Supreme Court - Daily Orders
M/S Bdr Developers Pvt. Ltd. vs Narsingh Shah @ Narsingh Sah on 27 September, 2021
Bench: D.Y. Chandrachud, B.V. Nagarathna
ITEM NO.16 Court 4 (Video Conferencing) SECTION XIV
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).15087-15091/2021
(Arising out of impugned final judgment and order dated 03-08-2021
in CMM No. 412/2020, CMM No. 413/2020, CMM No. 415/2020, CMM No.
416/2020 and CMM No. 417/2020 passed by the High Court of Delhi at
New Delhi)
M/S BDR DEVELOPERS PVT. LTD. Petitioner(s)
VERSUS
NARSINGH SHAH @ NARSINGH SAH Respondent(s)
(FOR ADMISSION and I.R. and IA No.121286/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 27-09-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Akhil Sachar, Adv.
Ms. Sunanda Tulsyan, Adv.
Ms. Niharika Ahluwalia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution.
2 The Special Leave Petitions are accordingly dismissed. 3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.09.28 16:27:09 IST (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Reason: AR-CUM-PS COURT MASTER