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Magic Properties Pvt. Ltd. vs Rajpipla Co-Operative Housing Society ... on 11 March, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.601                           COURT NO.7                  SECTION IX

                                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(S). 7334-7335/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/02/2015
     IN AN NO. 155/2015 IN NOM NO. 313/2013 IN SN NO. 2235/2012 AND
     NOM NO. 373/2015 IN AN NO. 155/2015 IN NOM NO. 313/2013 IN SN NO.
     2235/2012 IN PASSED BY THE HIGH COURT OF BOMBAY)

     MAGIC PROPERTIES PVT. LTD.                                        PETITIONER(S)

                                                  VERSUS

     RAJPIPLA CO-OPERATIVE HOUSING SOCIETY LTD.
     AND ANR.                                          RESPONDENT(S)
     (WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND PERMISSION TO PLACE ADDL. DOCUMENTS ON RECORD AND
     INTERIM RELIEF)

     Date : 11/03/2015 These petitions were called on for hearing in the
     mentioning board today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                   Mr.   Kapil Sibal, Sr. Adv.
                                         Mr.   Ankur Chawla, Adv.
                                         Mr.   Saurab Kirpal, Adv.
                                         Ms.   Pallavi Langar, Adv.
                                         Mr.   B.P. Pathak, Adv.

     For Respondent(s)                   Mr.   J.K. Das, Sr. Adv.
                                         Mr.   Sandeep D. Das, Adv.
                                         Ms.   Sunandini Das, Adv.
                                         Mr.   V. K. Monga, Adv.

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

Taken on board.

We have heard the learned counsels for the parties.

On due consideration, we are of the view that the order of Digitally signed by Vinod Lakhina Date: 2015.03.11 the High Court should be modified and the offer of the 16:53:23 IST Reason:

petitioner to keep the Bank Guarantee alive for a further period of six months ought to be accepted. We order accordingly.

The Special Leave Petitions are disposed of in the above terms.

    [VINOD LAKHINA]                              [ASHA SONI]
      COURT MASTER                              COURT MASTER




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