Supreme Court - Daily Orders
Montana Developers Pvt Ltd vs Aditya Developers on 2 August, 2019
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.17 COURT NO.15 SECTION IX
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 (C) D NO 611/2017
MONTANA DEVELOPERS PVT LTD Petitioner(s)
VERSUS
ADITYA DEVELOPERS & ORS. Respondent(s)
Date : 02-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBERS]
For Petitioner(s) Mr.Gaurav Nair,Adv.
Ms.Pranati Bhatnagar,Adv.
Mr. Varun Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the petitioner submits that he is not able to cure the defects, since the client has not been in touch with him over the past one year.
In these circumstance, Special Leave Petition stands dismissed for non-prosecution.
(SUSHMA KUMARI BAJAJ) (CHANDER BALA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.08.05 15:57:54 IST Reason: