Supreme Court - Daily Orders
Trishul Developers vs Smart Asset Services India Pvt. Ltd on 23 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.49 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2303/2023
(Arising out of impugned final judgment and order dated 15-12-2022
in COMAP No. 305/2022 passed by the High Court of Karnataka at
Bengaluru)
TRISHUL DEVELOPERS & ORS. Petitioner(s)
VERSUS
SMART ASSET SERVICES INDIA PVT. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.14514/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.14501/2023-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER )
Date : 23-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Varun Singh, Adv.
Mr. Nitin Saluja, AOR
Ms. Alankriti Dwivedi, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
The learned counsel for the petitioners states that he would like to amend the present special leave petition in view of subsequent developments. As requested, re-list after three weeks.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH)
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
BABITA PANDEY
Date: 2023.01.24
17:43:02 IST
Reason: