Iifl Home Finance Limited vs Mohit Poddar on 4 April, 2025

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Supreme Court - Daily Orders

Iifl Home Finance Limited vs Mohit Poddar on 4 April, 2025

Bench: Surya Kant

                                                       1

     ITEM NO.25                               COURT NO.3                  SECTION XV

                                 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).8585-8587/2025

     [Arising out of impugned final judgment and order dated 05-02-2025
     in DBCSAW No.83/2025 05-02-2025 in DBCSAW No.84/2025 05-02-2025 in
     DBCSAW No.85/2025 passed by the High Court of Judicature for
     Rajasthan at Jaipur]

     IIFL HOME FINANCE LIMITED                                             Petitioner(s)

                                                      VERSUS

     MOHIT PODDAR & ORS.                                                   Respondent(s)

     IA No. 78146/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 78148/2025 - EXEMPTION FROM FILING O.T. Date : 04-04-2025 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) Mr. Ashish Mohan, Sr. Adv.

Mr. Kushal Kumar, Adv.

Mr. Akashdeep Gupta, Adv. Ms. Mansi Kapoor, Adv.

Mr. Birender Singh, Adv. Mr. Smarhar Singh, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R

1. We have heard learned Senior Counsel for the petitioner at a considerable length and carefully perused the material placed on record.

2. Signature Not Verified

In the peculiar facts and circumstances of this case, we are not inclined to interfere with the directions issued by the Digitally signed by SATISH KUMAR YADAV Date: 2025.04.05 16:04:17 IST Reason: Division Bench of the High Court vide impugned judgment dated 05.02.2025.

3. The Special Leave Petitions are, accordingly, dismissed.

4. However, in the interest of all concerned, we request the High Court to take up S.B. Civil Writ Petition No. 17423 of 2024, or any other connected Writ Petition, with an endeavour to decide the same expeditiously, and if need be, on an out-of-turn basis.

5. Similarly, we also grant liberty to the petitioner- financial institution to initiate coercive action against respondent Nos.5 and 6, in accordance with law.

6. It goes without saying that respondent Nos.5 and 6 are prima facie guilty of not only duping the petitioner-financial institution but also the home-buyers.

7. We hope and trust that on being apprised with all the material and relevant facts, the State Police will swing into action and take some remedial measures in accordance with law at the earliest.

8. The parties will be at liberty to raise their respective contentions before the learned Single Judge of the High Court.

9. As a sequel to the above, the pending interlocutory applications also stand disposed of.

(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR

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