Supreme Court - Daily Orders
Thakur Tulsidas Parwani vs Shangrila Vaibhav Chs Ltd on 29 August, 2025
1
ITEM NO.28 COURT NO.6 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 (CIVIL) Diary No(s). 46277/2025
[Arising out of impugned final judgment and order dated 05-08-2025
in WP No. 7443/2010 05-08-2025 in WP No. 7361/2010 passed by the
High Court of Judicature at Bombay]
THAKUR TULSIDAS PARWANI & ORS. Petitioner(s)
VERSUS
SHANGRILA VAIBHAV CHS LTD. & ORS. Respondent(s)
IA No. 206249/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 206250/2025 - EXEMPTION FROM FILING O.T. IA No. 206246/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 29-08-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) Mr. K. Parameshwar, Sr. Adv.
Mr. Udit Gupta, Adv.
Mr. Nirav Shah, Adv.
Mr. Vyom Chaturvedi, Adv. Ms. Pragya Gupta, Adv.
Ms. Sneha Singh, Adv.
Ms. Prachi Gupta, Adv.
M/S. Udit Kishan And Associates, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to file SLP is granted.
We find no reason to interfere with the impugned order(s) passed by the High Court.Signature Not Verified
However, the withdrawal of the Writ Petition Digitally signed by ASHA SUNDRIYAL Date: 2025.09.03 17:08:11 IST Reason: before the High Court will not stand in the way of the petitioners working out a remedy in the manner known to law.2
The Special Leave Petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR