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Country Club Hospitality And Holiday ... vs Choudhury And Choudhury (India) Ltd. on 26 August, 2019

Bench: Arun Mishra, M.R. Shah

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     ITEM NO.24                               COURT NO.4                 SECTION IX

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                                           Diary No. 29516 of 2019

     (Arising out of impugned final judgment and order dated 30-04-2019
     in NOM No. 9/2017 passed by the High Court Of Judicature At Bombay)

     COUNTRY CLUB HOSPITALITY AND HOLIDAY
     LIMITED (FORMERLY KNOWN AS COUNTRY CLUB INDIA)
     LTD.                                                                Petitioner(s)

                                                     VERSUS

     CHOUDHURY AND CHOUDHURY (INDIA) LTD.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.125810/2019-CONDONATION OF DELAY
     IN FILING SLP)

     Date : 26-08-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                 Mr.   Sanjiv Sen, Sr. Adv.
                                       Mr.   Siddharth Bhatnagar, Sr. Adv.
                                       Mr.   Debmalya Banerjee, Adv.
                                       Mr.   A. S. Aman, Adv.
                                       Mr.   Manish Sharma, Adv.
                                       Mr.   Aviral Kapoor, Adv.
                                       Mr.   Vardaan Wanchoo, Adv.
                                       for   M/s. Karanjawala & Co.

     For Respondent(s)

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

Delay condoned.

We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.

Digitally signed by JAYANT KUMAR ARORA Date: 2019.08.29 12:40:43 IST Reason:

The amount be deposited, as ordered by the High Court, within 15 days from today.

Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA)                           (JAGDISH CHANDER)
  COURT MASTER                                   BRANCH OFFICER