Supreme Court - Daily Orders
Rajendra Kamal vs A.B.M. Developers (P) Ltd. . on 11 December, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.40 COURT NO.7 SECTION XVI
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).33920/2015
(Arising out of impugned final judgment and order dated 06/10/2015
in CWJC No. 18596/2012 passed by the High Court of Patna)
RAJENDRA KAMAL Petitioner(s)
VERSUS
A.B.M. DEVELOPERS (P) LTD. & ORS. Respondent(s)
(With interim relief)
Date : 11/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) * Mr. Pramod Swarup, Sr. Adv.
Mr. Praveen Swarup,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
*(Appearance slip not given) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.12.12 12:26:23 IST Reason: