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M/S Bhat Nagarkar Developers vs Dalip Dhonkiba Gaikwad on 3 January, 2022

Bench: S. Abdul Nazeer, Krishna Murari

     ITEM NO.30                    Court 7 (Video Conferencing)                 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).      30364/2017

     (Arising out of impugned final judgment and order dated 09-06-2017
     in FA No. 310/2014 passed by the High Court of Judicature at
     Bombay)

     M/S BHAT NAGARKAR DEVELOPERS                                          Petitioner(s)

                                                      VERSUS

     DALIP DHONKIBA GAIKWAD & ORS.                                         Respondent(s)

     (IA No.109747/2017-CONDONATION OF DELAY IN FILING and IA
     No.109749/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.109752/2017-EXEMPTION FROM FILING O.T. and IA
     No.109751/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     Date : 03-01-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                 Mr.   Nikhil Borwankar,Adv.
                                       Mr.   Braj Kishore Mishra, AOR
                                       Mr.   Anvesh Verma,Adv.
                                       Ms.   Shimona Ghosh,Adv.
                                       Mr.   Abhishek Yadav,Adv.

     For Respondent(s)                 Mr.   Anilendra Pandey, AOR
                                       Mr.   A.K.Ahuja,Adv.
                                       Mr.   Charanpal Singh Bagri,Adv.
                                       Mr.   Sandeep,Adv.
                                       Mr.   Rajeev Yadav,Adv.
                                       Mr.   Navin Kumar,Adv.
                                       Mr.   Raju Sonkar,Adv.

                                       Ms. Abha R. Sharma, AOR
                             UPON hearing the counsel the Court made the following
                                                O R D E R

In view of letter circulated by learned counsel for respondent No.9 seeking adjournment to file counter Signature Not Verified affidavit, as prayed, two weeks' time is granted.

14:25:44 IST List the matter after two weeks.

Reason:




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