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Krrish Realtech Private Limited vs Imperia Structures Limited on 6 November, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.54                                 COURT NO.14                  SECTION IV-B

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.11805/2023

     (Arising out of impugned final judgment and order dated 14-03-2023
     in CR No. 824/2023 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     KRRISH REALTECH PRIVATE LIMITED                                        Petitioner(s)

                                                    VERSUS

     IMPERIA STRUCTURES LIMITED & ANR.                                      Respondent(s)

     (IA No. 110922/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 06-11-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                 Ms. Vanshaja Shukla, AOR
                                       Mr. Parmanand Yadav, Adv.
                                       Ms. Ankeeta Appanna, Adv.

     For Respondent(s)                 Mr. Nakul Dewan, Sr. Adv.
                                       Mr. Tushar Sharma, Adv.
                                       Mr. Mohammad Faizan, Adv.
                                       Mr. Siddharth Pandey, Adv.
                                       Mr. Akshay Jain, Adv.
                                       Mr. Rohan Andrew Naik, Adv.
                                       Mr. Pankaj Gupta, AOR

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

Having heard learned counsel for the petitioner and learned senior counsel for the respondents at length, we are not inclined to interfere in the matter.

The special leave petition is dismissed.

Pending application(s), if any, shall also stand disposed of.

       (KRITIKA TIWARI)                                                 (MALEKAR NAGARAJ)
     SENIOR PERSONAL ASSISTANT                                         COURT MASTER (NSH)