Supreme Court - Daily Orders
M/S Zoom Developers vs Vijay Kumar Gupta on 8 December, 2022
Bench: M.R. Shah, Hima Kohli
ITEM NO.25 COURT NO.5 SECTION II-A
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 (Crl.) No(s). 11422/2022
(Arising out of impugned final judgment and order dated 07-10-2022
in WP No. 3507/2019 passed by the High Court Of Judicature At
Bombay)
M/S ZOOM DEVELOPERS & ORS. Petitioner(s)
VERSUS
VIJAY KUMAR GUPTA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.183201/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 08-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. R.N. Pareek, Adv.
Mr. Shishir Kumar Saxena, Adv.
Mr. Jag Mohan Pareek, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned judgment and order passed by the High Court.
The special leave petition stands dismissed. Pending interlocutory application(s), if any, also stands disposed of.
(SANJAY KUMAR-II) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Sanjay Kumar Date: 2022.12.09 16:20:32 IST Reason: