Supreme Court - Daily Orders
M/S Jayantilal Investments vs Madhuvihar Co Operative Housing ... on 20 January, 2023
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
ITEM NO.18 COURT NO.15 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 36327/2022
(Arising out of impugned final judgment and order dated 27-07-2022
in WP No. 341/2017 and WP No. 342/2017 passed by the High Court of
Judicature at Bombay)
M/S JAYANTILAL INVESTMENTS Petitioner(s)
VERSUS
MADHUVIHAR CO OPERATIVE HOUSING SOCIETY LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.6436/2023-CONDONATION OF DELAY IN
FILING and IA No.6437/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS and IA No.6438/2023-PERMISSION TO FILE LENGTHY
LIST OF DATES)
Date : 20-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s)
Mr. Kavin Gulati, Sr. Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Ashish Choudhury, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice limited to that portion of the amendment sought by the petitioner to his plaint where he seeks to plead dispossession from the suit property after the commencement of the proceedings.
Insofar as the dismissal of the application for amendment relating to the prayer for declaring the previous Court proceeding to be null and void, we are not issuing notice.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.01.20 16:29:21 IST Reason: (NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR