Taneja Developers And Infrastructure ... vs Raj Kumar on 8 September, 2025

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Supreme Court - Daily Orders

Taneja Developers And Infrastructure ... vs Raj Kumar on 8 September, 2025

Author: Pankaj Mithal

Bench: Pankaj Mithal

                                                                SLP (CIVIL) DIARY NO. 10914/2025 ETC.


     ITEM NO.20                                 COURT NO.9                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). 10914/2025

     [Arising out of impugned final judgment and order dated 12-09-2024
     in CMM No. 2934/2024 passed by the High Court of Delhi at New
     Delhi]

     TANEJA DEVELOPERS AND INFRASTRUCTURE LTD. & ANR.                       PETITIONER(S)

                                                       VERSUS

     RAJ KUMAR                                                              RESPONDENT(S)

     (IA No. 209463/2025 - CONDONATION OF DELAY IN FILING
     IA No. 209466/2025 - CONDONATION OF DELAY IN REFILING /                         CURING THE
     DEFECTS)

     WITH
     Diary No(s). 30889/2025 (XIV)
     (IA No. 215551/2025 - CONDONATION OF DELAY IN FILING
     IA No. 215552/2025 - CONDONATION OF DELAY IN REFILING /                         CURING THE
     DEFECTS)

     Date : 08-09-2025 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE PANKAJ MITHAL
                              HON'BLE MR. JUSTICE PRASANNA B. VARALE


     For Petitioner(s)                  Ms. Niharika Ahluwalia, AOR
                                        Ms. Kanika Agnihotri, Adv.
                                        Mr. Harshit Kiran, Adv.
                                        Ms. Shradha Maheshwari, Adv.


     For Respondent(s)                  Mr. Avadh Bihari Kaushik, AOR
                                        Ms. Saloni Mahajan, Adv.
                                        Mr. Rishabh Kumar, Adv.

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

Signature Not Verified Digitally signed by geeta ahuja

1. Delay condoned.

Date: 2025.09.09

10:39:22 IST Reason:

2. Heard learned counsel for the petitioners. 1 SLP (CIVIL) DIARY NO. 10914/2025 ETC.

3. We are not satisfied in the facts and circumstances of the case, that High Court of Delhi had jurisdiction over the matter.

4. Accordingly, we find no error or any discrepancy in the order passed by the High Court.

5. The petitions are, accordingly, dismissed with liberty to the petitioners to approach the jurisdictional High Court or avail the remedy of statutory appeal.

6. Pending application(s), if any, shall stand disposed of.

   (Nidhi Mathur)                                           (Geeta Ahuja)
Court Master (NSH)                                    Assistant Registrar-cum-PS




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Supreme Court - Daily Orders