Supreme Court - Daily Orders
Unity Realty & Developers Ltd. vs Amit Kumar Mitra on 10 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
SLP(C)No.4986/2010 1
ITEM NO.21 COURT NO.3 SECTION XVI
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).4986/2010
(Arising out of impugned final judgment and order dated 10/12/2009
in FAM No.92/2009 in FMAT No.1592 of 2008 passed by the High Court
of Calcutta)
UNITY REALTY & DEVELOPERS LTD. Petitioner(s)
VERSUS
AMIT KUMAR MITRA & ORS Respondent(s)
(With appln.(s) for directions and permission to file additional
documents and interim relief and office report)
(For final disposal)
Date : 10/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.V.K.Bali, Sr.Adv.
Ms.Manali Singhal, Adv.
Mr.Santosh Sachin, Adv.
Mr. Abhijat P. Medh, Adv.
For Respondent(s) Mr.K.K.Venugopal, Sr.Adv.
Mr.K.V.Vishwanathan, Sr.Adv.
Mr.Pratik Kumar, Adv.
Ms.Snehal Kakrania, Adv.
Ms.Anushka S., Adv.
For M/s. Khaitan & Co., Adv.
Mr.Sanjiv Sen, Sr.Adv.
Mr.Biswajit Roy, Adv.
Ms.Daisy Hannah, Adv.
Signature Not Verified
Ms. Madhumita Bhattacharjee, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.05.10
17:30:31 TLT
Reason:
Mr. Siddhartha Chowdhury, Adv.
Mr. Subhasish Bhowmick, Adv.
SLP(C)No.4986/2010 2
Upon hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the rival parties, we consider it just and appropriate to dispose of this petition by confirming the interim order passed by this Court on 15.03.2010, so as to extend it as operational during the pendency of the suit. Ordered accordingly.
Since the matter is pending before the trial court for the last more than 8 years, we direct the trial court to dispose of the suit as expeditiously as possible, and preferably within a period of six months from the date of receipt of a certified copy of this order.
Learned counsel for the petitioner undertakes to complete his entire evidence within a period of three months from today.
As a sequel to disposal of the special leave petition, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER