Supreme Court - Daily Orders
Lodha Developers Ltd vs Mukesh Kumar Gupta on 9 March, 2026
ITEM NO.35 COURT NO.12 SECTION XVII-A
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). 14834/2025
LODHA DEVELOPERS LTD Appellant(s)
VERSUS
MUKESH KUMAR GUPTA & ANR. Respondent(s)
(FOR ADMISSION, IA No. 307139/2025 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS AND IA No. 307137/2025 - STAY
APPLICATION)
Date : 09-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Appellant(s) :
Mr. Gaurav Aggarwal, Sr. Adv.
Mr. Vinayak Bhandari, Adv.
Mr. Arnav Narain, AOR
Ms. Teesta Mishra, Adv.
Ms. Silpa Nair, Adv.
Ms. Pooja Tated Singhvi, Adv.
Ms. Sharmistha Ghosh, Adv.
For Respondent(s) :
Ms. Pooja Dhar, AOR
Mr. Raj Singh, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Ms. Pooja Dhar, learned Advocate-on-Record, is stated to have entered appearance for the respondent.
Signature Not VerifiedRegistry shall verify the same and print her name in the Digitally signed by DEEPAK SINGH cause list.
Date: 2026.03.10 16:38:20 IST Reason:
Time is sought on her behalf to file a counter affidavit. 1 Needful in that regard shall be done within a period of two weeks from today.
Rejoinder thereto, if any, may be filed within two weeks thereafter.
List on 22.05.2026.
Earlier interim order dated 12.12.2025 shall continue to operate till the next hearing. (DEEPAK SINGH) (PREETI SAXENA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2