Supreme Court - Daily Orders
Shiam Cooperative Group Housing ... vs M/S Kamal Construction Co. Ltd. on 15 December, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.30 COURT NO.1 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.33847/2017
(Arising out of impugned final judgment and order dated 10-08-2017
in FAOOS No. 120/2017 passed by the High Court of Delhi at New
Delhi)
SHIAM COOPERATIVE GROUP HOUSING SOCIETY LTD. Petitioner(s)
VERSUS
M/S KAMAL CONSTRUCTION CO. LTD. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and c/delay in refiling SLP)
Date : 15-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Ms. Anusuya Salwan, Adv.
Ms. S. Janani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, fixing a returnable date within ten weeks.
There shall be stay of the operation of the award, subject to the petitioner-Society depositing a sum of Rs.50,00,000/- (Rupees fifty lacs only) within four weeks Signature Not Verified Digitally signed by hence before the Registry of this Court. CHETAN KUMAR Date: 2017.12.16 13:07:41 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar