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The Statesman Limited vs Merlin Projects Ltd on 18 November, 2025

Author: Vikram Nath

Bench: Vikram Nath

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                CIVIL APPEAL NOS.               OF 2025
                              [Arising from SLP (C) Nos.32766-32769/2025]


                         THE STATESMAN LIMITED                                      APPELLANT(S)

                                                                VERSUS

                         MERLIN PROJECTS LTD. & ANR.                                RESPONDENT(S)


                                                          O R D E R

1. Leave granted.

2. We have heard Mr. D.S. Naidu and Mr. Shashank Garg, learned senior counsel for the appellant and Dr. Abhishek Manu Singhvi, Mr. Shyam Divan and Mr. Nakul Dewan, learned senior counsel for the respondents.

3. Having perused the impugned judgment(s) and order(s), we are not satisfied with the same. Accordingly, we set aside the impugned order(s) passed by the Division Bench.

4. The suit is still pending before the learned Single Judge, which the Single Judge may proceed to decide on its own merits.

Digitally signed by NEETU KHAJURIA

5. It goes without saying that both sides shall Date: 2025.11.22 09:54:08 IST Reason: extend all cooperation for disposal of the suit. 1

 6. We make it clear that we are not expressing any opinion on the merits of the case. As agreed between the parties we are not giving a reasoned order also.

7. The appeal(s) stand disposed of, as above.

8. Pending application(s) are also disposed of.

....................,J.

(VIKRAM NATH) ....................,J.

(SANDEEP MEHTA) NEW DELHI;

NOVEMBER 18, 2025 C.A.@ SLP (C) Nos.32766-32769/2025 2 ITEM NO.3 COURT NO.3 SECTION XVI 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).32766-32769/2025 [Arising out of impugned final judgment and order dated 26-09-2025 in APOT No. 265/2025 26-09-2025 in APOT No. 268/2025 03-10-2025 in APOT No. 265/2025 03-10-2025 in APOT No. 268/2025 passed by the High Court at Calcutta] THE STATESMAN LIMITED Petitioner(s) VERSUS MERLIN PROJECTS LTD. & ANR. Respondent(s) IA No. 289927/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 289925/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 18-11-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) :Mr. D.S. Naidu, Sr. Adv.

Mr. Shashank Garg, Sr. Adv. Mr. Divyakant Lahoti, AOR Ms. Vindhya Mehra, Adv. Ms. Samridhi Bhatt, Adv. Mr. Sakabda Roy, Adv.

For Respondent(s) :

Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Dharav Shah, Adv.

Mr. Suyash Goverdhan, Adv. Mr. Siddharth Seem, Adv. Mr. Pranaya Goyal, AOR Mr. Shyam Divan, Sr. Adv. Mr. Nakul Dewan, Sr. Adv. Ms. Akriti Chaubey, AOR Ms. Anshula Laroiya, Adv. Mr. Rishit Vimadalal, Adv. Ms. Gehna Gambani, Adv.

Ms. Ananya Patwardhan, Adv.

C.A.@ SLP (C) Nos.32766-32769/2025 3  UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal(s) stand disposed of in terms of the signed order.

Pending application(s) are also disposed of.

(NEETU KHAJURIA) (RANJANA SHAILEY) ASST.REGISTRAR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file.) C.A.@ SLP (C) Nos.32766-32769/2025 4