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Haresh Advani Adult Indian Inhabitant vs Suraj Jagtiani Adult Indian Inhabitant on 6 November, 2015

Bench: Pinaki Chandra Ghose, R.K. Agrawal

                                                    1

  ITEM NO.601                                COURT NO.11                SECTION IX
  (Mentioning)
                                 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).   31372/2015

  (Arising out of impugned final judgment and order dated 29/09/2015
  in NOM No. 1359/2015,29/09/2015 in AN No. 425/2015,29/09/2015 in
  AP No. 846/2014 passed by the High Court Of Bombay)

  HARESH ADVANI                                                         Petitioner(s)

                                                   VERSUS

  SURAJ JAGTIANI                                                        Respondent(s)

  (With appln. (s) for exemption from filing c/c of the impugned
  judgment and permission to file addl. Documents on record and
  interim relief)


  Date : 06/11/2015 This petition was called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                           HON'BLE MR. JUSTICE R.K. AGRAWAL

  For Petitioner(s)                  Dr.   A.M. Singhvi, Sr. Adv.
                                     Mr.   Dhruv Mehta, Sr. Adv.
                                     Mr.   Shank Sengupta, Adv.
                                     Mr.   Arvind Minocha, Adv.
                                     Mr.   Tini Abrahim, Adv.
                                     Mr.   Aditya Mathur, Adv.
                                     Mr.   Sandeep Devashish Das, AOR

  For Respondent(s)/                 Mr.   K.V. Viswanathan, Sr. Adv.
  Caveator                           Mr.   Mahesh Agarwal, Adv.
                                     Ms.   Radhika Gautam, Adv.
                                     Mr.   E. C. Agrawala, AOR

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Taken on Board.

Digitally signed by Gulshan Kumar Arora Date: 2015.11.06 16:38:48 IST Issue notice returnable on Friday, the 4th December, 2015. Reason: Mr. K.V. Viswanathan, learned senior counsel accepts notice on behalf of the Caveator.

There shall be stay of operation of the impugned order dated 29.09.2015 passed by the High Court of Judicature at Bombay in Notice of Motion 1359 of 2015 in Appeal No. 425 of 2015 in Arbitration Petition NO. 846 of 2014 upon depositing an amount of Rs. 5 Crores by the petitioner with the Registry of the High Court within a period of four weeks from today, failing which the Special Leave Petition stands dismissed. Registry is directed to obtain a Certificate from the Registrar General of the High Court with regard to the deposit of the amount and produce the same before this Court on the next date of hearing.

    (R.NATARAJAN)                                             (SNEH LATA SHARMA)
     Court Master                                                Court Master