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Ameya Housing Pvt Ltd vs Shree Sai Pawan Sra Chsl on 27 September, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.23                              COURT NO.15                        SECTION IX

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36754/2023

     (Arising out of impugned final judgment and order dated 13-03-2023
     in WPL No. 9291/2022 27-07-2023 in RPL No. 20289/2023 in W.P.
     No.1197/2023 passed by the High Court Of Judicature At Bombay)

     AMEYA HOUSING PVT LTD                                               Petitioner(s)

                                                    VERSUS

     SHREE SAI PAWAN SRA CHSL & ORS.                                     Respondent(s)

     (IA   No.193161/2023-CONDONATION   OF   DELAY    IN  FILING   and   IA
     No.193168/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.193169/2023-EXEMPTION   FROM    FILING   O.T.   and   IA
     No.193167/2023-PERMISSION         TO           FILE         ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 27-09-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                 Ms. Vibha Datta Makhija, Sr. Adv.
                                       Mr. Md. Naushad Alam, AOR
                                       Mr. Waquar Ahmed, Adv.
                                       Ms. Meenakshi Adate, Adv.
                                       Ms. Baani Khanna, Adv.
                                       Mr. Karan Mamgain, Adv.
                                       Mr. Praveen Gour, Adv.

     For Respondent(s)


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

Delay condoned.

Issue notice to the respondents, returnable on 31.10.2023.

Learned Senior Counsel appearing for the petitioner submitted Signature Not Verified that if some time is granted, the petitioner will pay the balance Digitally signed by RADHA SHARMA Date: 2023.09.27 17:01:05 IST Reason: amount to the slum dwellers.

 In view of the aforesaid submission made by learned senior counsel, there shall be stay of further proceedings in the contempt petition(s).

(RADHA SHARMA)                                 (MALEKAR NAGARAJ)
COURT MASTER (SH)                              COURT MASTER (NSH)




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