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Sudha Dewan vs Jmd Buildcon on 19 July, 2024

Bench: J.K. Maheshwari, Rajesh Bindal

     ITEM NO.12                              COURT NO.8                  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. 14427/2024
     (Arising out of impugned final judgment and order dated 01-05-2024
     in RFA(OS)(COMM) No. 7/2022 passed by the High Court of Delhi at
     New Delhi)

     SUDHA DEWAN                                                          Petitioner(s)
                                                     VERSUS
     JMD BUILDCON                                                         Respondent(s)
     (FOR ADMISSION)

     Date : 19-07-2024 This petition was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE J.K. MAHESHWARI
                            HON'BLE MR. JUSTICE RAJESH BINDAL

     For Petitioner(s)                  Mr. Dhruv Mehta, Sr. Adv.
                                        Mr. Samrat Nigam, Adv.
                                        Ms. Prerna Mehta, AOR

     For Respondent(s)                  Mr. Gopal Sankarnarayanan, Sr. Adv.
                                        Ms. Amrita Sarkar , AOR
                                        Mr. Vivek Singh, Adv.
                                        Ms. Kirti Mewar, Adv.

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

Issue notice.

At this stage, Ms. Amrita Sarkar, learned Advocate on Record, accepts notice on behalf of the sole respondent. She prays for and is granted four weeks’ time to file counter affidavit.

Rejoinder, if any, may be filed within two weeks thereafter.

Re­list the matter after six weeks.

Reason: (NIDHI AHUJA) (POOJA SHARMA) AR-cum-PS COURT MASTER (NSH)