Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Rajesh Mitra @ Rajesh Kumar Mitra vs Karnani Properties Limited on 11 September, 2023

Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia

     ITEM NO.35                             COURT NO.2                 SECTION XVI

                                  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)                  Nos.10394-10395/2023

     (Arising out of impugned final judgment and order dated 08-12-2022
     in APDT No. 9/2022 08-12-2022 in CS No. 154/2021 passed by the High
     Court At Calcutta)

     RAJESH MITRA @ RAJESH KUMAR MITRA & ANR.                           Petitioner(s)

                                                   VERSUS

     KARNANI PROPERTIES LIMITED                                         Respondent(s)


     (IA No. 141245/2023 - APPROPRIATE ORDERS/DIRECTIONS
      IA No. 92239/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 11-09-2023 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)
                                      Ms. Rashi Bansal, AOR

     For Respondent(s)                Mr. Neelesh Choudhary, Adv.
                                      Mr. Partha Sil, AOR
                                      Mr. Tavish Bhushan Prasad, Adv.
                                      Ms. Sayani Bhattacharya, Adv.
                                      Mr. Ruchir Mishra, Adv.
                                      Mr. Abhiraj Choudhary, Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R

An adjournment letter has been circulated on behalf of the petitioner(s) seeking adjournment on personal difficulty, adjourned for one week, as prayed for.

Signature Not Verified

Digitally signed by
NEETA SAPRA
Date: 2023.09.11
17:17:18 IST
Reason:


     (RASHMI DHYANI PANT)                                            (POONAM VAID)
        COURT MASTER                                                 COURT MASTER