Supreme Court - Daily Orders
Syed Ibrahim Hassan Kazmi @ Aslam Kazmi ... vs M/S. Trendset Builders Pvt. Ltd. And ... on 16 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.4 COURT NO.12 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)......CC No(s).
24882/2016
(Arising out of impugned final judgment and order dated 10-02-2016
in CMA No. 960/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
SYED IBRAHIM HASSAN KAZMI @ ASLAM KAZMI AND ORS. Petitioner(s)
VERSUS
M/S. TRENDSET BUILDERS PVT. LTD. AND ORS. Respondent(s)
Date : 16-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Amit K. Nain, AOR
Mr. Aditya Jain, Adv.
For Respondent(s) Mr. Y. Raja Gopala Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioners seeking adjournment for two weeks, the matter is adjourned for two weeks.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER (SH) COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2018.02.16
15:31:37 IST
Reason: