Supreme Court - Daily Orders
M/S Delhi Automobile Ltd vs M/S/ Taneja Developers And ... on 13 March, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.20 COURT NO.6 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(s). 9041/2026
[Arising out of impugned final judgment and order dated 13-11-2025
in FAOOS No. 99/2025 passed by the High Court of Delhi at New
Delhi]
M/S DELHI AUTOMOBILE LTD. Petitioner(s)
VERSUS
M/S/ TANEJA DEVELOPERS AND INFRASTRUCTURE LTD. Respondent(s)
FOR ADMISSION
Date : 13-03-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) :Mr. Anil Kumar Mishra, Adv.
Mr. Parijat Sinha, AOR
Mr. Ankur Sood, Adv.
Mr. Divyam Dhyani, Adv.
Mr. Ankush Bhardwaj, Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Rudra Dutta, Adv.
Ms. Priyal Jain, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. While we are not inclined to interfere with the impugned judgment and order passed by the High Court, we request the Trial Court to take up and dispose of the Suit expeditiously.
2. The Special Leave Petition stands dismissed.
3. Signature Not Verified Pending application(s), if any, shall stand disposed of. Digitally signed by KAPIL TANDON Date: 2026.03.13 17:03:47 IST Reason:
(KAPIL TANDON) (NIDHI WASON)
COURT MASTER (SH) ASSISTANT REGISTRAR