Full Judgment Text
REVISED
ITEM NO.10 COURT NO.7 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(s). 11525/2018
(Arising out of impugned final judgment and order dated
12-12-2017 in REVP No. 313/2017 13-01-2017 in CSOS No.
1551/2005 passed by the High Court Of Delhi At New Delhi)
M/S TOMORROWLAND TECHNOLOGIES EXPORTS LTD.
FORMALY M/S MS SHOES EAST LTD. Petitioner(s)
VERSUS
HOUSING AND URBAN DEVELOPMENT CORPORATION
LTD. & ANR. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA
No.53202/2018-CONDONATION OF DELAY IN FILING and IA
No.53205/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS )
Date :20-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. C.A. Sundram, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. M.C. Dhingra, Adv.
Mr. Gaurav Dhingra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti service, in addition, is permitted.
Tag with SLP(C) No. 34338/2016.
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2018.04.26
16:53:38 IST
Reason:
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Asstt. Registrar
ITEM NO.10 COURT NO.7 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(s). 11525/2018
(Arising out of impugned final judgment and order dated
12-12-2017 in REVP No. 313/2017 13-01-2017 in CSOS No.
1551/2005 passed by the High Court Of Delhi At New Delhi)
M/S TOMORROWLAND TECHNOLOGIES EXPORTS LTD.
FORMALY M/S MS SHOES EAST LTD. Petitioner(s)
VERSUS
HOUSING AND URBAN DEVELOPMENT CORPORATION
LTD. & ANR. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA
No.53202/2018-CONDONATION OF DELAY IN FILING and IA
No.53205/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS )
Date :20-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. C.A. Sundram, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. M.C. Dhingra, Adv.
Mr. Gaurav Dhingra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable in four weeks.
Dasti service, in addition, is permitted.
Tag with SLP(C) No. 34338/2016.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Asstt. Registrar