Supreme Court - Daily Orders
Bdr Builders And Developers Pvt. Ltd vs Romi Garg on 8 April, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.4 COURT NO.6 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). 11415/2026
[Arising out of impugned final judgment and order dated 09-01-2026
in FAOOS No. 116/2018 passed by the High Court of Delhi at New
Delhi]
BDR BUILDERS AND DEVELOPERS PVT. LTD. Petitioner(s)
VERSUS
ROMI GARG & ORS. Respondent(s)
IA No. 93380/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 93381/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 08-04-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) :Mr. Kapil Sibal, Sr. Adv.
Mr. Prashant Mehta, Adv. Ms. Prachi Kohli, Adv.
Ms. Sumedha Sarkar, Adv. Ms. Niharika Tiwari, Adv. Mr. Pranav Singh, Adv.
Mr. Nitin Bajaj, Adv.
Mr. Alok Tripathi, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Issue notice, returnable on 11.05.2026.
2. In the meantime, operation of the impugned order shall remain stayed.Signature Not Verified Digitally signed by KAPIL TANDON Date: 2026.04.09
(KAPIL TANDON) 16:04:30 IST Reason: (NIDHI WASON) COURT MASTER (SH) ASSISTANT REGISTRAR