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M/S Ajar Enterprises Pvt. Ltd. vs Mr. Satyanarayan Somani on 4 January, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     MA 1749/2017 in CA 10852/2017
                                                  1


     ITEM NO.29                               COURT NO.1                  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

                         M.A. No. 1749/2017 in Civil Appeal No. 10852/2017

     M/S AJAR ENTERPRISES PVT. LTD.                                  Petitioner

                                                 VERSUS

     MR. SATYANARAYAN SOMANI & ORS.                                  Respondents

     (FOR ADMISSION and IA No.135915/2017-EXTENSION                  OF   TIME   and   IA
     No.135922/2017-CLARIFICATION/DIRECTION)


     Date : 04-01-2018 This matter was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner
                                   Ms. Kamini Jaiswal, Adv.
                                   Mrs. Rani Mishra, Adv.
                                   Mr. Jatindarpal Singh, Adv.
                                   Ms. Shruti Dutt, Adv.
                                   Mrs. Amy Shukla, Adv.

                                   Mr.   T. Srinivasa Murthy, Adv.
                                   Mr.   Senthil Jagadeesan, AOR
                                   Ms.   Shruti Iyer, Adv.
                                   Ms.   Sonakshi Malhan, Adv.
                                   Ms.   Suriti Chowdhary, Adv.

     For Respondents
                                   Mr. Ravindra Shrivastava, Sr. Adv.
                                   Mr. Arjun Garg, AOR
                                   Mr. Manish Yadav, Adv.

                                   Mr. Pranav Sachdeva, AOR
Signature Not Verified

Digitally signed by
CHETAN KUMAR
Date: 2018.01.05
                                   Mr. Mishra Saurabh, AOR
18:50:39 IST
Reason:                            Mr. Ankit Kumar Lal, Adv.
                                   Ms. Vanshaja Shukla, Adv.
MA 1749/2017 in CA 10852/2017
                                            2

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

This is an application for extension of time to pay the balance amount. Ms. Kamini Jaiswal, learned counsel for the petitioner has no objection if the time limit is strictly followed. Needless to say, the petitioner shall pay the balance amount alongwith interest, as directed earlier, within four months hence.

The application is accordingly disposed of.

Mr. Ravindra Shrivastava, learned senior counsel assisted by Mr. Arjun Garg, learned counsel appearing for the respondent no. 4 seeks leave of this Court to withdraw the instant application. The application is permitted to be withdrawn.

M.A. No. 1749/2017 is accordingly disposed of.

          (Deepak Guglani)                                   (H.S. Parasher)
            Court Master                                   Assistant Registrar