Supreme Court - Daily Orders
M/S. Primus Realtors Pvt. Ltd vs Union Of India on 29 August, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.14 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).777/2025
M/S. PRIMUS REALTORS PVT. LTD. & ORS. Petitioners
VERSUS
UNION OF INDIA & ORS. Respondents
(FOR ADMISSION; I.A. No.195214/2025-EX-PARTE STAY)
Date : 29-08-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Garvesh Kabra, AOR
Mr. Rajasmit Mondal, Adv.
Mr. Amit Singh, Adv.
Mrs. Nikita Kabra Jaju, Adv.
Mr. Ankur Agnihotri, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to entertain this writ petition under Article 32 of the Constitution of India; the writ petition is dismissed.
2. However, bearing in mind the fact that the Civil Appeal No.8588 of 2019 is reportedly pending before this court where issues similar to those raised in this writ petition are under consideration of the Constitution Bench, it shall be open to the petitioner(s) to intervene in such proceedings or to invoke writ remedy before the jurisdictional High Court under Article 226 of the Constitution of India, if so advised.
3. Signature Not Verified Pending application(s), if any, shall stand disposed of. Digitally signed by rashmi dhyani pant Date: 2025.08.29 17:04:06 IST Reason:
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)