Supreme Court - Daily Orders
Experion Developers Pvt. Ltd. vs Pawan Gupta on 11 January, 2022
Bench: D.Y. Chandrachud, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) Nos 1357-1358 of 2021
In
Civil Appeal Nos 3703-3704 of 2020
Experion Developers Pvt Ltd ...Petitioner
Versus
Pawan Gupta ...Respondent
ORDER
1 Application for oral hearing is dismissed.
2 We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
3 Pending applications, if any, stand disposed of.
…...…...….......………………....…..J. [Dr Dhananjaya Y Chandrachud] …...…...….......………………....…..J. [Sanjiv Khanna] Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.02.08 New Delhi;
16:19:04 IST Reason:January 11, 2022 ITEM NO.1003 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) Nos.1357-1358/2021 in C.A. Nos.3703-3704/2020 (Arising out of impugned final judgment and order dated 12-01-2021 in C.A. No.3703/2020 12-01-2021 in C.A. No.3704/2020 passed by the Supreme Court of India) EXPERION DEVELOPERS PVT. LTD. Petitioner(s) VERSUS PAWAN GUPTA Respondent(s) (With appln.(s) for IA No.131698/2021-STAY APPLICATION and IA No.131712/2021-ORAL HEARING) Date : 11-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R 1 Application for oral hearing is dismissed. 2 The review petitions are dismissed in terms of the signed order. 3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. BRANCH OFFICER (Signed order is placed on the file)