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Supreme Court - Daily Orders

Esjaypee Impex Private Limited vs Realty Associates on 6 December, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.51+10                           COURT NO.11                  SECTION XII

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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42445/2019

     (Arising out of impugned interim orders dated 16-09-2019 in WP No.
     34653/2018 and dated 12-11-2019 in WP Nos.23573/2019 34653/2018
     passed by the High Court of Judicature at Madras)

     ESJAYPEE IMPEX PRIVATE LIMITED                                    Petitioner(s)

                                                 VERSUS

     REALTY ASSOCIATES & ANR.                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.186779/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.186778/2019-PERMISSION TO
     FILE PETITION (SLP/TP/WP/..)
     [TO BE TAKEN UP ALONGWITH ITEM NO. 10 I.E. SLP(C) NO. 24164/2019] )

     WITH Diary No(s). 42454/2019
     (IA No. 186085/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 186084/2019 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) With Item No.10:

Petition(s) for Special Leave to Appeal (C) No(s). 24164/2019 (FOR ADMISSION and I.R.) Date : 06-12-2019 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Mukul Rohtagi,Sr.Adv.
Mr. Maninder Singh,Sr.Adv. Mr. Pushpindr Singh,Adv.
Ms. Shalini Kaul, AOR Ms. Ashita Chawla,Adv.
For Respondent(s) Mr. M.L.Ganesh,Adv.
Ms. A.Jaswanthi,Adv.
Ms. Purbitaa Mitra,Adv.
Mr. K. V. Vijayakumar, AOR Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.12.09 17:53:16 IST Reason: 1 UPON hearing the counsel the Court made the following O R D E R Applications for exemption from filing certified copy of the impugned judgment are allowed.
Permission is granted to file special leave petitions.
Notice which is accepted by the learned counsel for the respondent-Canara Bank.
The other respondents be served dasti as well.
We direct that the private respondents in the meantime will not create any third party interest.



(ANITA MALHOTRA)                                  (ANITA RANI AHUJA)
  COURT MASTER                                       COURT MASTER




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