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Shubhalay Villa Partnership Firm vs Vishandas Parwani (Dead) Thr. Lrs. on 12 September, 2023

Bench: Hrishikesh Roy, Sanjay Karol

     ITEM NO.45                             COURT NO.9                       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 final 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 : 12-09-2023 This petition was called on for hearing today.

     CORAM :                     HON'BLE MR. JUSTICE HRISHIKESH ROY
                                 HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                Mr. Saju Jakob, Adv.
                                      Mr. Tessy Varghese, Adv.
                                      Ms. Mili Verma, Adv.
                                      Mr. Nandram, Adv.
                                      Mr. Aditya Ranjan, AOR

     For Respondent(s)                Mr. Naveen Ahuja, Adv.
                                      Mr. Sudhanshu Kaushesh, Adv.
                                      Mr. Palav Agarwal, Adv.
                                      Mr. Ashutosh Kumar, Adv.
                                      Mr. Aditya Mishra, Adv.
                                      Mr. Rajeev Jadhav, Adv.
                                      Mr. Pulkit Agarwal, AOR

                            UPON hearing the counsel the Court made the following
                                               O R D E R

In view of the letter circulated by the learned counsel for the petitioners seeking adjournment for filing rejoinder affidavit, the matter stands adjourned by three Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.16 weeks.

[DEEPAK JOSHI] [KAMLESH RAWAT] COURT MASTER ASSISTANT REGISTRAR