Supreme Court - Daily Orders
Lok Constructions vs Disha Constructions on 28 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.54 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 1024-1025/2019
(Arising out of impugned final judgment and order dated 13-12-2018
in CA No. 377/2018 13-12-2018 in NOM No. 790/2018 passed by the
High Court Of Judicature At Bombay)
LOK CONSTRUCTIONS & ORS. Petitioner(s)
VERSUS
DISHA CONSTRUCTIONS Respondent(s)
(FOR ADMISSION and I.R. and IA No.5533/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 28-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Amit Sibal, Sr. Adv.
Mr. Vikas Mehta, AOR
Mr. Aziz Khan, Adv.
Mr. Vasanth Bharani, Adv.
Mr. Apoorv, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
Pending applications stand disposed of.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.01.28 16:40:57 IST Reason: