Supreme Court - Daily Orders
Rajni Jivrajbhai Desai vs Bardoli Shreerang Exhibitors Private ... on 28 February, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.7 COURT NO.14 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9823/2024
RAJNI JIVRAJBHAI DESAI & ANR. Appellant(s)
VERSUS
BARDOLI SHREERANG EXHIBITORS PRIVATE LIMITED & ORS. Respondent(s)
[ONLY IA NO. 39760/25 IS LISTED UNDER THIS ITEM]
IA No. 39760/2025 - STAY APPLICATION
Date : 28-02-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Appellant(s) : Mr. Ajit Wagh, Adv.
Mr. Shreyas Gacche, Adv.
Mr. T. R. B. Sivakumar, AOR
For Respondent(s) :Mr. Sumit Goel, Adv.
Mr. Abhishek Thakral, Adv.
M/S. Parekh & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No. 39760/2025:
1. We have considered the application for stay of further proceedings in the civil suit, out of which this appeal arises, being IA No. 39760 of 2025
2. Having regard to the nature of the impugned order, we find no reason to stay the proceedings before the trial court. If this appeal succeeds, the suit would stand dismissed. Therefore, the appellant would not suffer any adverse consequence, even if the suit were to succeed.
4. The application for stay is, accordingly, dismissed
5. Signature Not Verified List the civil appeal after summer vacations. Digitally signed by JATINDER KAUR Date: 2025.02.28 17:26:33 IST Reason:
(JATINDER KAUR) (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR COURT MASTER (NSH)