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Himland Real Estate Pvt. Ltd. vs Ghevarchand R. Jain on 5 February, 2021

Bench: Indu Malhotra, Ajay Rastogi

     ITEM NO.14                        Court 12 (Video Conferencing)       SECTION XIV

                                 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. 772/2021

     (Arising out of impugned final judgment and order dated 12-11-2020
     in LPA No. 69/2019 passed by the High Court of Himachal Pradesh at
     Shimla)

     HIMLAND REAL ESTATE PVT. LTD. & ORS.                              Petitioner(s)

                                                  VERSUS

     GHEVARCHAND R. JAIN                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.4506/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 05-02-2021 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MS. JUSTICE INDU MALHOTRA
                           HON'BLE MR. JUSTICE AJAY RASTOGI

     For Petitioner(s)
                                     Mr. Debapriyo Bhattacharya, Adv.
                                     Mr. Gagan Gupta, AOR


     For Respondent(s)


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

We see no merit in the special leave petition. The special leave petition is dismissed. Pending application stands disposed of.

However, the petitioners are permitted to raise all pleas which may be availed in accordance with law.

                           (NIDHI AHUJA)                    (MATHEW ABRAHAM)
Digitally signed by          AR-cum-PS                     COURT MASTER (NSH)
Nidhi Ahuja
Date: 2021.02.05
16:11:08 IST
Reason: