Supreme Court - Daily Orders
Century 21 Town Planners Pvt. Ltd. vs J.M. Finance Assets Reconstruction ... on 17 July, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
1
ITEM NO.8 COURT NO.2 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
Petition(s) for Special Leave to Appeal (C) No(s). 16702/2018
(Arising out of impugned final judgment and order dated 18-06-2018
in WP No. 3843/2018 passed by the High Court Of M.P At Indore)
CENTURY 21 TOWN PLANNERS PVT. LTD. Petitioner(s)
VERSUS
J.M. FINANCE ASSETS
RECONSTRUCTION COMPANY PVT. LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R.) Date : 17-07-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Vijay Assudani, Adv.
Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
For Respondent(s) Mr. C.U. Singh, Sr. Adv.
Ms. Ruchi Kohli, AOR Ms. Nidhi Jaswal, Adv.
Mr. Sonam Sharma, Adv.
Mr. Yash Mishra, Adv.
Dr. A.M. singhvi, Sr. Adv. Mr. Parimal Shroff, Adv. Mr. Mahesh Agarwal, adv. Mr. Ankur Saigal, Adv.
Ms. Parul Shukla, Adv.
Mr. Himanshu Satija, Adv. Mr. Shubham Kulsheshtra, Adv.
Mr. E. C. Agrawala, AOR Signature Not Verified Digitally signed by UPON hearing the counsel the Court made the following NEETU KHAJURIA Date: 2018.07.17 18:13:41 IST O R D E R Reason: Heard the learned counsel for the petitioner and perused the relevant material.2
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER