Supreme Court - Daily Orders
M/S Shreyans Realtors Private Limited vs Saroj Realtors And Developers Private ... on 17 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9181 OF 2018
SHREYANS REALTORS PRIVATE LIMITED & ANR. ... Appellant(s)
Versus
SAROJ REALTORS AND DEVELOPERS PRIVATE LIMITED ... Respondent(s)
O R D E R
Heard learned counsel for the parties.
We do not find any reason to interfere with the order
dated 04.07.2018 passed by the National Company Law Appellate
Tribunal, New Delhi.
The appeal is, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
......................J.
(ROHINTON FALI NARIMAN)
......................J.
(INDU MALHOTRA)
New Delhi,
Dated: September 17, 2018.
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2018.09.18
16:52:37 IST
Reason:
ITEM NO.25 COURT NO.6 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). 9181/2018
SHREYANS REALTORS PRIVATE LIMITED & ANR. Appellant(s)
VERSUS
SAROJ REALTORS AND DEVELOPERS PRIVATE LIMITED Respondent(s)
(FOR ADMISSION)
Date : 17-09-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Appellant(s) Mr. Debal Banerjee, Sr.Adv.
Mr. Chinmoy Pradip Sharma, Adv.
Ms. Viddusshi, Adv.
Mr. Yadvendra Yadav, Adv.
Mr. Shailesh Kumar Sinha, Adv.
Mr. Puneet Taneja, AOR
For Respondent(s) Ms. Madhusmita Bora, AOR
Mr. Gautam Chaudhury, Adv.
Mr. Pawan Kishore Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file.)