Supreme Court - Daily Orders
Pawan Kumar (D) Through Lrs. vs M/S Raheja Developers Ltd. on 28 February, 2024
Bench: Pamidighantam Sri Narasimha, Aravind Kumar
1
ITEM NO.104 COURT NO.16 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6853/2018
PAWAN KUMAR (D) THROUGH LRS. & ANR. Appellant(s)
VERSUS
M/S RAHEJA DEVELOPERS LTD. Respondent(s)
IA No. 231/2021 - APPLICATION FOR PERMISSION
IA No. 99640/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 250352/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 250287/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 233/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 180789/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 166870/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 136514/2022 - CLARIFICATION/DIRECTION
IA No. 71798/2021 - EXEMPTION FROM FILING O.T.
IA No. 159759/2022 - EXEMPTION FROM FILING O.T.
IA No. 125711/2022 - INTERVENTION APPLICATION
IA No. 181116/2023 - INTERVENTION APPLICATION
IA No. 168984/2023 - INTERVENTION APPLICATION
IA No. 103551/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 71797/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 169614/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 166871/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 1877/2024 (XVII-A)
(IA No. 39059/2021 - APPLICATION FOR PERMISSION
IA No. 74301/2021 - APPLICATION FOR SUBSTITUTION
IA No. 11080/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 9622/2021 - CONDONATION OF DELAY IN FILING
IA No. 9623/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 11059/2021 - EXEMPTION FROM FILING O.T. IA No. 11058/2021 - PERMISSION TO FILE ADDITIONAL Signature Not Verified DOCUMENTS/FACTS/ANNEXURES Digitally signed by Indu Marwah Date: 2024.02.28 IA No. 11069/2021 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS) 17:58:40 IST Reason:
Date : 28-02-2024 These matters were called on for hearing today.2
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ARAVIND KUMAR For Appellant(s) Mr. Rohit K. Singh, AOR Mr. Debmalya Banerjee, Adv. Ms. Manmeet Kaur, Adv.
Mr. Rohan Sharma, Adv.
Mr. Nicholas Choudhury, Adv. Mr. Abhishek Rana, Adv.
Ms. Suditi Batra, Adv.
M/S. Karanjawala & Co., AOR Petitioner-in-person For Respondent(s) Mr. Debmalya Banerjee, Adv.
Ms. Manmeet Kaur, Adv.
Mr. Rohan Sharma, Adv.
Mr. Nicholas Choudhury, Adv. Mr. Abhishek Rana, Adv.
Ms. Suditi Batra, Adv.
M/S. Karanjawala & Co., AOR Mr. Sarvam Ritam Khare, AOR Mr. Amit Agrawal, AOR Mr. Ankur Bansal, AOR UPON hearing the counsel the Court made the following O R D E R The matter is adjourned for four weeks to enable the appellants-in-person to engage the lawyer of his choice.
Liberty to file additional affidavit, if any, (INDU MARWAH) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)