Supreme Court - Daily Orders
M/S Kothari Developers vs Madhukant S. Patel on 8 May, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.21 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos. 8602-8603/2023
(Arising out of impugned final judgment and order dated 13-01-2023
in APL No. 29362/2022 with IA(L) No. 36619/2022 in Arbitration
Petition No. 487/2006 passed by the High Court of Judicature at
Bombay)
M/S KOTHARI DEVELOPERS Petitioner(s)
VERSUS
MADHUKANT S. PATEL & ANR. ETC. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 08-05-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Gaurav Pachnanda, Sr. Adv.
Ms. Anshula Vijay Kumar Grover, AOR
Mr. Vikram Mehta, Adv.
Mr. Sean Wassodew, Adv.
Ms. Anshula Grover, Adv.
Mr. Varun Srinivasan, Adv.
Ms. Nitika Grover, Adv.
For Respondent(s)
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Nakul Dewan, Sr. Adv.
Mr. Sandeep Grover, Adv.
Mr. Tarang Agarwal, Adv.
Mr. Dhairya Arora, Adv.
Mr. Pai Amit, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground and reason to interfere with the impugned judgment and hence, the special leave petitions are dismissed.
Signature Not Verified
Pending applications, if any, shall stand disposed of.
Digitally signed by SWETA BALODI Date: 2023.05.10 17:46:04 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)