Supreme Court - Daily Orders
Imperia Structures Ltd vs Ankur Sharma on 15 January, 2025
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.14 COURT NO.4 SECTION XI
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). 54930/2024
[Arising out of impugned judgment and order dated 23-09-2024 in MUA227
No.2509/2024 passed by the High Court of Judicature at Allahabad,
Lucknow Bench]
IMPERIA STRUCTURES LTD. Petitioner(s)
VERSUS
ANKUR SHARMA & ORS. Respondent(s)
IA No. 3860/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 3858/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 3859/2025 - EXEMPTION FROM FILING O.T.
Date : 15-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) : Mr. Rauf Rahim, Sr. Adv.
Mr. Rishi Kapoor, AOR
Mr. Azad Bansala, Adv.
Mr. Soham Datta, Adv.
Ms. Ankita Gupta, Adv.
Mr. Yash Gupta, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Mr. Rauf Rahim, learned Senior Counsel, appearing for the petitioner.
Having considered the circumstances in this matter, we are disinclined to invoke our jurisdiction under Article 136 of the Constitution. The Special Leave Petition is accordingly dismissed. Pending application(s), if any, shall stand closed.
Signature Not Verified Digitally signed by Deepak Joshi Date: 2025.01.16 17:44:17 IST Reason: (DEEPAK JOSHI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR