Supreme Court - Daily Orders
Mrb Promoters Pvt. Ltd. vs Splendor Landbase Ltd. on 5 March, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.27 COURT NO.7 SECTION II-C
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 (Crl.) No. 6077/2017
(Arising out of impugned final judgment and order dated
03-07-2017 in CRLMC No. 3744/2016 passed by the High Court Of
Delhi At New Delhi)
MRB PROMOTERS PVT. LTD. & ORS. Petitioner(s)
VERSUS
SPLENDOR LANDBASE LTD. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF and IA No.92651/2017-PERMISSION
TO FILE ADDITIONAL DOCUMENTS)
Date :05-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Paramjit Singh Patwalia, Sr. Adv.
Mr. Jasmeet Singh, Adv.
Mr. Saurabh Tiwari, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Shreyasi Kunwar, Adv.
for M/S. Lawyer S Knit & Co, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Dhananjay Garg, AOR
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv.
Mr. Manish Prakash, Adv.
Mr. R.P. Bansal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition. The special leave petition is, Signature Not Verified accordingly, dismissed.
Digitally signed by CHARANJEET KAUR Date: 2018.03.05 17:02:35 IST Reason:[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar