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M/S. Dosti Corporation vs Sea Flama Cooperative Housing Society ... on 11 September, 2019

Bench: Indu Malhotra, R. Subhash Reddy

                                                  1


     ITEM NO.1                           COURT NO.14                SECTION IX

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

     Petition(s) for Special Leave to Appeal (C)               No(s).    37351 of 2017

     (Arising out of impugned final judgment and order dated 07-04-2016
     in Appeal from Order No. 117/2016 passed by the High Court Of
     Judicature At Bombay)

     M/S. DOSTI CORPORATION                                          Petitioner(s)

                                                 VERSUS

     SEA FLAMA COOPERATIVE HOUSING SOCIETY LTD. & ORS.
                                                                        Respondent(s)



     Date : 11-09-2019 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MS. JUSTICE INDU MALHOTRA
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY


     For Petitioner(s)             Dr.   A.M. Singhvi, Sr. Adv.
                                   Mr.   Shyam Divan, Sr. Adv.
                                   Mr.   pankaj Kumar Singh, Adv.
                                   Mr.   Ashish M., Adv.
                                   Mr.   A.P. Mayee, Adv.
                                   Mr.   Sehtapla Sai B., Adv.
                                   Mr.   Seshatalpa Sai Bandaru, AOR

     For Respondent(s)             Mr. C.U. Singh, Sr. Adv.
                                   Mr. Hetal Thakore, Adv.
                                   Mrs. Shiraz Patodia, Adv.
                                   Mr. Ashish Singh, Adv.
                                   Ms. Divya Sharma, Adv.
                                   M/S. Dua Associates, AOR


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

Signature Not Verified Issue notice.

Ms. Divya Sharma, learned counsel, appearing on caveat accepts notice on behalf of respondent No.1.

Notice be effected to the unserved respondents returnable within one week by way of usual, as well as dasti service.

Post for hearing on 16th October, 2019, subject to overnight part heard.

Counter, if any, be filed within two weeks from today.

(NEELAM GULATI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER