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M/S Radiance Properties (India) Ltd vs Union Of India on 14 May, 2015

Bench: Anil R. Dave, Pinaki Chandra Ghose

                                   IN THE SUPREME COURT OF INDIA
                                    CIVIL ORIGINAL JURISDICTION

                                            I.A.No. 4
                                                IN
                                WRIT PETITION (C) No.     965 OF 2014

                   M/S RADIANCE PROPERTIES (INDIA) LTD
                   AND ORS                                      Petitioner(s)

                                                 VERSUS

                   UNION OF INDIA AND ORS                       Respondent(s)

                                             O R D E R

At the time of hearing of this application, it has been submitted by the learned counsel appearing for the parties that the buyer who is prepared to purchase Plot No. B-2, situated at Sector – 8, Ulve, Navi Mumbai, is prepared to pay Rs. 16 crores for the said property.

In view of the above, the parties are permitted to have the dealing so that the purchase price may be paid to the Bank straightaway in settlement of the dues of the petitioners.

In view of the above, I.A.No. 4 is disposed of.

.......................J. [ANIL R. DAVE ] .......................J. [PINAKI CHANDRA GHOSE] Signature Not Verified Digitally signed by New Delhi;

Date: 2015.05.16 11:28:21 IST May 14, 2015.

Reason:
ITEM NO.2                 COURT NO.3                   SECTION X

                 S U P R E M E C O U R T O F        I N D I A
                         RECORD OF PROCEEDINGS

         I.A.No. 4 in Writ Petition(s)(Civil) No(s).       965/2014

M/S RADIANCE PROPERTIES (INDIA) LTD AND ORS                Petitioner(s)

                                   VERSUS

UNION OF INDIA AND ORS                                     Respondent(s)

(for modification of court's order and office report) Date : 14/05/2015 This application was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Petitioner(s) Ms. Priya Hingorani, Adv.

For Mr. Chandra Bhushan Prasad, Adv. For Respondent(s) Mr. Rajeev K. Pandey, Adv.

For Mr. Rajeev Maheshwaranand Roy, Adv. UPON hearing counsel the Court made the following O R D E R I.A.No. 4 is disposed of in terms of the signed order. (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)