infrastructure vs Union Of India . on 11 February, 2016

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Supreme Court - Daily Orders

Regency Soraj Infrastructure vs Union Of India . on 11 February, 2016

Bench: A.K. Sikri

                                             IN THE SUPREME COURT OF INDIA

                                             CIVIL APPELLATE JURISDICTION

                                             CIVIL APPEAL NO. 6518 OF 2015

                      REGENCY SORAJ INFRASTRUCTURE                                ... Appellant

                                                         VERSUS

                      UNION OF INDIA & ORS.                                       ... Respondents

                      WITH

                      CIVIL APPEAL NO. 6519 OF 2015

                      CIVIL APPEAL NO. 6520 OF 2015


                                                        O R D E R

CIVIL APPEAL NO. 6518 OF 2015 CIVIL APPEAL NO. 6519 OF 2015 Delay in filing the spare copies for notice of lodgement of petition of appeal is condoned. CIVIL APPEAL NO. 6520 OF 2015 By way of last opportunity, four weeks' time is granted to do the needful in terms of office report dated 09 th December, 2015, failing which the appeal shall be treated as dismissed without further reference to the Court.

......................., J. [ A.K. SIKRI ] New Delhi;

Signature Not Verified

February 11, 2016.

Digitally signed by
NIDHI AHUJA
Date: 2016.02.16
17:14:32 IST
Reason:
ITEM NO.46                COURT NO.10                 SECTION IIIA

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

Civil Appeal No. 6518/2015

REGENCY SORAJ INFRASTRUCTURE                          Appellant(s)
                                  VERSUS
UNION OF INDIA & ORS.                                 Respondent(s)

(Office Report for Directions) WITH C.A. No. 6519/2015 (Office Report for Directions) C.A. No. 6520/2015 (Office Report for Directions) Date : 11/02/2016 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI [IN CHAMBER] For Appellant(s) Mr. Harish Pandey, Adv.

Mr. B. Krishna Prasad, Adv.

For Respondent(s) Ms. Sunita Rani Singh, Adv.

Mr. B. Krishna Prasad, Adv.

Mr. Rameshwar Prasad Goyal, Adv. UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL NO. 6518 OF 2015 CIVIL APPEAL NO. 6519 OF 2015 Delay in filing the spare copies for notice of lodgement of petition of appeal is condoned. CIVIL APPEAL NO. 6520 OF 2015 By way of last opportunity, four weeks' time is granted to do the needful in terms of office report dated 09th December, 2015, failing which the appeal shall be treated as dismissed without further reference to the Court.




          (Nidhi Ahuja)                 (Tapan Kr. Chakraborty)
          Court Master                        Court Master

[Signed order is placed on the file.]

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