Supreme Court - Daily Orders
Assotech Realty Private Ltd vs Randhir Singh(D)Thr. Lrs on 21 January, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
1
ITEM NO.44 COURT NO.15 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (C) No(s). 17462-17463/2017
[Arising out of impugned final judgment and order dated 11-05-2017
in RP No. 3430/2017 03-04-2017 in CISN No. 67/2016 passed by the
High Court of Punjab & Haryana at Chandigarh in C.R. No. 3430 of
2017(O&M)]
ASSOTECH REALTY PRIVATE LTD & ANR. Petitioner(s)
VERSUS
RANDHIR SINGH(D)THR. LRS. & ANR. Respondent(s)
IA No. 138939/2018 - CLARIFICATION/DIRECTION
IA No. 54565/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 66180/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES WITH SLP(C) No. 23086/2017 (IV-B) SLP(C) No. 17756-17757/2017 (IV-B) IA No. 138963/2018 - CLARIFICATION/DIRECTION IA No. 56628/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 17472-17473/2017 (IV-B) IA No. 138956/2018 – CLARIFICATION/DIRECTION C.A. No. 10395-10396/2017 (IV) IA FOR CLARIFICATION/DIRECTION TO BE LISTED BEFORE HON'BLE COURT. IA No. 138948/2018 – CLARIFICATION/DIRECTION SLP(C) No. 17552-17553/2017 (IV-B) IA No. 138943/2018 - CLARIFICATION/DIRECTION Date : 21-01-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE MANMOHAN Signature Not Verified For Petitioner(s) : Mr. C.A. Sundaram, Sr. Adv.
Digitally signed by JATINDER KAUR Date: 2025.01.22 18:47:45 ISTReason: Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Arjun Aggarwal, Adv.
Mr. Vishal Singh, Adv.
2Mr. Bhaskar Aditya, AOR Ms. Preetika Dwivedi, AOR For Respondent(s) :Mr. Kumar Mihir, AOR Mr. Athul Joseph, Adv.
Mr. C.A. Sundaram, Sr. Adv.
Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Arjun Aggarwal, Adv.
Mr. Vishal Singh, Adv.
Mr. Bhaskar Aditya, AOR Ms. Preetika Dwivedi, AOR Mr. Abhishek Mohanty, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Learned counsel for the petitioners shall place on record all the orders passed from time to time in CIS No. CS/67/2016.
2. If any application for certified copy of the orders is made by the petitioners, the concerned court shall expedite the same.
3. Relist all the special leave petitions and the connected applications after four weeks.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)