Supreme Court - Daily Orders
M/S. Chintels India Limited vs Om Prakash Arora on 25 October, 2019
Bench: Mohan M. Shantanagoudar, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8282-8284/2019
M/S. CHINTELS INDIA LIMITED Appellant(s)
VERSUS
OM PRAKASH ARORA & ANR. Respondent(s)
O R D E R
Delay condoned.
We are not inclined to interfere in the impugned judgment. The appeals are dismissed.
Pending application(s), if any, stands disposed of accordingly.
......................J. [MOHAN M. SHANTANAGOUDAR] ......................J. [AJAY RASTOGI] NEW DELHI;
OCTOBER 25, 2019.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.10.26 11:57:46 IST Reason: ITEM NO.3 COURT NO.12 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 8282-8284/2019 M/S. CHINTELS INDIA LIMITED Appellant(s) VERSUS OM PRAKASH ARORA & ANR. Respondent(s) (FOR ADMISSION and I.R. and IA No.158699/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.158698/2019-EX-PARTE STAY and IA No.158696/2019-CONDONATION OF DELAY IN FILING APPEAL and IA No.158697/2019-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ) Date : 25-10-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE AJAY RASTOGI For Appellant(s) Mr. Devadatt Kamat, Sr. Adv.
Mr. Anilendra Pandey, AOR Mr. Priya Kashyap, Adv.
Mr. C.P. Singh, Adv.
For Respondent(s) Mr. Sachin Datta, SR. Adv.
Dr. Farrukh Khan, Adv.
Ms. Akanksha Singh, Adv.
Mr. Rameshwar Prasad Goyal, AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)