Supreme Court - Daily Orders
Suketan Properties Pvt. Ltd. vs Lynette Lucas Miranda . on 26 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.21 COURT NO.10 SECTION IX
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)....../2014
(CC No(s). 15680/2014)
(Arising out of impugned final judgment and order dated 05/05/2014
in CA No. 475/2014 in CA No. 555/2014 passed by the High Court Of
Bombay)
SUKETAN PROPERTIES PVT. LTD. Petitioner(s)
VERSUS
LYNETTE LUCAS MIRANDA & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. H.V. Kumarswami,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.09.27
10:28:15 IST
Reason: