M/S. Raj Doshi Exports Pvt. Ltd.. vs Maharashtra Housing And Area ... on 24 July, 2023

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Supreme Court - Daily Orders

M/S. Raj Doshi Exports Pvt. Ltd.. vs Maharashtra Housing And Area ... on 24 July, 2023

Bench: B.V. Nagarathna

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                MISCELLANEOUS APPLICATION_ NO. 1537/2023
                      (IA No.100120/2023-APPLICATION FOR CLARIFICATION/DIRECTION)
                                                   IN
                                       CIVIL APPEAL NO. 9878/2016

     M/S. RAJ DOSHI EXPORTS PVT. LTD. & ANR.                                   APPELLANT(S)

                                                    VERSUS

     MAHARASHTRA HOUSING AND AREA DEVELOPMENT
     AUTHORITY & ORS.                                                         RESPONDENT(S)

                                                    O R D E R

We have heard learned senior counsel for the applicant(s) and learned counsel for the State.

This application could be disposed of by reserving liberty to the applicant(s) to appear before the Collector of Stamps, i.e., respondent No. 2 in this application on 02.08.2023 in order to make submission with regard to the stamp duty payable on the proposed registration of permanent alternate accommodation in favour of the concerned persons.

Having regard to the chequered history of this case and the several orders passed by this Court, the Collector of Stamps is directed to consider the submission of the applicant(s) expeditiously and in accordance with law and at any rate, on or before 19.08.2023.

With the aforesaid observations/directions, the miscellaneous application stands disposed of.

………………………………………………………J. Signature Not Verified [B.V. NAGARATHNA] Digitally signed by Neetu Sachdeva Date: 2023.07.26 16:07:18 IST Reason: ………………………………………………………J. [UJJAL BHUYAN] NEW DELHI JULY 24, 2023.

ITEM NO.20                COURT NO.15                 SECTION III

                S U P R E M E C O U R T O F      I N D I A
                        RECORD OF PROCEEDINGS

Miscellaneous Application No. 1537/2023 in C.A. No. 9878/2016 (Arising out of impugned final judgment and order dated 29-09-2016 in C.A. No. 9878/2016 passed by the Supreme Court Of India) M/S. RAJ DOSHI EXPORTS PVT. LTD. & ANR. Petitioner(s) VERSUS MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY & ORS. .Respondent(s) (FOR ADMISSION and IA No.100122/2023-EXEMPTION FROM FILING O.T. and IA No.100120/2023-CLARIFICATION/DIRECTION ) Date : 24-07-2023 This petition was called on for hearing today. CORAM :

HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Parties Mr. C.A Sunderam, Sr. Adv.

Mr. P. N. Puri, AOR Mr. Aman Vachher, Adv.

Mr. Yadunath Chaudhary, Adv. Mr. Dhiraj, Adv.

Mr. Ashutosh Dubey, Adv. Mrs. Anshu Vachher, Adv. Mr. Abhishek Chauhan, Adv. Mr. Akshat Vachher, Adv. Mr. Amit Kumar, Adv.

Mr. R. P. Bhatt, Sr. Adv. Mr. S. Sukumaran, Adv.

Mr. Anand Sukumar, Adv. Mr. Bhupesh Kumar Pathak, Adv, Ms. Meera Mathur, AOR Mr. Siddharth Dharmadhikari, Adv, Mr. Aaditya A. Pande, AOR Mr. Bharat Bagla, Adv.

Mr. Sourav Singh, Adv,’ Mr. Nishant Ramakantrao Katneshwarkar, AOR Mr. Anish R. Shah, AOR Mr. Rajendra D. Anbhule, AOR Mr. Chirag M. Shroff, AOR contd..

UPON hearing the counsel the Court made the following O R D E R The miscellaneous application stands disposed of in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(NEETU SACHDEVA) (MALEKAR NAGARAJ) Assistant Registrar-cum-PS Court Master (NSH) (signed order is placed on the file)

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