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Shrichand Bijlani vs Bdr Builders And Developers Private ... on 17 December, 2021

Bench: Hemant Gupta, V. Ramasubramanian

     ITEM NO.26                Court 11 (Video Conferencing)              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).    20404/2021

     (Arising out of impugned final judgment and order dated 04-06-2021
     in CM (M) No. 8/2021 passed by the High Court of Delhi at New
     Delhi)

     SHRI SHRICHAND BIJLANI                                          Petitioner(s)
                                                 VERSUS

     BDR BUILDERS AND DEVELOPERS PRIVATE LIMITED                     Respondent(s)

     (IA No.162248/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 17-12-2021 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)             Mr.   Rohit Oberoi, Adv.
                                   Mr.   Paramjeet Bhati, Adv.
                                   Ms.   Shreya, Adv.
                                   Mr.   Gautam Das, AOR
                                   Mr.   C.M.Gopal, Adv.
                                   Mr.   Sunil Ku Sethi, Adv.
                                   Ms.   Sanjana Akhilesh Singh, Adv.
                                   Ms.   Smita Samantaray, Adv.
                                   Ms.   Vandana Miglani Bebarta, Adv.
                                   Mr.   Lalit Rana, Adv.
                                   Mr.   Santosh Bebarta, Adv.
                                   Mr.   Manoj Kumar, Adv.
                                   Mr.   Jayender S. Chandail, Adv.

     For Respondent(s)

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

Heard learned counsel for the petitioner. We do not find any ground to interfere with the order passed by the High Court.

The special leave petition is, accordingly, dismissed.

Pending application(s), if any, also stand disposed of. 12:03:14 IST Reason:

(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)