Supreme Court - Daily Orders
M3M India Private Limited vs Mgf Developers Limited on 21 July, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.38 COURT NO.7 SECTION IV-B
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). 18616/2025
[Arising out of impugned final judgment and order dated 26-05-2025
in CR No. 2227/2025 passed by the High Court of Punjab & Haryana at
Chandigarh]
M3M INDIA PRIVATE LIMITED Petitioner(s)
VERSUS
MGF DEVELOPERS LIMITED & ORS. Respondent(s)
IA No. 163223/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT;IA No. 164933/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 21-07-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :Mr. Maninder Singh, Sr. Adv.
Mr. Abhimanyu Bhandari, Sr. Adv.
Mr. Divyam Agarwal, AOR
Mr. Pranav Tanwar, Adv.
Mr. Mayank Ratnaparkhe, Adv.
Mr. Arjun Narang, Adv.
Mr. Amarpal Singh Dua, Adv.
Mr. Milind Rai, Adv.
For Respondent(s) : Mr. P.S.Patwalia, Sr. Adv.
Mr. Ravi Bharuka, AOR
Mr. Amandeep Talwar, Adv.
Signature Not Verified
Mr. Rakesh Kumar Singh, Adv.
Digitally signed by
INDU MARWAH
Date: 2025.07.21
Mr. Gagan Gupta, Sr. Adv.
18:24:29 IST
Reason:
Mr. Abhinay, AOR
Ms. Kirti Vyas, Adv.
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Ms. Charu Sangwan, AOR
Mr. Shubam S. Dayma, Adv.
Ms. Hansika Joni, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment passed by the High Court. Hence, t he Special Leave Petition is dismissed.
2. Pending applications, if any shall stand disposed of.
(INDU MARWAH) (NIDHI WASON) AR-cum-PS COURT MASTER (NSH)