Supreme Court - Daily Orders
M/S. Viraj Projects (I) Pvt. Ltd. vs Trendset-Jayabheri Projects Llp on 21 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.33 Court 12 (Video Conferencing) SECTION XII-A
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). 4763/2022
(Arising out of impugned final judgment and order dated 23-02-2022
in CRP No. 345/2022 passed by the High Court For The State Of
Telangana At Hyderabad)
M/S. VIRAJ PROJECTS (I) PVT. LTD. Petitioner(s)
VERSUS
TRENDSET-JAYABHERI PROJECTS LLP & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38772/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.38773/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 21-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Sandeep Sudhakar Deshmukh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Considering the fact that even after 20 adjournments, the petitioner having obtained the ex parte stay under Section 9 not proceeding further with the hearing therefore Section 9 application was dismissed for non-prosecution. No interference of this Court is called for. The Special Leave Petition stands dismissed. However, it is observed that as and when the Arbitrator is appointed, it will be open for the petitioner to pray for appropriate interim order, which may be considered in accordance with law and on its own merits.
Signature Not VerifiedDigitally signed by R Natarajan Date: 2022.03.22 17:05:43 IST Pending applications stand disposed of. Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER