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Palm Groves Cooperative Housing ... vs M/S Magar Girme And Gaikwad Associates on 15 May, 2023

Bench: Aniruddha Bose, Sudhanshu Dhulia

                                                     1

     ITEM NO.13                              COURT NO.8                 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

     Miscellaneous Application No.826/2023 in SLP(C) Nos.30579-
     30581/2019

     PALM GROVES COOPERATIVE HOUSING SOCIETY LTD.                        Petitioner(s)

                                                    VERSUS

     M/S MAGAR GIRME AND GAIKWAD ASSOCIATES ETC.                          Respondent(s)

     (FOR   ADMISSION   and   IA   No.151970/2022-RESTORATION                    and      IA
     No.151975/2022-EXEMPTION FROM FILING ANNEXTURES )

     Date : 15-05-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA


     For Petitioner(s)                 Ms. Lekha G.V., AOR
                                       Mr. Satyavikram Jagtap, Adv.

     For Respondent(s)                 Mr. Bharat Swaroop Sharma, Adv.
                                       Mr. Parag Sirohi, Adv.
                                       Ms. Priya Sirohi, Adv.
                                       Mr. R. Sathish, AOR

                                       Mr. Sureshan P., AOR
                                       Mr. Shivam Yadav, Adv.
                                       Mr. Utkarsh Singh, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner(s). On going through the materials disclosed in this miscellaneous application, we recall the order passed by this Court on 07.09.2022 and the main matter(s) is to be restored to its original file an Signature Not Verified number(s).

NIRMALA NEGI Date: 2023.05.15 17:40:48 IST Reason:

We direct listing of the main matter(s) in the last week of July, 2023.

Accordingly, IA No.151970/2022 is allowed and miscellaneous application stands disposed of.

As we are restoring the main matter(s), the interim order passed by this Court on 13.01.2020, shall also revive.

(NIRMALA NEGI)                                  (VIDYA NEGI)
COURT MASTER (SH)                             ASSISTANT REGISTRAR