Supreme Court - Daily Orders
Samyak Projects Pvt Ltd vs Ansal Housing And Construction Ltd on 1 April, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.14 COURT NO.14 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).7071/2019
(Arising out of impugned final judgment and order dated 13-02-2019
in FAOOS No.33/2019 passed by the High Court Of Delhi At New Delhi)
SAMYAK PROJECTS PVT.LTD. Petitioner(s)
VERSUS
ANSAL HOUSING & CONSTRUCTION LTD. Respondent(s)
Date : 01-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Vivek Kohli,Adv.
Mr. Sameer Abhyankar,AOR
Mr. Akshat Joshi,Adv.
Ms. Priyanka Arora,Adv.
Ms. Neetika Bajaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending applications stand disposed of.
(Anita Rani Ahuja) (Sarita Purohit)
Branch Officer AR-cum-PS
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2019.04.03
17:02:06 IST
Reason: