Supreme Court - Daily Orders
M/S Bhagya Estate Ventures Pvt. Ltd. vs Narne Estates Pvt. Ltd. on 18 July, 2023
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.30 COURT NO.6 SECTION XII-A
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).3988/2020
(Arising out of impugned final judgment and order dated 07-01-2020
in CRP No. 573/2019 passed by the High Court For The State Of
Telangana At Hyderabad)
M/S BHAGYA ESTATE VENTURES PVT. LTD. Petitioner(s)
VERSUS
NARNE ESTATES PVT. LTD. & ANR. Respondent(s)
Date : 18-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE S VENKATANARAYANA BHATTI
For Petitioner(s) Mr. Debal Bannerjee, Sr. Adv.
Mr. Bipin Shukla, Adv.
Mr. Saurabh Suman Sinha, Adv.
Ms. Chitra Y. Parande, Adv.
Ms. Sadapurna Mukherjee, Adv.
Ms. Rishbha Shivhare, Adv.
Mr. Mrigank Prabhakar, AOR
Ms. Avinashi K. Bedi, Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Byrapaneni Suyodhan, Adv.
Ms. Filza Moonis, AOR
Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Bhagabati Prasad Padhy, Adv.
Mr. Kumar Shashank, Adv.
Ms. Tatini Basu, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
List the matter on 23.08.2023.
Signature Not Verified(GAGANDEEP SINGH CHADHA) Digitally signed by Harshita Uppal Date: 2023.07.18 (VIDYA NEGI) SENIOR PERSONAL ASSISTANT 16:52:15 IST Reason: ASSISTANT REGISTRAR