Supreme Court - Daily Orders
M/S Chopra Land Developers Pvt. Ltd. vs Mr. Jatinder Nath on 20 September, 2018
Bench: Uday Umesh Lalit, Mohan M. Shantanagoudar
ITEM NO.22 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31894/2018
(Arising out of impugned final judgment and order dated 13-04-2018
in RFA No. 210/2017 passed by the High Court of Delhi at New Delhi)
M/S CHOPRA LAND DEVELOPERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
MR. JATINDER NATH Respondent(s)
(FOR ADMISSION and I.R. and IA No.128270/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.128273/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS)
Date : 20-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Anand Nandan, Adv.
Mr. Amit Pawan, AOR
Mr. Sumit Mishra, Adv.
Mr. Rohit Ranjan, Adv.
For Respondent(s)
Mr. Jatin Zaveri, AOR
Mr. Neel Kamal Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere.
The Special Leave Petition is dismissed.
The proceedings presently pending in arbitration shall be disposed of in accordance with law, without being influenced by any observation made in the impugned order.
Consequent upon dismissal of the Special Leave Petition, pending application filed in the matter also stands disposed of.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.09.22 12:29:15 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR