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Dani Wooltex Corporation vs Sheil Properties Private Limited on 6 September, 2023

Bench: Abhay S. Oka, Pankaj Mithal

     ITEM NO.24                              COURT NO.11                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)           No(s).     19301/2023

     (Arising out of impugned final judgment and order dated 03-07-2023
     in ARBP No. 472/2021 passed by the High Court of Judicature at
     Bombay)

     DANI WOOLTEX CORPORATION & ORS.                                    Petitioner(s)

                                                    VERSUS

     SHEIL PROPERTIES PRIVATE LIMITED & ANR.                            Respondent(s)

     (FOR ADMISSION – IA NO.180843/2023 – PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 06-09-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY S. OKA
                             HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)                 Mr. Nakul Divan, Sr. Adv.
                                       Mr. Gaurav Agarwal, Adv.
                                       Mr. Mahesh Agarwal, Adv.
                                       Mr. Rishi Agrawala, Adv.
                                       Mr. Ankur Saigal, Adv.
                                       Mr. Gaurav Mehta, Adv.
                                       Ms. S. Lakshmi Iyer, Adv.
                                       Mr. Vikrant Shetty, Adv.
                                       Ms. Vidisha Swarup, Adv.
                                       Mr. E.C. Agrawala, AOR

     For Respondent(s)                 Mr. Shekhar Naphade, Sr. Adv.
                                       Mr. Vikas Mehta, AOR
                                       Mr. Adith, Adv.
                                       Mr. Rubin Vakil, Adv.
                                       Mr. Sahil Gandhi, Adv.
                                       Mr. Nupur Desai, Adv.

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

Issue notice, returnable on 16th October, 2023.

Mr. Vikas Mehta, learned Advocate-on-Record appearing for the 17:40:27 IST Reason: respondent no.1 accepts notice.

 List the matter at the end of the Cause List.

Liberty is granted to file brief submissions.

(ASHISH KONDLE)                                (AVGV RAMU)
COURT MASTER (SH)                            COURT MASTER (NSH)




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