Supreme Court - Daily Orders
Blue Nile Developers Private Limited vs Movva Chandra Sekhar on 16 March, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.22 Court 11 (Video Conferencing) SECTION XII-A
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). 3819/2022
(Arising out of impugned final judgment and order dated 09-12-2021
in CRP No. 569/2021 passed by the High Court Of Andhra Pradesh At
Amravati)
BLUE NILE DEVELOPERS PRIVATE LIMITED Petitioner(s)
VERSUS
MOVVA CHANDRA SEKHAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.30423/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 16-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. D. Seshadri Naidu, Adv.
Mr. Pai Amit, AOR
Ms. Bhavana Duhoon, Adv.
Ms. Ranu Purohit, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Ms. Shivali Chaudhary, Adv.
Mr. Siddharth Chapalgaonkar, Adv.
Mr. Ananvay Anandvardhan, Adv.
Mr. Poornachandiran R., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2022.03.16 16:46:40 IST Reason: (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER