Supreme Court - Daily Orders
Sant Lal Gupta vs The Modern Coop. Group Housing Society ... on 6 January, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Hrishikesh Roy
ITEM NO.1 COURT NO.2 SECTION XIV-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No.10133/2021
(Arising out of impugned final judgment and order dated 04-03-2011
in C.A. No.9439/2003 passed by the Supreme Court Of India)
SANT LAL GUPTA & ORS. Petitioner(s)
VERSUS
THE MODERN CO-OPERATIVE GROUP HOUSING SOCIETY LTD
& ORS. Respondent(s)
(IA No.53322/2021 – FOR APPROPRIATE ORDERS/DIRECTIONS)
Date : 06-01-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. D.N. Goburdhun, Sr. Adv.
Mr. Aakarsh Kamra, AOR
Ms. Gauri Goburdhun, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. D.N. Goburdhun, learned Senior Advocate prays for and is granted liberty to withdraw the instant application.
Miscellaneous Application is, accordingly, dismissed as withdrawn.
Signature Not Verified(MUKESH NASA) (VIRENDER SINGH) Digitally signed by Dr. Mukesh Nasa Date: 2022.01.07 COURT MASTER BRANCH OFFICER 18:40:35 IST Reason: