VINAY DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In respect of IA Nos. 04 of 2021 and 05 of 2021 filed by respondent No. 2, namely, Bilaspur Smart City Limited and IA Nos. 06 of 2021, 08 of 2022 and 10 of 2022 filed by respondent No. 3, namely, Raipur Smart City Limited, we have heard Mr. Sudiep Shrivastava, learned counsel for the petitioner on 10/3/2022, 11/3/2022 and today also.

(2.) We had heard Mr. Mukul Rohatgi, learned Senior Counsel, appearing for respondent Nos. 2 and 3 assisted by Mr. Sumesh Bajaj and Mr. Rishabh Bajaj on 10/3/2022, and Mr. Sumesh Bajaj and Ms. Misha Rohatgi Mohta, on 11/3/2022.

(3.) We have also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondent No. 1, Mr. Harsh Wardhan, learned counsel, appearing for respondent No. 4, Mr. Ashok Kumar Verma with Mr. Gajendra Kumar Sahu, learned counsel, appearing for respondent No. 5, Dr. Sudeep Agrawal, learned counsel, appearing for respondent Nos. 6 and 7, and Mr. Ramakant Mishra, learned Assistant Solicitor General for Union of India, appearing for respondent No. 8.