Supreme Court - Daily Orders
Subhash Kumar Etc vs M/S Raheja Developers Ltd on 8 January, 2026
ITEM NO.38 COURT NO.4 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
CIVIL APPEAL NO(S). 2166-2167/2024
SUBHASH KUMAR ETC APPELLANT(S)
VERSUS
M/S RAHEJA DEVELOPERS LTD & ORS. RESPONDENT(S)
IA NO. 267870/2023 - STAY APPLICATION
Date : 08-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) : Mr. Jasbir Singh Malik, Adv.
Ms. Prachi Sohi, Adv.
Ms. Pooja Devi, Adv.
Mr. Varun Punia, AOR
For Respondent(s) :
M/S. Karanjawala & Co., AOR
Mr. Rajshekhar Rao, Sr. Adv.
Mr. Debmalya Banerjee, Adv.
Ms. Manmeet Kaur, Adv.
Mr. Rohan Sharma, Adv.
Mr. Gurtej Pal Singh, Adv.
Mr. Rohan Anand, Adv.
Mr. Jai Dogra, Adv.
Mr. Vipul Pathak, Adv.
Ms. Liza Vohra, Adv.
Ms. Vishakha Gupta, Adv.
Mr. S Dwarakanath, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Shashank Bajpai, Adv.
Mr. Rohit Khare, Adv.
Mr. Udit Dedhiya, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Rajat Vaishnaw, Adv.
Mr. Madhulika Upadhyay, Adv.
Signature Not Verified
Digitally signed by
BORRA LM VALLI
Date: 2026.01.10
13:34:42 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
1
Learned counsel for the respondents submitted that the respondents are willing to clear the dues of the Resident Welfare Association.
However, the appellants are not coming forward to get the properties registered in their names.
By way of response, learned counsel for the appellants submitted that steps would be taken for registration of the properties as early as possible.
Hence, list after four weeks.
(B. LAKSHMI MANIKYA VALLI) (MANOJ KUMAR) COURT MASTER (SH) COURT MASTER (NSH) 2