Supreme Court - Daily Orders
Shubhalay Villa Partnership Firm vs Vishandas Parwani (Dead) Thr. Lrs. on 20 February, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.41 COURT NO.16 SECTION IV-C
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. 21070/2022
(Arising out of impugned final judgment and order dated 17-08-2022
in MISCP No. 4865/2021 passed by the High Court of M.P. Principal
Seat at Jabalpur)
SHUBHALAY VILLA PARTNERSHIP FIRM & ORS. Petitioner(s)
VERSUS
VISHANDAS PARWANI (DEAD) THR. LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.177370/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.177369/2022-EXEMPTION FROM
FILING O.T.)
Date : 20-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Aditya Ranjan, AOR
For Respondent(s) Mr. Pulkit Agarwal, AOR
Mr. Naveen Ahuja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the respondents seeking adjournment to file counter affidavit, adjourned by four weeks.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2023.02.22
17:38:13 IST
Reason: