M/S TOMORROWLAND TECHNOLOGIES EXPORTS LTD. FORMALY M/S MS SHOES EAST LTD. Vs HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. CHAIRMAN CUM MANAGING DIRECTOR

20 April 2018
Supreme Court
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M/S TOMORROWLAND TECHNOLOGIES EXPORTS LTD. FORMALY M/S MS SHOES EAST LTD. Vs HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. CHAIRMAN CUM MANAGING DIRECTOR

Judgment by: HON'BLE MR. JUSTICE S.A. BOBDE
Case number: SLP(C) No.-010752-010753 / 2018
Diary number: 11525 / 2018
Advocates: GAURAV DHINGRA Vs

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                                                        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.

[ Charanjeet Kaur ]         [ Indu Kumari Pokhriyal ]        A.R.-cum-P.S.                 Asstt. Registrar

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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