Supreme Court - Daily Orders
Marvel Omega Builders Pvt. Ltd. vs Shrihari Gokhale on 3 December, 2018
Bench: Uday Umesh Lalit, R. Subhash Reddy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL (D) NOS.37058 OF 2018
MARVEL OMEGA BUILDERS PVT. LTD. & ANR. Appellant(s)
Versus
SHRIHARI GOKHALE & ANR. Respondent(s)
O R D E R
Delay condoned.
Mr. R.P.Bhatt, Sr. Advocate appearing on behalf of the appellants submits that vila in question is ready in all respects and that the completion certificate shall be obtained within 21 days.
Let the matter be listed after 21 days. In case completion certificate is not filed within next three weeks, the appeal shall stand dismissed without further reference to the Court.
Pending applications, if any, shall also stand disposed of.
………………………………………………………………….J. [UDAY UMESH LALIT] Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.12.04 17:39:20 IST Reason: …………………………………………………………....J. [R. SUBHASH REDDY] New Delhi, December 03,2018.
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ITEM NO.9 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 37058/2018 MARVEL OMEGA BUILDERS PVT. LTD. & ANR. Petitioner(s) VERSUS SHRIHARI GOKHALE & ANR. Respondent(s) (IA No.154298/2018-CONDONATION OF DELAY IN FILING and IA No.154299/2018-STAY APPLICATION and IA No.154300/2018-EXEMPTION FROM FILING O.T. and IA No.154301/2018-EXEMPTION FROM FILING O.T. ) Date : 03-12-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE R. SUBHASH REDDY For Petitioner(s) Mr. R.P.Bhatt, Sr. Adv.
Mr. Vijay Kumar, Adv.
Mr. Javed Shaikh, Adv.
Mr. Abhijit D. Pawar,Adv.
Ms. Bharti Tyagi, AOR Mr. Abdul Gaffar, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Mr. R.P.Bhatt, Sr. Advocate appearing on behalf of the petitioners submits that flat in question is ready in all respects. The completion certificate shall be obtained within 21 days.
Let the matter be listed after 21 days. In case completion certificate is not filed within the stipulated time, the special leave petition shall stand dismissed without further reference to the Court. Pending applications, if any, shall also stand disposed of.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)