Supreme Court - Daily Orders
V.K. Bhat vs Jvg Finance Ltd on 20 September, 2024
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.41 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31837/2024
(Arising out of impugned final judgment and order dated 27-01-2023
in COAPP No. 3/2023 passed by the High Court of Delhi at New Delhi)
V.K. BHAT Petitioner(s)
VERSUS
JVG FINANCE LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.172938/2024-CONDONATION OF DELAY
IN FILING and IA No.172939/2024-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No(s). 31834/2024 (XIV)
(FOR ADMISSION and I.R. and IA No.177244/2024-CONDONATION OF DELAY
IN FILING and IA No.177245/2024-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 31835/2024 (XIV)
(FOR ADMISSION and I.R. and IA No.185074/2024-CONDONATION OF DELAY
IN FILING and IA No.185075/2024-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.185076/2024-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 20-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Dr. S. Murlidhar, Sr. Adv.
Mr. Md. Naushad Alam, AOR
Ms. Nini Sushan Thomas, Adv.
Mr. M. A. Karthik, Adv.
Mr. Maitreya Subramanian, Adv.
Ms. Pallak Bhagat, Adv.
Ms. Palak Bhagat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Ashwani Kumar Date: 2024.09.20 17:06:25 IST Reason: Heard learned senior counsel appearing for the appellant(s).
1 Delay condoned.
The High Court has rightly held that the appellant(s) could not establish ownership.
No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petitions are accordingly dismissed.
Pending application(s), if any, also stands disposed of.
(NEETA SAPRA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
2