Supreme Court - Daily Orders
Sonawala Company Pvt. Ltd. vs Tardeo Properties Pvt. Ltd. . on 2 November, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.28 COURT NO.1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2015
CC No. 19373/2015
(Arising out of impugned final judgment and order dated
28/09/2015 in WPL No. 2501/2015 passed by the High Court Of
Bombay)
SONAWALA COMPANY PVT. LTD. Petitioner(s)
VERSUS
TARDEO PROPERTIES PVT. LTD. AND ORS. Respondent(s)
(With appln. (s) for permission to file SLP and interim relief
and office report)
Date :02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Vaibhav Mehta, Adv.
Mr. Ravindra Keshavrao Adsure,Adv.
Mr. Anand, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List on 16.11.2015.
Permission is granted to the petitioner to file additional documents.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.02 15:52:21 IST Reason: