Supreme Court - Daily Orders
M/S. Advance Infradevelopers Pvt. Ltd vs The Adjudicating Authority Under The ... on 11 April, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.4 COURT NO.16 SECTION XII
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). 5631/2022
(Arising out of impugned final judgment and order dated 04-02-2022
in WA No. 1990/2021 passed by the High Court of Judicature at
Madras)
M/S. ADVANCE INFRADEVELOPERS PVT. LTD Petitioner(s)
VERSUS
THE ADJUDICATING AUTHORITY UNDER THE PROHIBITION OF BENAMI PROPERTY
TRANSACTIONS ACT, 1988 & ANR.Respondent(s)
(FOR ADMISSION and I.R. and IA No.47005/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 11-04-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. Abhinav Mukerji, AOR
Mr. R. Sivaraman, Adv.
Mr. Aksha C. Shrivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 18th July, 2022.
In the meanwhile, the petitioner would file an appeal before the appropriate authority on all grounds permissible including the ground pertaining to limitation.
If the appeal is preferred within ten days from today, the some would not be dismissed on the ground of delay.
Signature Not Verified Digitally signed by Dasti service, in addition, is permitted. Anita Malhotra Date: 2022.04.13 15:29:22 IST Reason: (SONIA BHASIN) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)