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Devas Employees Fund Us Llc v. Antrix Corporation Limited & Ors

Devas Employees Fund Us Llc v. Antrix Corporation Limited & Ors

(Supreme Court Of India)

Petition(s) for Special Leave to Appeal (C) No(s). 22622/2023 | 06-10-2023

1. Permission to file special leave petition is granted.

2. This Court is of the opinion that the impugned order does not call for interference. The special leave petition is accordingly dismissed.

3. All pending applications are disposed of.

Advocate List

  • Mr. Suhail Dutt, Sr. Adv. Ms. Anuradha Dutt, Adv. Mr. Lynn Pereira, Adv. Ms. Priyanka M.p, Adv. Mr. Chaitanya Kaushik, Adv. Ms. Shivangi Sud, Adv. Ms. Srishti Prakash, Adv. Mr. Arkaprava Das, Adv. Ms. B. Vijayalakshmi Menon, AOR

  • Mr. N. Venkatraman, A.S.G. Mr. Ajay Bhargava, Adv. Mrs. Vanita Bhargava, Adv. Mr. Arvind Ray, Adv. Mr. Chandrashekara Bharathi, Adv. Ms. Apoorva Jain, Adv. Ms. Divya Yadav, Adv. Mr. Rahul Vijayakumar, Adv. Ms. Shruti Shiv Kumar, Adv. Ms. Amritha Chandramouli, Adv. Mr. Shivshankar G., Adv. M/S. Khaitan & Co., AOR Mr. Aubert Sebastian, Adv. Ms. Angelika Awasthi, Adv. M/S. Trilegal, AOR

Bench
  • HON'BLE MR. JUSTICE S. RAVINDRA BHAT
  • HON'BLE MR. JUSTICE ARAVIND KUMAR
Eq Citations
  • LQ
  • LQ/SC/2023/1156
Head Note

Land Acquisition Act, 1894 — Ss. 54 and 55 — Compensation — Determination of — Insufficiency of compensation — Rejection of — Held, no interference called for