Supreme Court - Daily Orders
Trishul Developers vs Smart Asset Services India Pvt. Ltd on 28 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.6 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 2303/2023
(Arising out of impugned final judgment and order dated 15-12-2022
in COMAP No. 305/2022 passed by the High Court Of Karnataka At
Bengaluru)
TRISHUL DEVELOPERS & ORS. Petitioner(s)
VERSUS
SMART ASSET SERVICES INDIA PVT. LTD Respondent(s)
(IA No. 53210/2023 - AMENDMENT OF THE PETITION, IA No. 14514/2023 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No.
14501/2023 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF
IMPUGNED ORDER)
Date : 28-03-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Vikas Singh, Sr. Adv.
Mr. Varun Singh, Adv.
Ms. Kajal Gupta, Adv.
Mr. Himanshu Yadav, Adv.
Mr. Nitin Saluja, AOR
Ms. Alankriti, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 53210/2023 for amendment of the special leave petition is allowed. Amended petition with annexures is taken on record.
At the request of the learned Senior Advocate appearing for the petitioners, re-list tomorrow i.e., on 29.03.2023.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.03.29 19:35:56 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)