Supreme Court - Daily Orders
Omkar Realtors And Developers Pvt. Ltd. vs Kushalraj Land Developers Pvt. Ltd. on 15 May, 2023
Bench: Hima Kohli, Bela M. Trivedi
ITEM NO.10 COURT NO.17 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 858/2023
OMKAR REALTORS AND DEVELOPERS PVT. LTD. Appellant(s)
VERSUS
KUSHALRAJ LAND DEVELOPERS PVT. LTD. & ANR. Respondent(s)
(FOR ADMISSION and IA No.27891/2023-EX-PARTE STAY )
Date : 15-05-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Appellant(s) Mr. Gaurav Agrawal, AOR
For Respondent(s) Ms. Tanwangi Shukla, Adv.
Ms. Malvika Kapila, AOR
UPON hearing the counsel, the Court made the following
O R D E R
1. A letter has been circulated on behalf of the respondents seeking an adjournment on the ground that the learned arguing counsel for the respondents is indisposed and unable to attend the Court.
2. Learned counsel for the respondents, who has logged into the hearing virtually, submits that though the other side had made an offer for settlement, but the same was not acceptable to the respondents.
3. Parties shall be ready to address arguments on merits on the next date of hearing.
Signature Not VerifiedDigitally signed by SWETA BALODI Date: 2023.05.17
4. 18:31:49 IST Reason: List the appeal in due course.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)