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M/S. Ireo Grace Realtech Pvt. Ltd. vs Promila Kashyap on 18 October, 2019

Bench: Indira Banerjee, M.R. Shah

     ITEM NO.14+56                         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

     Item No.14 :

     CIVIL APPEAL ......Diary No(s).34379/2019

     M/S. IREO GRACE REALTECH PVT. LTD.                                Petitioner(s)

                                                     VERSUS

     PROMILA KASHYAP & ANR.                             Respondent(s)
     (With appln.(s) for c/delay in filing appeal, ex-parte stay and
     permission to file addl. documents)

     Item No.56 :

     C.A.No....D.No.32320/2019
     (With appln.(s) for c/delay in filing appeal, ex-parte stay,
     exemption from filing c/c of the impugned judgment and permission
     to file addl. documents)

     Date : 18-10-2019 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MS. JUSTICE INDIRA BANERJEE
                           HON'BLE MR. JUSTICE M.R. SHAH


     For Petitioner(s)               Mr.   Siddharth Bhatnagar,Sr.Adv.
                                     Mr.   Mahesh Agarwal,Adv.
                                     Mr.   Rishi Agrawala,Adv.
                                     Mr.   Anshuman Srivastava,Adv.
                                     Mr.   Divyang Gobind Chandiramani,Adv.
                                     Mr.   Shaishir S. Divatia,Adv.
                                     Mr.   Aditya Sidhra,Adv.
                                     Mr.   E.C. Agrawala,AOR

     For Respondent(s)               Mr. A.R. Takkar,Adv.
                                     Mr. A. Venayagam Balan,AOR


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

Delay condoned.

List along with C.A.No.7615/2019 @ D.No.32311/2019 Date: 2019.10.22 16:31:35 IST Reason: and other connected matters.

..2/-

 .2.

The operation of the impugned orders shall remain stayed in the meantime.

(Beena Jolly) (Sarita Purohit) Branch Officer AR-cum-PS