Supreme Court - Daily Orders
Trishul Developers vs Smart Asset Services India Private ... on 15 April, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.63 COURT NO.14 SECTION IV-A
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). 10158/2025
[Arising out of impugned final judgment and order dated 02-04-2025
in WP No. 6830/2025 passed by the High Court of Karnataka at
Bengaluru]
TRISHUL DEVELOPERS & ORS. Petitioner(s)
VERSUS
SMART ASSET SERVICES INDIA PRIVATE LIMITED Respondent(s)
FOR ADMISSION and I.R.
IA No. 90323/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 15-04-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :Mr. Gopal Sankar Narayanan, Sr. Adv.
Mr. Rohit Sharma, Adv.
Mr. Vidit Chauhan, Adv.
Mr. Vishal Sinha, Adv.
Ms. Aditi Gupta, Adv.
Ms. N. Annapoorani, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. After arguing for some time, learned counsel senior counsel appearing for the petitioners seeks leave to withdraw the special leave petition with liberty to raise all points available to it in law before the High Court.
2. Permission granted.
3. The special leave petition is dismissed as withdrawn, with liberty as prayed.Signature Not Verified
Digitally signed by
4. Connected application(s), if any, stand disposed of. JATINDER KAUR Date: 2025.04.16 17:36:26 IST Reason:
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)