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Supreme Court - Daily Orders

Jai Mahal Hotels Pvt. Ltd. vs Rajkumar Devraj . on 26 August, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

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     ITEM NO.1                            COURT NO.3                   SECTION XIV

                               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).    4384/2013

     (Arising out of impugned final judgment and order dated 12/12/2012
     in CA No. 25/2011 passed by the High Court Of Delhi At New Delhi)

     JAI MAHAL HOTELS PVT. LTD.                                          Petitioner(s)

                                                  VERSUS

     RAJKUMAR DEVRAJ & ORS.                                              Respondent(s)

     (with application for                directions   and   interim   relief   and   office
     report)
     (For Final Disposal)

     WITH

     SLP(C) No. 4903/2013
     (With Interim Relief and Office Report)

     SLP(C) No. 13752/2013
     (With Interim Relief and Office Report)

     SLP(C) No. 13756/2013
     (With Interim Relief and Office Report)

     SLP(C) No. 14309/2013
     (With Interim Relief and Office Report)

     SLP(C) No. 14322/2013
     (With Interim Relief and Office Report)

     Date : 27/08/2015 These petitions were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)              Mr.   H. P. Rawal, Sr. Adv.
                                    Mr.   Sanjiv Sen, Sr. Adv.
                                    Mr.   Partha Sil, Adv.
                                    Mr.   Dev J. Roy, Adv.
Signature Not Verified
                                    Mr.   Tavish B. Prasad, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2015.08.31
                                    Ms.   Divya Anand, Adv.
16:17:25 IST
Reason:


                                    Mr. Vikas Singh, Sr. Adv.
                                    Mr. Sarad Kumar Singhania, Adv.
                                    Ms. Rashmi Singhania, Adv.
                                   2

For Respondent(s)   Mr.    C. A. Sundaram, Sr. Adv.
                    Ms.    Anjali K. Varma, Adv.
                    Mr.    Abhishek K. Rao, Adv.
                    Ms.    Tushita Ghosh, Adv.
                    Ms.    Bhavya Bharti, Adv.
                    Mr.    Shailesh Suman, Adv.
                    Ms.    Rohini Musa, Adv.
                    Mr.    Jaffar Inayat, Adv.
                    For    Ms. Meera Mathur, Adv.

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

Mr. C. A. Sundaram, learned senior counsel, resumed his arguments at 10.35 AM and concluded at 12.00 PM. Thereafter, Mr. H.P. Rawal, learned senior counsel, started his arguments and concluded at 03.00 PM.

Arguments reserved.

Judgment reserved.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar List of books :-

1. (2006) 6 SCC 94 (Para 29, 32)

2. (2005) 11 SCC 314 (Page 366-Para 143)

3. (1998) 7 SCC 105

4. 1963 (2) All Eng. Law Reporter 490

5. AIR 1971 SC 521

6. (1989) Supp. 2 SCC 656 (Para 2)

7. (1955) 1 SCR 117 (Page 121)