Supreme Court - Daily Orders
Wadala Village Welfare Co-Op. Housing ... vs Vimal Builders on 7 February, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.27 Court 7 (Video Conferencing) SECTION IX
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). 2813/2022
(Arising out of impugned final judgment and order dated 01-12-2021
in WP No. 136/2017 passed by the High Court Of Judicature At
Bombay)
WADALA VILLAGE WELFARE CO-OP. HOUSING SOCIETY Petitioner(s)
VERSUS
VIMAL BUILDERS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.15059/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.15058/2022-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) )
Date : 07-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Amol Nirmalkumar Suryawanshi, AOR
Mr. Chandrashekhar Patil Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Kunal Vajani, Adv.
Mr. Hrushi Narvekar, Adv.
MR. Samit Shukla, Adv.
Mr. Kunal Mimani, AOR
Ms. Anjali Shah, Adv.
Mr. Sanam Tripathi, Adv.
Mr. Shreeyansh Lalit, Adv.
Mr. Ketul Hansraj, Adv.
Mr. Siddhant Puri, Adv
UPON hearing the counsel the Court made the following
O R D E R
As prayed, list on 11.02.2022.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.02.08(NEELAM GULATI) 16:54:24 IST Reason: (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)