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Vardhman Properties Ltd vs Vardhman Realtech Pvt Ltd And Others on 20 January, 2017

Bench: Dipak Misra, R. Banumathi

     ITEM NO.34                              COURT NO.2                SECTION XIV

                                  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)......CC 1180/2017

     (Arising out of impugned final judgment and order dated 17/08/2016
     in FAO No. 188/2016 passed by the High Court of Delhi at New Delhi)


     VARDHMAN PROPERTIES LTD                                            Petitioner(s)

                                                    VERSUS

     VARDHMAN REALTECH PVT LTD AND OTHERS                               Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)


     Date : 20/01/2017 This petition was called on for hearing today.


     CORAM :
                                  HON'BLE MR. JUSTICE DIPAK MISRA
                                  HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                 Mr. Sanjay Goswami, Adv.
                                       Mr. Sudhansu Palo, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Issue notice, fixing a returnable date within two weeks.

List the matter along with S.L.P.(C) No.34494 of 2016 on 23rd February, 2017.

(Chetan Kumar) (H.S. Parasher) Digitally signed by Court Master Court Master CHETAN KUMAR Date: 2017.01.23 17:29:44 IST Reason: