Supreme Court - Daily Orders
Sonawala Company Pvt. Ltd. vs Tardeo Properties Pvt. Ltd. . on 20 November, 2015
Bench: Chief Justice, Shiva Kirti Singh, Amitava Roy
ITEM NO.73 COURT NO.1 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)......CC No(s).
19373/2015
(Arising out of impugned final judgment and order dated 28/09/2015
in WPL No. 2501/2015 passed by the High Court Of Bombay)
SONAWALA COMPANY PVT. LTD. Petitioner(s)
VERSUS
TARDEO PROPERTIES PVT. LTD. AND ORS. Respondent(s)
(with appln. (s) for permission to file SLP and interim relief and
office report)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.V.Giri, Sr.Adv
Mr. Ravindra Keshavrao Adsure,Adv.
Mr.Vaibhav Mehta, Adv.
Mr.Anand L., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission dismissed.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.11.20 16:47:29 IST Reason: