Supreme Court - Daily Orders
Sanjay Roy vs Sandeep Soni on 10 October, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.23 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 26404/2022
(Arising out of impugned final judgment and order dated 20-05-2022
in FAO(OS)(COMM) No. 92/2022 passed by the High Court of Delhi at
New Delhi)
SANJAY ROY Petitioner(s)
VERSUS
SANDEEP SONI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.144385/2022-CONDONATION OF DELAY
IN FILING )
Date : 10-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Lalit Bhardwaj, Adv.
Mr. Avinash Sharma, AOR
Mr. Jatin Anand Dwivedi, Adv.
Ms. Akanksha Kapoor, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner and the finding recorded in paras 40 and 41 of the impugned judgment and order and the Conveyance Deed executed in the year 2000 has not been disputed, no error has been committed by the High Court in dismissing the First Appeal confirming the order passed by the First Appellate Court setting aside the award in exercise of powers under Section 37 of the Arbitration and Conciliation Act, 1996, we see no reason to interfere with same. The Special Leave Petition stands dismissed.
Signature Not VerifiedDigitally signed by SNEHA Date: 2022.10.11 17:46:06 IST Reason: Pending application(s), if any, shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR