Supreme Court - Daily Orders
M/S L And T Housing Finance Limited vs M/S Trishul Developers on 13 December, 2019
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
ITEM NO.7 COURT NO.7 SECTION IV-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.18360/2019
M/S L AND T HOUSING FINANCE LIMITED Petitioner(s)
VERSUS
M/S TRISHUL DEVELOPERS & ORS. Respondent(s)
(IA No. 145859/2019 - ADDITION / DELETION / MODIFICATION
PARTIES)
Date : 13-12-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
[IN CHAMBERS]
For Petitioner(s) Mr. Mahesh Thakur, AOR
Ms. Sheffali Chaudhary, Adv.
Mrs. Vipasha Singh, Adv.
For Respondent(s) Mr. Varun Singh, Adv.
Mr. Lonin Roy, Adv.
Ms. Nishtha Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the prayer is for deletion of respondent No.3 to 27 from the array of parties, as the petition is sought to be pursued against respondent Nos.1 and 2.
Learned counsel appearing on behalf of respondent Nos.1 and 2 seeks to raise objection against the prayer so made by the petitioner while referring to the fact that notice under Section 13(2) of SARFAESI Act, 2002 was served on various persons, including the persons impleaded as parties. The objections are taken note of. However, respondent Nos.3 to 27 are ordered to be deleted from the array of parties on the prayer and at the risk of the petitioner.
The application seeking deletion of respondent Nos.3 to 27 is allowed with the observations foregoing.
The cause title be amended accordingly.
(RASHMI DHYANI) (V. M. BHATNAGAR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
MUKESH KUMAR
Date: 2019.12.16
18:08:10 IST
Reason: