Supreme Court - Daily Orders
Lakeview Developers vs Eternia Co-Operative Housing Society ... on 7 October, 2015
Bench: Chief Justice, Arun Mishra
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ITEM NO.2 COURT NO.1 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(s) for Special Leave to Appeal(C) No(s).27472-27473/2015
(Arising out of impugned final judgment and order dated 25/03/2015
in APP No. 189/2015 and APP No. 128/2015 in NOM No. 62/2014 in SN
No. 54/2014 passed by the High Court of Bombay)
LAKEVIEW DEVELOPERS & ANR. Petitioner(s)
VERSUS
ETERNIA CO-OPERATIVE HOUSING
SOCIETY LTD. & ORS. ETC. Respondent(s)
(With appln.(s) for exemption from filing O.T., permission to bring
additional facts and documents on record, prayer for interim relief
and office report)
WITH
SLP(C) No. 27501-27502/2015
(With appln.(s) for permission to bring additional facts and
documents on record, Interim Relief and Office Report)
SLP(C) No. 27655-27656/2015
(With appln.(s) for permission to bring additional facts and
documents on record and Interim Relief and Office Report)
Date : 07/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv.
27472-27473/2015 Mr. Chetan Kapadia, Adv.
27655-27656/2015 Mr. Mahesh Agarwal, Adv.
Mr. Parag, Adv.
For Mr. E. C. Agrawala,Adv.
27501-27502/2015 Mr. Shyam Divan, Sr. Adv.
Ms. Radhika Gautam, Adv.
Ms. Falguni Thakker, Adv.
Signature Not Verified
Mr. Shashank Manish, Adv.
For Mr. E.C. Agrawala, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2015.10.10
15:47:08 IST
Reason:
For Respondent(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Rohit Kapadia, Adv.
Mr. Sanjay Jain, Adv.
Mr. Farhan Dubash, Adv.
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Mr. Dinesh Pednekar, Adv.
Mr. Utkarsh Muzumdar, Adv.
Mr. Malcom Siganporia, Adv.
Mr. Rahul Hingmire, Adv.
Mr. R.N. Karanjawala, Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Jasmeet Singh, Adv.
Mr. Ankur Talwar, Adv.
Ms. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.
Mr. Farhan Dubas, Adv.
Mr. Ritu Singh Mann, Adv.
Mr. Anirudh Singh, Adv.
Mr. Dheeraj Kumar Garg, Adv.
Mr. Anupam Lal Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed. However, we request the High Court to dispose of Suit No.54 of 2014 as early as possible, preferably within one year.
We direct all the parties to co-operate in disposal of the aforesaid suit.
We further make it clear that while deciding the suit, the Court will take into consideration the evidence on record and will not be influenced by the observations made by the learned Single Judge as well as by the Division Bench while granting the interim relief.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar