Supreme Court - Daily Orders
M/S. Chetak Constructions Ltd. vs Omprakash . on 12 August, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Madan B. Lokur
ITEM NO.5 COURT NO.5 SECTION IVA
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). 33803/2009
(Arising out of impugned final judgment and order dated 07/05/2009
in WP No. 1604/2008 passed by the High Court Of M.p At Indore)
M/S. CHETAK CONSTRUCTIONS LTD. Petitioner(s)
VERSUS
OMPRAKASH & ORS. Respondent(s)
(Interim relief and office report)
(For final disposal)
Date : 12/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s)
Mr. H.P. Raval, Sr. Adv.
Mr. Sanjay Kapur ,Adv.
Mr. Anmol Chandan, Adv.
Ms. Lekha Vishwanath, Adv.
Ms. Priyanka Das, Adv.
For Respondent(s)
Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Ms. N. Annapoorani ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
When the matter was taken up, learned counsel for respondent nos. 1 to 4 (defendant nos. 1 to 4) submits that defendant nos. 1 to 4 will not take plea of non-impleadment of Magnificient Holding Pvt. Ltd., Magnificient Hotel Pvt. Ltd., Magnificient Investment Indore, Indore and Brilliant Leasing & Signature Not Verified Finance Digitally signed by Neeta Sapra Indore, Indore for defeating the suit or prayer for Date: 2014.09.04 16:37:15 IST injunction Reason: as sought for in the suit preferred by petitioner(plaintiff).
-2-In view of such stand taken by respondents (defendant nos. 1 to 4) no interference is called for against this judgment. The parties may take all other plea before the trial court.
The special leave petition stands disposed of.
(Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER