Supreme Court - Daily Orders
Shubhalay Villa Partnership Firm vs Vishandas Parwani (Dead) Thr. Lrs on 12 August, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.801 COURT NO.5 SECTION IV-C
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). 21070/2022
(Arising out of impugned judgment and order dated 17-08-2022 in
MISCP No. 4865/2021 passed by the High Court of M.P. Principal Seat
at Jabalpur)
SHUBHALAY VILLA PARTNERSHIP FIRM & ORS. Petitioner(s)
VERSUS
VISHANDAS PARWANI (DEAD) THR. LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.177370/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.177369/2022-EXEMPTION FROM
FILING O.T.)
Date : 12-08-2024 This petition was mentioned today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Aditya Ranjan, AOR
For Respondent(s) Mr. Pulkit Agarwal, AOR
UPON being mentioned the Court made the following
O R D E R
Upon being mentioned by the respondents, list on 27.08.2024.
(NITIN TALREJA) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2024.08.14
09:39:46 IST
Reason: