Supreme Court - Daily Orders
M/S L And T Housing Finance Limited vs M/S Trishul Developers on 9 October, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
ITEM NO.11 Court 5 (Video Conferencing) SECTION IV-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).18360/2019
(Arising out of impugned final judgment and order dated 27-06-2019
in WP No.22137/2019 passed by the High Court Of Karnataka At
Bengaluru)
M/S L AND T HOUSING FINANCE LIMITED Petitioner(s)
VERSUS
M/S TRISHUL DEVELOPERS & ANR. Respondent(s)
Date : 09-10-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Krishnan Venugopal,Sr.Adv.
Mr. Shashi Kiran Shetty,Sr.Adv.
Ms. Anuparna Bordoloi,Adv.
Mr. Mahesh Thakur, AOR
Ms. Aparna Rawat,Adv.
Ms. Sheffali Chaudhary,Adv.
For Respondent(s) Mr. Varun Singh, Adv.
Ms. Nishtha Kumar, AOR
Ms. Deepti Arya, Adv.
Mr. Akshay Dev, Adv.
Mr. Rishabh Rana, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Leave granted.
Arguments concluded.
Judgment reserved.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.10.09 18:43:09 IST Reason:(B.Parvathi) (Anand Prakash) Court Master Court Master