Supreme Court - Daily Orders
Pratiksha Real Estate Private Limited vs Ramesh Vajabhai Rabari on 15 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.20 COURT NO.12 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). 9165/2019
(Arising out of impugned final judgment and order dated 11-01-2019
in CS No. 1673/2016 in Suit No. 1280 of 2007 passed by the High
Court Of Judicature At Bombay)
PRATIKSHA REAL ESTATE PRIVATE LIMITED Petitioner(s)
VERSUS
RAMESH VAJABHAI RABARI & ORS. Respondent(s)
(FOR I.R. )
Date : 15-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Anirudh Joshi, Adv.
Mr. Satyen Vora, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Pravin H. Parekh, Adv.
Mr. Prafulla Kumar Behera, Adv.
Mr. Manish Kumar Bhardwaj, Adv.
Mr. S. S. Nehra, AOR
Mr. Vikrant Nehra, Adv.
Mr. Vaibhav Tomar, Adv.
Mr. Vishal Prasad, Adv.
Ms. Madhvi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(MEENAKSHI KOHLI) Signature Not Verified (RENU KAPOOR) COURT MASTER Digitally signed by SANJAY KUMAR Date: 2019.04.16 COURT MASTER 15:58:53 IST Reason: