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Supreme Court - Daily Orders

Puri Construction Pvt. Ltd. vs Harish Chawla Etc. Etc. on 5 December, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                        IN THE SUPREME COURT OF INDIA

                                         CIVIL APPELLATE JURISDICTION

                                  MISC APPLICATION NOS 1310-1313 OF 2019
                                                    IN
                                    CIVIL APPEAL NOS 4472-4475 OF 2019


                         PURI CONSTRUCTION PVT. LTD. & ANR.                        APPELLANT(S)
                                                                                   APPLICANT(S)

                                                        VERSUS

                         HARISH CHAWLA ETC. ETC.                                   RESPONDENT(S)


                                                     O R D E R

Perused the Miscellaneous Applications and heard Mr Krishnan Venugopal, learned Senior Counsel.

The order dated 7 May 2019 has been passed in the facts which were presented before this Court in CA Nos 4472-4475 of 2019. Hence, this does not amount to the expression of any finding on law or facts with regard to any other disputes pending before any other fora and which were not the subject matter of the above appeals.

M A Nos 1310-1313 of 2019 are accordingly disposed of.

.......................................................J. [Dr Dhananjaya Y Chandrachud] .......................................................J. [Hemant Gupta] Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.12.09 17:24:01 IST New Delhi;

Reason:
                      December 5, 2019
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ITEM NO.15                 COURT NO.7                 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

M.A.No.1310-1313 of 2019 in C.A.No.4472-4475 of 2019 PURI CONSTRUCTION PVT. LTD. & ANR. APPELLANT(S) APPLICANT(S) VERSUS HARISH CHAWLA ETC. ETC. RESPONDENT(S) (FOR ADMISSION and IA No.95562/2019-CLARIFICATION/DIRECTION and IA No.105444/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS /ANNEXURES) Date : 05-12-2019 These application were called on for hearing today.

CORAM :

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr.Krishnan Venugopal, Sr.Adv. Mr.Anuj Shah, Adv.
Ms.B.Vijayalakshmi Menon, AOR For Respondent(s) Mr.Gaurav Goel, AOR UPON hearing the counsel the Court made the following O R D E R MA No.1310-1313 of 2019 are disposed of in terms of the signed order.



            (Ashok Raj Singh)             (Saroj Kumari Gaur)
                Court Master                 Court Master
(Signed Order is placed in the file)