Raj Doshi Exports Pvt. Ltd vs Jariwala Building Tenants Chs Ltd on 9 April, 2025

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Supreme Court - Daily Orders

Raj Doshi Exports Pvt. Ltd vs Jariwala Building Tenants Chs Ltd on 9 April, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.17+23+63                          COURT NO.8                  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).   9364/2025

     [Arising out of impugned final judgment and order dated 25-03-2025
     in WP No. 1615/2024 passed by the High Court of Judicature at
     Bombay]

     RAJ DOSHI EXPORTS PVT. LTD.                                    Petitioner(s)

                                                VERSUS

     JARIWALA BUILDING TENANTS CHS LTD. & ORS.                      Respondent(s)

     [TO BE TAKEN UP ALONG WITH DIARY NO.
     17017/2025]...................FOR ADMISSION and I.R.
     IA No. 84479/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 84480/2025 - EXEMPTION FROM FILING O.T. With SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17017/2025 SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17821/2025 Date : 09-04-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE JOYMALYA BAGCHI For Petitioner(s) :Mr. Dushyant Dave, Sr. Adv.

Mr. Aman Vachher, Adv.

Mr. Yadunath Choudhary, Adv. Mr. Dhiraj, Adv.

Mr. Prerak Sharma, Adv.

Mr. Chinmoy Acharya, Adv.

Mr. Ashutosh Dubey, Adv.

Mrs. Anshu Vachher, Adv.

Ms. Abhiti Vachher, Adv.

Mr. Akshat Vachher, Adv.

Ms. Nandni Sharma, Adv.

Mr. Amit Kumar, Adv.

Mr. Jasvinder Chaudhary, Adv. M/S. Vachher And Agrud, AOR Signature Not Verified Digitally signed by KAPIL TANDON Date: 2025.04.09 Mr. B.h. Marlapalle, Sr. Adv.

18:48:10 IST

Reason: Mr. Devansh Srivastava, AOR Mr. Avinish Kumar Saurabh, Adv. Mr. Ajit Pravin Wagh, Adv.

Mr. Sahil Shah, Adv.

Mr. Dama S. Naidu, Sr. Adv.(NP) Mr. Narang Gagan Jasvinder Singh, AOR Ms. Urvi Syal, Adv.

Ms. Anisha Mahajan, Adv.

For Respondent(s) :Mr. Chirag M. Shroff, AOR Mrs. Mahima C Shroff, Adv.

Mr. Anand Thumbayil, Adv.

Mr. Shekhar Naphade, Sr. Adv. Ms. Salonee Paranjape, Adv. Mr. Abhijeet Patil, Adv.

Mr. Karan Bishnoi, Adv.

Mr. Shirish K. Deshpande, AOR Ms. Rucha Pravin Mandlik, Adv. Mr. Mohit Goutam, Adv.

UPON hearing the counsel the Court made the following O R D E R SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17821/2025 (item no.

63)

1. Heard the learned counsel appearing for the petitioner.

2. We are not inclined to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave Petition is dismissed.

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

Special Leave to Appeal (C) No(s). 9364/2025 & Diary No(s). 17017/2025

4. Issue notice.

5. Pending disposal of the Special Leave Petitions, there shall be stay of the impugned order and further proceedings in the Writ Petition.

(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)

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