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Madeeha Constructions And Developers ... vs Anantara Management And Technical ... on 17 July, 2023

Bench: Abhay S. Oka, Sanjay Karol

     ITEM NO.20+61                          COURT NO.11                 SECTION IX

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

     Item No.20:
     Petition(s) for Special Leave to Appeal (C)              No(s).   10616/2023

     (Arising out of impugned final judgment and order dated 05-04-2023
     in CAL No. 9094/2023 in IA (L) No.8129/2023 passed by the High
     Court of Judicature at Bombay)

     MADEEHA CONSTRUCTIONS AND DEVELOPERS PVT. LTD.                     Petitioner(s)

                                                VERSUS

     ANANTARA MANAGEMENT AND TECHNICAL SERVICES LLP & ORS. Respondent(s)

     (FOR ADMISSION and I.R.)

     With
     Item No.61:
     Petition(s) for Special Leave to Appeal (C) No(s). 14779/2023
     (FOR ADMISSION and I.R. and
     IA No.130520/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 130520/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 17-07-2023 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.

Mr. S. K. Verma, AOR Mr. Arindam Mukherjee, Adv. Ms. Gargi Tuli, Adv.

Mr. Ahmad Ibrahim, Adv.

Mr. Janmejay Verma, Adv.

Mr. Akanksha Verma Chandok, Adv.

Mr. Siddharth Dave, Sr. Adv. Ms. Preetika Dwivedi, AOR Mr. Kartik Nayar, Adv.

Mr. Abhisek Mohanty, Adv.

For Respondent(s) Mr. Siddharth Dave, Sr. Adv. Ms. Preetika Dwivedi, AOR Mr. Kartik Nayar, Adv.

Mr. Abhisek Mohanty, Adv.

UPON hearing the counsel the Court made the following O R D E R The impugned order has been passed by the Division Bench of the High Court in appeal arising out of an ad-interim order. The main Interim Application is still pending. All submissions which are canvassed in these Special Leave Petitions are available when the Interim Application is heard by the learned Single Judge.

Subject to what is observed above, the Special Leave Petitions are dismissed.

All contentions in the pending Interim Application are kept open. Interim Application will be decided on its own merits.

Pending applications also stand disposed of.

    (ANITA MALHOTRA)                               (AVGV RAMU)
       AR-CUM-PS                                  COURT MASTER




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